DESH RAJ Vs. STATE OF H.P.

JUDGEMENT

(1.) Notice of motion. On our asking, Mr. J.K. Verma, learned Additional Advocate General accepts notice on behalf of respondent No.1. In view of the nature of order we propose to pass, it is not necessary to call upon respondents No.2 and 3 or to seek any reply from respondent No.1.

(2.) The question, which falls for consideration, is whether the petitioners, who are Pujaris of Baba Balak Nath Temple, Shah Whether reporters of the Local papers are allowed to see the judgment? . Talai, Bilaspur, are entitled to conferment of Class III status and consequential pay scale etc., in terms of the provisions of Baba Balak Nath Trust Employees (Terms of Employment) and Working Conditions Rules, notified on dated 21st November, 2002?

(3.) Petitioners earlier approached this Court through CWP No. 8033 of 2014, which was disposed of on 6.1.2017, with a direction to the official respondents to pass a speaking order on their pending claim on or before 31.3.2017. In compliance to those directions, the Deputy Commissioner-cum-Commissioner, Baba Balak Nath Temple Trust, Shah Talai, Bilaspur, passed a self-speaking order dated 27.7.2017, issued on 5.8.2017, the operative part whereof reads as follows: