MUNICIPAL COUNCIL NAHAN Vs. RAM CHANDER AND OTHERS

JUDGEMENT

(1.) This appeal is directed against judgment and order, dated 23rd November, 2009, made by the Writ Court/learned Single Judge in CWP (T) No. 5804 of 2008 (OA No. 1411/99), titled as Ram Chander & ors. Versus State of H.P. & ors., whereby the writ petition filed by the writ petitionersrespondents No. 1 to 3 came to be allowed and the writ respondents were directed to give the workcharge status to the writ petitionersrespondents No. 1 to 3 notionally with effect from 1st January, 1994, with all consequential benefits (for short "the impugned judgment").

(2.) It would be profitable to reproduce para 5 of the impugned judgment herein:

(3.) We have gone through the pleadings, examined the record and are of the view that the impugned judgment is well reasoned, needs no interference.