STATE OF H.P. Vs. DHARAM PAL

JUDGEMENT

(1.) THIS writ petition is directed against the order of the erstwhile H.P. State Administrative Tribunal, dated March 2, 2006, passed in Original Application No.3028 of 2004, whereby the State has been directed to give work charge status to the applicant after completion of 10 years of service, by relying upon the judgment of the Apex Court in Mool Raj Upadhyaya versus The State of Himachal Pradesh and others, 1994(2) SLR 377.

(2.) THIS Court has considered this question in Gauri Dutt and others versus State of H.P., Latest HLJ 2008 (HP) 366, wherein we held that the benefit of Mool Raj Upadhyayas case (supra) would be confined to those employees, who had completed 240 days of service prior to 1.1.1994.

(3.) WITH the aforesaid observations, the writ petition stands disposed, so also the pending application(s), if any.