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Himachal Pradesh High Court

Hari Om Sharma vs State Of H.P. And Others on 21 June, 2023

Bench: Tarlok Singh Chauhan, Satyen Vaidya

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                          CWP No. 3981 of 2023.




                                                                        .
                                          Date of decision: 21.06.2023.





    Hari Om Sharma                                                .....Petitioner.





                                    Versus
    State of H.P. and others                                    .....Respondents.
    Coram





    The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
    The Hon'ble Mr. Justice Satyen Vaidya, Judge.

    Whether approved for reporting?1 No
    For the Petitioner
                        r       :          Mr. Abhyendra Gupta, Advocate.

    For the Respondents :                  Mr.   Anup   Rattan,  Advocate
                                           General with Mr. I.N. Mehta,
                                           Mr. Yashwardhan Chauhan, Senior
                                           Additional Advocate Generals,



                                           Mr.      Ramakant      Sharma,
                                           Ms. Sharmila Patial, Additional
                                           Advocate Generals and Ms.




                                           Priyanka    Chauhan,    Deputy
                                           Advocate General.





    Tarlok Singh Chauhan, Judge (Oral)

Issue notice. Mr. Ramakant Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents.

2. The instant petition has been filed for grant of the following substantive relief:-

Whether the reporters of the local papers may be allowed to see the Judgment?Yes ::: Downloaded on - 21/06/2023 20:33:24 :::CIS 2 "That the respondents may be ordered to grant work charge status to the petitioner from the date he completed 8 years .

service with all benefits incidental thereof."

3. Learned counsel for the petitioner has submitted that the case of the petitioner is covered by the decision of this Court in LPA No. 165 of 2021 titled as State of H.P and others vs. Surajmani and another, decided on 12.01.2023 along-with connected matters.

4. to Accordingly, the petition is disposed of with a direction to the respondents to consider and decide the case of the petitioner in terms of the decision of this Court in Surajmani's case supra, expeditiously, preferably within six weeks from the date of receipt of copy of this order, which decision, shall in turn be subject to the outcome of the SLP filed before the Hon'ble Supreme Court in Surajmani's case supra.

5. Pending applications, if any, also stand disposed of.

6. For compliance, to come up on 6th September, 2023.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 21st June, 2023.

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