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[Cites 2, Cited by 2]

Himachal Pradesh High Court

Chinta Devi vs State Of Hp And Others on 11 May, 2023

Bench: Tarlok Singh Chauhan, Virender Singh

1 IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.2679 of 2023 Date of Decision : 11th May, 2023 . 

    Chinta Devi                                                          ...... Petitioner
                                     Versus
    State of HP and others                                               ......Respondents





    Coram:

The Hon'ble Mr. Justice Tarlok Singh Chauhan, Acting Chief Justice The Hon'ble Mr. Justice Virender Singh, Judge 1 Whether approved for reporting?

For the Petitioner : Mr. Abhyendra Gupta, Advocate.

For the Respondents : Mr. Ramakant Sharma & Ms. Sharmila Patiyal, Additional Advocate Generals, r Ms. Priyanka Chauhan & Mr. Arsh Rattan, Deputy Advocate Generals and Mr. Rajat Chauhan, Law Officer.

Tarlok Singh Chauhan, Acting Chief Justice (oral) Notice. Mr. Ramakant Sharma, learned Additional Advocate General appears and waives service of notice on behalf of the respondents/State.

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

"i) That the respondents may be ordered to grant daily wage status to the petitioner, from the date she completed 10 years service, with all benefits incidental thereof."

1 Whether reporters of Local Papers may be allowed to see the judgment?

::: Downloaded on - 12/05/2023 20:33:29 :::CIS 2

3. It is not in dispute that the issue in question is no longer res integra and is covered by the judgment rendered by the learned single Judge of this Court in CWP No. 1747 of 2020, titled as Hari Chand .

and others vs. State of Himachal Pradesh and others decided on 14.07.2021 and even an appeal filed by the State by way of LPA No.13 of 2022 titled State of H.P. & Ors. vs. Shri Hari Chand & Ors., has also been disposed of as rendered infructuous vide order dated 30.11.2022.

4. In this view of the matter, the instant petition is disposed of with a direction to the respondents to consider the case of the petitioner in light of the aforesaid judgment rendered by this Court and also keeping in view the policy issued by the respondent-State itself on 13.10.2009 to regulate the services of part-time workers. Needful be done within six weeks.

5. Pending miscellaneous application(s), if any, also stand disposed of.

( Tarlok Singh Chauhan ) Acting Chief Justice ( Virender Singh) Judge May 11, 2023 (KS) ::: Downloaded on - 12/05/2023 20:33:29 :::CIS