ROOP LAL Vs. HPSEBL

JUDGEMENT

(1.) Before the iss e raised in the instant petition could be heard and decided on its own merit, learned counsel representing the petitioners states that his clients would be content and satisfied in case directions are issued to the respondents to consider and decide the representation of the petitioners in light of judgments passed by Hon'ble Apex Court in Civil Appeal No. 1595 of 2025, titled as State of Himachal Pradesh and others vs. Surajmani and others and in SLP(C) No. 10719-10720 of 2025 titled as Himachal Pradesh State Electricity Board Ltd. Vs. Nanak Chand & Ors., wherein it has been reiterated that daily wage employee shall be entitled to work charge status on his/her having completed eight years continuous service with a minimum of 240 days in each calendar year, in a time bound manner. Learned counsel representing the respondents is not averse to aforesaid innocuous prayer made on behalf of the petitioners.

(2.) Having perused the averments contained in the petition as well as relief prayed therein vis-a-vis judgments sought to be relied upon, this Court finds that the issue raised in the instant petition already stands adjudicated by Division Bench of this Court as well as Hon'ble Apex Court and as such, no prejudice would be ca sed to either of the parties, if the respondents are directed to consider and decide the case of the petitioners in light of judgments supra.

(3.) onsequently, in view of the above, the present petition is disposed of with a direction to the respondents to consider and decide the representation of the petitioners in light of aforesaid judgments expeditiously, preferably within a period of six weeks from today. Needless to say, authority concerned while doing the needful in terms of instant order, shall afford an opportunity of being heard to the petitioners and pass appropriate orders thereupon. Liberty is reserved to the petitioners to file appropriate proceedings in appropriate Court of law, if they still remains aggrieved. Pending application(s), if any, also stands disposed of.