DEPUTY COMMISSIONER SOLAN Vs. SHRI MELA RAM

JUDGEMENT

(1.) CMP(M) No. 97 of 2017 For the reasons set out in the application, duly supported by an affidavit, delay in filing the appeal, which in our considered view stands duly explained, is condoned Application is disposed of. Appeal be registered.

(2.) Instant Letters Patent Appeal is directed against judgment dtd. 24/6/2015 passed by learned Single Judge in CWP No. 4713 of 2013, whereby writ petition preferred by Whether the reporters of the local papers may be allowed to see the judgment respondent No.1 has been allowed and appellant-State has been directed to confer work charge status upon respondent No.1 with effect from 2001 instead of 2004.

(3.) Having heard the learned counsel representing the parties and perused material available on record, this Court finds no illegality or infirmity in the judgment impugned before us, rather same appears to be based upon correct appreciation of material adduced on record by the respective parties as well as policy framed by the appellant- State with regard to regularization as well as conferment of work charge status. Besides this, having perused the judgment passed by the learned Single Judge, this Court is compelled to observe that repeatedly respondent No. 1 has been pushed to the wall by the mighty State and he has been compelled to take recourse to the legal remedies for redressal of his genuine grievances.