DEVENDER SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) Notice. Mr. L.N. Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents.

(2.) With the consent of learned counsel for the parties, the matter is heard at this stage.

(3.) Petitioner is serving in the office of respondent No.2-Assistant Registrar Co-operative Societies, Nahan, District Sirmour and has prayed for direction to the respondents to grant him work charge status from the date he completed eight years of service with all incidental benefits.