Himachal Pradesh High Court
Bhawan Avam Sannirman Kamgar Sangh ... vs State Of Hp And Others on 6 December, 2016
Bench: Chief Justice, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA.
CWP No. 1962 of 2015.
Reserved on 22nd November, 2016. Date of decision: 6th December, 2016.
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Bhawan Avam Sannirman Kamgar Sangh (Regd.) .....Petitioner Versus State of HP and others ..... Respondents.
Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice of The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Whether approved for reporting ?1 Yes.
For the petitioner:
For the respondents:
rt Mr. K.B. Khajuria, Advocate.
Mr. Shrawan Dogra, Advocate General with M/s Anup Rattan and Romesh Verma, Additional Advocate Generals, and Mr. J.K. Verma, and Kush Sharma, Deputy Advocate Generals for respondents No. 1,2,4 and 6 to 18.
Mr. Shrawan Dogra, Sr. Advocate with Ms. Shreya Chauhan, Advocate, for respondent No.3-Board.
Mr. Ashok Sharma, Assistant Solicitor General of India with Ms. Sukarma, Advocate for respondent No.5.
Mansoor Ahmad Mir, Chief Justice.
By the medium of this writ petition, the petitioner mainly has sought the following reliefs, on the grounds taken therein.
"A. That the records of the case may kindly be called for the kind perusal of this Hon'ble Court.1
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B. That the respondent Board may kindly be directed to place on record the decision dated 4.6.2014 with regard to the registration of the Building and other Constructions workers and the same may kindly be ordered to be quashed and set aside being in .
contravention of law.
C. That the respondent No.4 may kindly be directed to register the Building and other Constructions workers as beneficiary from the date of the submission of the application with all benefits. D. That the impugned orders dated 31.1.2015 and 16.7.2014, may kindly be quashed and set aside."
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2. Directions came to be passed by this Court from time to time and in compliance to the said rt directions, respondents have filed the status reports.
3. Respondent No.10- Chief Secretary to the Government of Himachal Pradesh has filed the status report on 21st November, 2016, which does disclose that what steps the respondents have taken and what follow-up action they have to draw, in order to comply with the Court directions, passed from time to time.
4. In para 17 of the said status report, it is prayed that the order dated 15.5.2015, may be modified and respondent No. 3 be permitted to hire the accommodation for hostel purpose instead of creating own permanent built up structures, for the reasons given in the said report.
::: Downloaded on - 15/04/2017 21:41:14 :::HCHP -3-5. We have heard the learned counsel for the parties and have examined the entire record.
6. Respondent No.3- Board is at liberty to .
hire accommodation for hostel purpose, as prayed in paragraph 17 of the status report and accordingly, the order dated 15.5.2015, passed by this Court is modified.
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7. Chief Secretary to the Government of Himachal Pradesh is directed to file a consolidated rt status report in compliance to the directions passed by this Court from time to time and follow up action drawn in terms of the status report filed on 21st November, 2016, quarterly before the Registrar (Judicial).
8. The writ petition is accordingly disposed of alongwith pending applications, if any.
(Mansoor Ahmad Mir) Chief Justice.
December 06, 2016. (Tarlok Singh Chauhan) (cm Thakur) Judge.
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