HARI SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Ajit Sharma, Learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents.

(2.) This Court had passed a judgment in CWP No.8655 of 2023, decided on 29/2/2024, whereby, this Court had disposed of the writ petition in the following terms:-

(3.) So far as the findings, recorded in Para 15 of the judgment dtd. 29/2/2024 the respondents were directed to re-consider the case of the petitioner for grant of work charge status or regularization, as the case may be w.e.f. 1/1/2013 or the date from which the immediate junior was given these benefits, in accordance with the applicable policies, on completion of eight years of continuance service as the case may be with all consequential benefits, the same is not disputed by learned counsel f r the petitioner.