Himachal Pradesh High Court
Reserved On: 14.08.2025 vs State Of H.P. And Others on 27 August, 2025
2025:HHC:28991 IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA LPA No.183 of 2024 Reserved on: 14.08.2025 Announced on: 27.08.2025 ____________________________________________________________ .
Jai Ram ...Appellant
Versus
State of H.P. and others ...Respondents
Coram:
Hon'ble Mr. Justice G.S. Sandhawalia, Chief Justice Hon'ble Mr. Justice Ranjan Sharma, Judge 1Whether approved for reporting? Yes.
For the appellant: Mr. A.K. Gupta and Ms. Babita Chauhan, Advocates.
For the respondents: Mr. Gobind Korla, Additional
r Advocate General.
Ranjan Sharma, Judge
Appellant-writ petitioner has come up before this Court, assailing the Judgment dated 10.06.2024 [referred to as Impugned Judgment] passed by the Learned Single Judge in CWP No. 5119 of 2024, In re: Jai Ram versus State of H.P. and others; dismissing the writ petition filed by the Respondent-Employee [Jai Ram], for claiming work charged status, on the ground of delay and laches.
FACTUAL MATRIX BEFORE WRIT COURT:
2. Jai Ram, writ petitioner, (now appellant), a 1 Whether reporters of Local Papers may be allowed to see the judgment?::: Downloaded on - 27/08/2025 21:27:13 :::CIS
-2- 2025:HHC:28991 Mason [Class-III], had filed a CWP No.5119 of 2024, seeking the following relief:-
"(i). That Annexure P-1 may be quashed and set aside and 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."
2(i). In CWP No. 5119 of 2024, the appellant-
writ petitioner herein, had set up a case that he was engaged as a Mason [Class-III] in Public Works Department under Executive Engineer, Mandi Division No.2, Mandi in the year 1995 and he completed 8 years on daily wage service and became eligible for grant of work charge status from 01.01.2003.
However, the appellant-writ petitioner was regularized by the State Authorities on 04.04.2007 and he joined on 05.04.2007 as a Mason [Class-III] {as in rejection orders, P-1} yet he was denied work charge status.
Against this denial, he filed OA No. 836 of 2018, before the Learned State Administrative Tribunal, which was disposed of on 28.10.2018, with directions to consider the case of the Appellant-writ petitioner in the light of the judgment in CWP No 3111 of 2016, In re;
State of HP and Ors. versus Ashwani Kumar and ::: Downloaded on - 27/08/2025 21:27:13 :::CIS
-3- 2025:HHC:28991 to extend similar benefits, incase upon verification, the Appellant-Writ petitioner was found to be similarly placed. Based on the directions passed by the State .
Administrative Tribunal on 13.11.2018, the Engineer
-in-Chief, PWD, Shimla, rejected the claim for grant of work charge status on 11.09.2019 [Annexure A-1 with writ record], on the ground, that work charge establishment in the case of Class-III stood abolished on 01.04.2001 and, therefore, the writ petitioner being a Mason (Class-III) was rightly denied the work charge status.
IMPUGNED JUDGMENT DATED 10.06.2024 BY LEARNED SINGLE JUDGE:
3.
During the first hearing, the writ petition was dismissed by Learned Single Judge by recording finding that appellant-writ petitioner was regularized as a Mason in October, 2007 {sic he was regularized on 05.04.2007, as in rejection order, Annexure P-1} and though his claim for work charge status from the date of completion of 8 years continuous daily waged service was rejected by the State Authorities on 11.09.2019 [Annexure P-1] and the petition was filed in June 2024 without any explanation as to why ::: Downloaded on - 27/08/2025 21:27:13 :::CIS
-4- 2025:HHC:28991 he had not approached the Court, within reasonable time, and, therefore, the writ petition was dismissed on the ground of delay and laches. The operative .
part of the impugned judgement dated 10.06.2024, reads as under:-
"4. Having heard learned Counsel for the petitioner as well as learned Advocate General and having perused the averments made in the petition as well as the documents appended therewith, this court is of the considered view that the present petition is grossly hit by delay and laches. A perusal r of the petition demonstrates that the petitioner was regularized in October, 2007 and he was claiming work charge status on completion of eight years of service, i.e. from the year 2003. His prayer for grant of work charge status has been rejected by the respondents as far back as on 11.09.2019. Now there is no explanation in the writ petition as to what prevented the petitioner from approaching the Court praying for the grant of work charge status after passed of Annexure P-1 in the year 2019 within reasonable time.
Therefore, as this court is satisfied that the present petition is grossly hit by delay and laches, the same is accordingly dismissed......"
CHALLENGE TO IMPUGNED JUDGMENT BY APPELLANT-WRIT PETITIONER:
4. Learned Counsel for appellant-writ petitioner ::: Downloaded on - 27/08/2025 21:27:13 :::CIS
-5- 2025:HHC:28991 states that the Impugned Judgment dated 10.06.2024 is erroneous, for the reason, that once the benefit of work charge status has been approved to be .
given to daily wagers from the date of completion of 8 years continuous daily wage service in terms of the mandate of the Hon'ble Supreme Court in case of State of HP versus Ashwani Kumar [Civil Appeal No. 5753 of 2019, decided on 22.07.2019] and the same was reinforced by the Honble Supreme Court in the case of State of HP versus Surajmani and other connected matters [Civil Appeal No. 1595 of 2025, arising from SLP (C) 23016 of 2023, decided on 06.02.2025]; and the judgment in the case of Surajmani [supra] was a judgment in rem, entitling all daily wagers for work charge status in applicable time-pay scale, involving higher pay fixation during service and resultant benefit of such higher pay fixation for retiral benefits, including pension and the claim was based on a recurring/continuing cause therefore, the impugned judgement was liable to be set-aside and he may be given work charge status with all consequential benefits.
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5. Heard, Mr. A.K. Gupta, Learned Counsel for the appellant-writ petitioner and Mr. Gobind Korla Learned Additional Advocate General, for Respondents .
-State Authorities.
6. Though the issue involved in the instant appeal is no longer res integra, in view of the mandate of the Hon'ble Supreme Court, in State of Himachal Pradesh & Others versus Surajmani and Another [Civil Appeal No. 1595 of 2025] and other connected matters, decided on 06.02.2025, yet, in view of the vehement opposition by the Learned State Counsel, this Court proceeds to adjudicate the instant appeal at this stage itself.
CONCEPT OF WORK CHARGE STATUS IN STATE OF HIMACHAL PRADESH:
7. Before dealing with the claim for work charged status, it is necessary to have a recap of the concept of work charged status, in the State of Himachal Pradesh, the eligibility therefor and extent of benefits accruing therefrom.
7(i). Notably, in the State of Himachal Pradesh
there were hundreds of daily wage workers who
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-7- 2025:HHC:28991
were engaged and had rendered prolonged service in peculiar geographical and topographical conditions of the State. In recognition of prolonged daily wage .
service, the State Government formulated a "scheme for betterment of skilled and unskilled daily wage / muster-roll workers in all government departments"
by putting them in the time scale of pay, as is applicable to corresponding lowest grade of employees in the government. Upon grant of time scale, these daily wagers were termed as "work charge employees."
The aforesaid scheme formulated by the government was approved by the Hon'ble Supreme Court in case of Mool Raj Upadhyaya versus State of Himachal Pradesh (1994) Supp (2) SCC 316, mandating that daily wage/ muster-roll workers were to be appointed as work charge employees in the time scale of pay applicable to the corresponding lowest grade in the government from the date they complete 10 years of continuous daily wage service. Learned Counsel submits that even if the appellant-writ petitioner stands regularized still he has a right to be considered and granted work charged status from an earlier ::: Downloaded on - 27/08/2025 21:27:13 :::CIS
-8- 2025:HHC:28991 date, i.e. the date of completion of requisite daily waged service, {10 years daily waged service, later reduced to 8 years daily waged service} in the light .
of the judgments of the Hon'ble Supreme Court in State of Himachal Pradesh vs Gehar Singh (2007) 12 SCC 43. Later on, the State Authorities notified a policy on 03.04.2000 providing for conferring work charge status to daily wagers on completion This policy r of to of 8 years of continuous service as on 31.3.2000.
03.04.2000 remained in vogue till the issuance of another policy on 09.06.2004. In the backdrop of these policies, the issue as which of the daily wagers would be governed by the policy of 03.04.2000, was adjudicated by the Division Bench of this Court in the case of Gauri Dutt & Others vs State of HP, Latest HLJ 2008 [HP] 366, mandating that those daily wagers, who had completed one year of continuous service {240 days service} during the years 1993 and were engaged prior to 31.12.1993 would be granted work charge status from the date they complete requisite 10 years continuous service in terms of the judgment of the Hon'ble Supreme ::: Downloaded on - 27/08/2025 21:27:13 :::CIS
-9- 2025:HHC:28991 Court in the case of Mool Raj Upadhyaya (supra), whereas, those daily wagers who were engaged during 1993 and had not rendered continuous service .
of 240 days during the year 1993 or those daily wagers who were engaged or after 01.01.1994 and rendered continuous service thereafter were to be granted work-charge status from date of completion of 8 years continuous daily wage/ muster-roll service.
The issue regarding the conferment of work charge status to daily wagers on completion of 8 years continuous service was adjudicated by this Court in Rakesh Kumar versus State of Himachal Pradesh [CWP No. 2735 of 2010, upheld in SLP (C) No. 8830-8869 of 2011 on 15.01.2015]. In another matter, the issue as to whether for conferring work charge status there was any requirement of a post and / or whether the abolition of work charge cadre / establishment could have impact on granting work charge status became the subject matter before the State Administrative Tribunal in OA and then before another coordinate Division Bench of this Court in CWP No. 3111 of 2016, in case of State of Himachal ::: Downloaded on - 27/08/2025 21:27:13 :::CIS
- 10 - 2025:HHC:28991 Pradesh versus Ashwani Kumar and this judgment was assailed before the Hon'ble Supreme Court in State of Himachal Pradesh versus Ashwini Kumar, .
[Civil Appeal No. 5753 of 2019, decided on 22.07.2019], whereby, the judgment passed by the Division Bench of this Court regarding the grant of work charged status from the date of completion of 8 years continuous daily wage service was upheld.
The other directions passed by the Division Bench that for conferment of work charge status, there was neither a need for work charge establishment nor its cessation or abolition would make any difference and even the findings that for conferring such status, even the availability or non-availability of a post was not a pre-requisite for conferring work charge status, to daily wagers in all departments, throughout the state from the date of completion of 8 years of continuous service. However, while deciding the Civil Appeal in case of Ashwani Kumar (supra) the directions passed by State Administrative Tribunal, which were upheld by the Division Bench of this Court in CWP No. 3111 of 2016, for granting "all ::: Downloaded on - 27/08/2025 21:27:13 :::CIS
- 11 - 2025:HHC:28991 consequential benefits" was modified by mandating to confer work charge status "notionally". Recently the Hon'ble Supreme Court, in State of Himachal .
Pradesh versus Surajmani [Civil Appeal No. 1595 of 2025, decided on 06.02.2025], has reinforced the mandate to grant work charge status from the date of completion of 8 years of continuous daily waged service on notional basis.
7(ii).
LAW DECLARED BY THIS COURT ON CONCEPT OF WORK CHARGE STATUS IS ALSO PARI- MATERIA TO DECISION IN SURAJMANI:
In plethora of judgments, the daily wagers have been held entitled for work charge status, in time scale of pay as is admissible to corresponding category of employees on completion of requisite 8 years of daily waged service irrespective of the fact as to whether work charge establishment exists or not, in case of Pritam Singh vs State of Himachal Pradesh, CWPOA No. 7497 of 2020, decided on 29.7.2024, in the following terms:-
"21. With respect to ground taken by the respondents Department that Department is not having work-charged establishment and, thus, benefit of period of service as a work charged employee cannot be extended to the ::: Downloaded on - 27/08/2025 21:27:13 :::CIS
- 12 - 2025:HHC:28991 petitioner, it is apt to record that in Mool Raj Upadhyaya's case an affidavit was filed by the Chief Secretary to the Government of Himachal Pradesh, formulating a Scheme for granting work charged status to all daily-waged employees, .
serving in the State of Himachal Pradesh, in all Departments, irrespective of the fact that Department is/was having work-charged establishment or not.
22. In Gauri Dutt's case, it has been held that the scheme formulated in Mool Raj Upadhayaya case is applicable to daily-waged employees working in any department of the state of Himachal Pradesh and the employees, who are not governed by the directions given in Mool Raj Upadhayay's case, shall be governed by a Scheme framed by the State in this regard and it has also been observed that granting of work-charged status would mean that an employee would get regular scale of pay.
23. Upholding the order passed by the erstwhile H.P. State Administrative Tribunal, a Division Bench of this Court, vide judgment dated 10.5.2018, in CWP No. 3111 of 2016, titled as State of Himachal Pradesh v. Ashwani Kumar, has pronounced that work- charged establishment is not a prerequisite for conferment of work-charged status nor conversion of work-charged employee into regular employee would make such establishment non-existent.
24. Civil Appeal No. 5753 of 2019, titled as State of H.P. vs. Ashwani Kumar, preferred by the State in Ashwani Kumar's case has been dismissed by the Supreme Court on 22.07.2019. Similarly, SLP (C) No. 8830-8869 of 2011 preferred by the State in Rakesh ::: Downloaded on - 27/08/2025 21:27:13 :::CIS
- 13 - 2025:HHC:28991 Kumar's case also stands dismissed by the Supreme Court on 15.01.2015.
25. Term "work-charge", in Himachal Pradesh, is used in different context. A person, working on daily-waged basis, before his regularization, is granted work-
.
charged status on completion of specified number of years as daily wager and effect thereof is that thereafter non-completion of 240 days in a calendar year would not result into his ouster from the service or debar him from getting the benefit of length of service for that particular year. Normally, work-charged status is conferred upon a daily-wager, on accrual of his right for regularization, on completion of prescribed period of service, but for non-regularization is for want of regular vacancy in the department or for any other just and valid reason. Therefore, it is a period interregnum daily-wage service and regularization, which is altogether different form the temporary establishment of work charge, as discussed in the judgment of the Apex Court relied upon by the State and, for practice in Himachal Pradesh, work- charged status is not conferred upon the person employed in a project but upon such daily-wage workers, who are to be continued after particular length of service for availability of work but without regularization for want of creation of post by Government for his regularization /regular appointment. Therefore, work is always available in such cases and the charge of a daily wager is created thereon to avoid his disengagement for reasons upon which a daily-wager can be dispensed with from service.
26. On conferment of work-charged status, sword of disengagement, hanging on the ::: Downloaded on - 27/08/2025 21:27:13 :::CIS
- 14 - 2025:HHC:28991 neck of workmen, is removed on completion of specified period of daily-waged service, as thereafter instead of daily-wage, the employee would get regular pay-scale and would be entitled to other consequential benefits for which a daily-waged employee .
is not entitled.
27. In response to plea that work- charged establishment does not exist in the respondent Department, learned counsel for the petitioner has also referred pronouncements of this High Court in cases CWPOA No. 5748 of 2019, titled Man Singh Vs. The State of Himachal Pradesh and others; CWPOA No. 52 of 2019, titled Beli Ram Vs. State of Himachal Pradesh and another; CWPOA No. 5566 of 2019, titled as Reema Devi Vs. State of H.P. and others; and CWPOA No. 5660 of 2019, titled Ghanshyam Thakur Vs. State of Himachal Pradesh and others; LPA No. 151 of 2021, titled State of HP Vs. Beli Ram, decided on 09.08.2023; CWPOA No. 5554 of 2019, titled Daulat Ram vs. State of HP and others; CWPOA No.6468 of 2020 titled Uggam Ram vs. State of HP and others decided on 09.11.2023; and CWPOA No. 6151 of 2020 titled Rashid Mohammed vs. State of HP and others decided on 13.06.2024; wherein similar plea of respondent-State did not find favour of the Court.
28. According to pronouncement in Mool Raj Upadhyaya's case, clarified in Gauri Dutt's case, work charge status was to be conferred irrespective of existence of work charge stablishment. The said fact has not been considered in Rakesh Kumar's case. In fact, in Rakesh Kumar's case, this issue was not adjudicated but without considering Mool Raj's case and without assigning any reason, a passing observation was made. Whereas this issue has been ::: Downloaded on - 27/08/2025 21:27:13 :::CIS
- 15 - 2025:HHC:28991 adjudicated and decided in subsequent judgment in Ashwani Kumar's case. Therefore, observations made on this issue in Rakesh Kumar's case are not binding especially when Civil Appeal in Ashwani Kumar's case has been dismissed by Supreme Court. Therefore, .
abolition or non-existence of work charge establishment in the respondent
-Department has no effect on the rights of petitioner for conferment of work-charged status after completion of 8 years in terms of Policy of the Government as well as verdict of Rakesh Kumar's case.
29. For conferment of work-charged status, work-charged establishment in the Department is not prerequisite. The same has also been affirmed by the Principal Division Bench of this r Court in judgment dated 9.8.2023 passed in LPA No 151 of 2021, titled as State of Himachal Pradesh versus Beli Ram also."
In above scenario, the stand of the State Authorities in rejecting the case of the appellant-
writ petitioner for the grant of work charge status on 11.09.2019, Annexure P-1, as the work charged establishment in case of Class-III employees stood abolished on 01.04.2001 cannot sustain. This plea cannot be of any assistance to the State Authorities, in view of the mandate of the Hon'ble Supreme Court in the cases of Mool Raj Upadhyaya, Gehar Singh, Ashwani Kumar that the conferment of ::: Downloaded on - 27/08/2025 21:27:13 :::CIS
- 16 - 2025:HHC:28991 work charge status was just grant of higher pay in time scale of pay admissible to the corresponding category of employees under the government, for .
which, there was neither any requirement of a post nor would the abolition or conversion of a post, if any, would have any impact on grant of work charge status to the daily wagers on completion of requisite service {10 years of daily waged service later reduced to 8 years daily waged service, as in instant case}. The principles approved by the Honble Supreme Court in the cases of Mool Raj Upadhayaya and Ashwani Kumar were reinforced in the case of Surajmani [supra] and on the same lines, this Court has affirmed the right of daily wagers for work charge status after 8 years in Gauri Dutt, Rakesh Kumar and Pritam Singh {CWPOA No 7497 of 2020, decided on 29.7.2024}.
CONTENTIONS OF APPELLANT-WRIT PETITIONER:
8. First contention of Learned Counsel for the appellant-writ petitioner that the State Authorities had rejected the case of the appellant-writ petitioner for work charge status on 11.09.2019, Annexure P-1, ::: Downloaded on - 27/08/2025 21:27:13 :::CIS
- 17 - 2025:HHC:28991 as work charged establishment in case of Class-III employees stood abolished on 01.04.2001 is contrary to settled law and therefore, the Impugned judgment .
dismissing the writ petition, being contrary to the judgement in rem, in the case of Surajmani (supra) is unsustainable.
The above contention has force, for the reason, that the stand of the State Authorities in the rejection orders that work charge status cannot be given, as work charged establishment in case of Class-III employees stood abolished on 01.04.2001, ex-facie amounts to raking up this plea time and again, despite that the said plea stood negated in principle, by the Hon'ble Supreme Court in cases of Mool Raj Upadhyaya, Gehar Singh and Ashwani Kumar (supra). Moreover, as discussed here-in-above, work charge status in State of Himachal Pradesh, was just conferment of a better status, by granting higher pay in time scale of pay as was admissible to the corresponding category of employees under the government, for which, there was neither any requirement of a work charge establishment nor was ::: Downloaded on - 27/08/2025 21:27:13 :::CIS
- 18 - 2025:HHC:28991 there any requirement of a post and even abolition or conversion of a post, if any, would have any impact on grant of work charge status to the daily .
wagers on completion of requisite service {10 years of daily waged service, which was later reduced to 8 years daily waged service, as in the instant case}. The principles approved by the Honble Supreme Court in Mool Raj Upadhayaya and Ashwani Kumar (supra) which were reinforced in case of Surajmani [supra] and even this Court has affirmed the right of daily wagers for work charged status from the date of completion of 8 years of daily waged service in cases of Gauri Dutt, Rakesh Kumar and in Pritam Singh {CWPOA No 7497 of 2020, decided on 29.7.2024}. The denial of work charged status shall amount to treating equals as unequal. Denial shall frustrate the intent and spirit behind declaration of law in the judgement in case of Surajmani (supra), which is a judgement in rem. Rejection orders cannot be permitted to operate as to take away or to divest the appellant-writ petitioner of his right and entitlement for work charged status from the date ::: Downloaded on - 27/08/2025 21:27:13 :::CIS
- 19 - 2025:HHC:28991 of completion of 8 years of continuous daily wage service notionally, accruing to him, in terms of the judgement in rem, in case of Surajmani (supra).
.
Accordingly, the rejection orders and the impugned judgement denying work charged status notionally cannot sustain contrary to the law declared and therefore, rejection order and the impugned judgement is set-aside.
9.
r to DISALLOWING CLAIM BY INVOKING DELAY AND LACHES UNSUSTAINABLE:
Learned Counsel for the appellant-writ petitioner contends that the Learned Single Judge has disallowed the claim for work charged status and benefits accruing therefrom, by invoking the plea of delay and laches erroneously.
9(i). The invocation of delay and latches was misconceived, in view of the fact that the appellant-
writ petitioner has set up a case in Para 4 of the writ petition, asserting that the State Authorities had granted work charge status to large number of similarly placed daily wagers from the date of completion of 8 years continuous daily wage service and therefore, denial of similar treatment and parity ::: Downloaded on - 27/08/2025 21:27:13 :::CIS
- 20 - 2025:HHC:28991 was ex-facie discriminatory and violative of Articles 14 and 16 of the Constitution of India. Action of the State Authorities in granting work charge status .
to some while denying this benefit to the appellant-
writ petitioner reveals ex-facie and patent hostile discrimination, within one homogenous class of daily wagers, who are covered by the judgement in the cases of Ashwani Kumar and Surajmani (supra).
Pick and choose method has also been deprecated while extending work charge status, in the teeth of the declaration of law. Uniformity is the essence of equality and the benefits accruing from judgement in rem have to be extended to all concerned, as a class, so as to avoid the charge of hostile discrimination. Denial of work charge status to the appellant-writ petitioner when, the State Authorities have already granted these benefits to some similarly placed incumbents and after passing of the judgement in case of Surajmani (supra), the State Authorities are bound to extend work charge status notionally to other remaining or left out daily wagers, alike the appellant-writ petitioner.
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9(ii). Besides this, the Hon'ble Supreme Court
has mandated in Para 12 of the judgement in
the case of Surajmani (supra) that this judgement .
would necessarily be a judgement in rem, in following terms:-
12. It is further underscored that this judgment would necessarily be a judgment in rem and the State shall hence forth not take recourse to employing personnel as daily wagers but shall make appointments only in accordance with law, as enumerated in the case r of Secretary, State of Karnataka Vs. Uma Devi [(2006) 4 SCC 1].
Recently, the Hon'ble Supreme Court has mandated in Special Leave Petition (Civil) Diary No(s). 11170 of 2024, in Re; The State of H.P. & Ors. Versus Janak Dev Sharma, decided on 26.05.2025, reiterating that the judgment in case of Surajmani (supra), is a judgment in rem with further mandate that the directions contained in the said judgement, would apply mutatis mutandis in all cases having same facts, in the following terms :-
"5. It is experienced that despite passing the judgment in Surajmani (supra) which is in rem, but in view of the separate ::: Downloaded on - 27/08/2025 21:27:13 :::CIS
- 22 - 2025:HHC:28991 orders passed by the High Court, several special leave petitions are being filed by the State. Considering the same, it is to be expressed that in our view, when a judgment in rem has been .
passed, it would apply mutatis mutandis in all cases having similar facts and filing separate special leave petitions is in futility. The State may take note of this fact and do the needful."
9(iii). The Hon'ble Supreme Court outlined in the case of Surajmani (supra) that the benefit of work charged status from the date of completion of 8 years daily waged continuous service has to be extended to all daily wagers without resorting to pick and choose policy, in following terms:
9. It would not be out of context to refer at this juncture itself that the State, in its wisdom, having felt that the subsequent schemes having been formulated and implemented, would alter the situation and, therefore, order dated 12.04.1994 passed in Mool Raj Upadhyaya's (Supra) case has to be modified, had approached this Court by filing an Interlocutory Application being IA No. 3 in the year 2005 in the aforesaid Mool Raj Upadhyaya's case, i.e., Writ Petition (Civil) No. 787 of 1987. A perusal of the said application and the averments made thereunder would clearly indicate ::: Downloaded on - 27/08/2025 21:27:13 :::CIS
- 23 - 2025:HHC:28991 that the very same contentions urged, pleas advanced and arguments put forth today before us were the ones which were urged/raised in the said application.
Though Mr. Vivek Tankha, learned .
senior counsel appearing for the State would fairly submit that the said application was withdrawn on the ground of subsequent schemes having been formulated and implemented by the State of Himachal Pradesh, but we are unable to accept the said proposition howsoever attractive it may be, for the simple reason that the said application was dismissed simpliciter as withdrawn. Yet another factor which sways our mind to reject the contention raised by the learned senior counsel appearing for the State would be the fact that the State having accepted the judgment of Ashwani Kumar (Supra), has implemented the same and it is in this background, the High Court in the impugned order has observed that the State cannot adopt pick and choose policy.
DECLARATION OF LAW BASED ON JUDGEMENT IN REM IS BINDING:
9(iv). In the above backdrop, once the judgement in the case of Surajmani [supra] is a judgement in rem, declaring the law, entitling the daily wagers including appellant-writ petitioner for work charge ::: Downloaded on - 27/08/2025 21:27:13 :::CIS
- 24 - 2025:HHC:28991 status from the date of completion of 8 years of continuous daily waged continuous service is binding on the State Authorities, including this Court. The .
benefits flowing from judgement in rem cannot be negated or defeated by invoking the plea of delay and laches, when, the State Authorities have granted work charge status to many other similarly placed persons in various government departments. The appellants-State Authorities cannot be permitted resort to pick and choose method. Conferment of work charge status has to be granted uniformly to all concerned so as to ensure parity and to avoid charge of discrimination so as to give effect to the judgement in rem, without insisting for or without invoking delay and laches, in the light of the mandate of the Hon'ble Supreme Court, in the case of State of U.P versus Arvind Kumar Srivastava, (2015) 1 SCC 347, in following terms:-
22.1. Normal rule is that when a particular set of employees is given relief by the Court, all other identically situated persons need to be treated alike by extending that benefit. Not doing so would amount to discrimination and would be violative of Article 14 of the Constitution of India. This principle needs ::: Downloaded on - 27/08/2025 21:27:13 :::CIS
- 25 - 2025:HHC:28991 to be applied in service matters more emphatically as the service jurisprudence evolved by this Court from time to time postulates that all similarly situated persons should be treated similarly.
Therefore, the normal rule would be that merely because other similarly situated .
persons did not approach the Court earlier, they are not to be treated differently.
22.2. However, this principle is subject to well recognized exceptions in the form of laches and delays as well as acquiescence. Those persons who did not challenge the wrongful action in their cases and acquiesced into the same and woke up after long delay only because of the reason that their counterparts who had approached the Court earlier in time succeeded in their efforts, then such employees cannot claim that the benefit of the judgment rendered in the case of similarly situated persons be extended to them. They would be treated as fence-sitters and laches and delays, and/or the acquiescence, would be a valid ground to dismiss their claim.
22.3. However, this exception may not apply in those cases where the judgment pronounced by the Court was judgment in rem with intention to give benefit to all similarly situated persons, whether they approached the Court or not. With such a pronouncement the obligation is cast upon the authorities to itself extend the benefit thereof to all similarly situated person. Such a situation can occur when the subject matter of the decision touches upon the policy matters, like scheme of regularisation and the like (see K.C. Sharma & Ors. v. Union of India (1997) 6 SCC 721."
After negating the plea of delay and laches, ::: Downloaded on - 27/08/2025 21:27:13 :::CIS
- 26 - 2025:HHC:28991 the Honble Supreme Court has mandated that the benefit of a judicial pronouncement, which is a judgement in rem is extendable to all similarly .
placed incumbents, in Chairman/ Managing Director Uttar Pradesh Power Corporation Limited and Others versus Ram Gopal, (2021) 13 SCC 225, as under:-
13. We may hasten to add that these principles may not, however, apply to judgments which are delivered in rem. The State and its instrumentalities are expected in such category of cases to themselves extend the benefit of a judicial r pronouncement to all similarly placed employees without forcing each person to individually knock the doors of courts. This distinction between operation of delay and laches to judgments delivered in rem and in personam, is lucidly captured in State of U.P. v. Arvind Kumar Srivastava, ......"
Once a principle of law stands declared by mandating a judgement to be a judgement in rem, then, all similarly placed persons are entitled for same benefits without forcing them to come to Courts, as outlined by the Hon'ble Supreme Court, in case of Lt. Col. Suprita Chandel versus Union of India, Civil Appeal No 1943 of 2022, 2024 SCC OnLine SC 3664, in following terms:-
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14. It is a well settled principle of law that where a citizen aggrieved by an action of the government department has approached the court and obtained a declaration of law in his/her favour, .
others similarly situated ought to be extended the benefit without the need for them to go to court. [See Amrit Lal Berry vs. Collector of Central Excise New Delhi and Others, (1975) 4 SCC 714].
15. In K. I. Shephard and Others vs. Union of India and Others, (1987) 4 SCC 431, this Court while reinforcing the r above principle held as under:
19. The writ petitions and the appeals must succeed. We set aside the impugned judgments of the Single Judge and Division Bench of the Kerala High Court and direct that each of the three transferee banks should take over the excluded employees on the same terms conditions of employment under the respective banking companies prior to amalgamation.
The employees would be entitled to the benefit of continuity of service for all purposes including salary and perks throughout the period. We leave it open to the transferee banks to take such action as they consider proper against these employees in accordance with law. Some of the excluded employees have not come to court. There is no justification to penalise them for not having litigated. They too shall be ::: Downloaded on - 27/08/2025 21:27:13 :::CIS
- 28 - 2025:HHC:28991 entitled to the same benefits as the petitioners....
16. No doubt, in exceptional cases where the court has expressly prohibited the extension of the benefit to those who .
have not approached the court till then or in cases where a grievance in personam is redressed, the matter may acquire a different dimension, and the department may be justified in denying the relief to an individual who claims the extension of the benefit of the said judgment.
18. The respondent authorities on their own should have extended the benefit of the judgment of AFT, Principal Bench in OA No.111 of 2013 and batch to the appellant. To illustrate, take the case of the valiant Indian soldiers bravely guarding the frontiers at Siachen or in other difficult terrain. Thoughts on conditions of service and job perquisites will be last in their mind. Will it be fair to tell them that they will not be given relief even if they are similarly situated, since the judgment they seek to rely on, was passed in the case of certain applicants alone who moved the court ? We think that would be a very unfair scenario. Accepting the stand of the respondents in this case would result in this Court putting its imprimatur on an unreasonable stand adopted by the authorities.
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23. We hold that the appellant was wrongly excluded from consideration when other similarly situated officers were considered and granted permanent commission. Today, eleven years have .
elapsed. It will not be fair to subject her to the rigors of the 2013 parameters as she is now nearly 45 years of age. There has been no fault on the part of the appellant."
CLAIM INVOLVING HIGHER PAY FIXATION AND HIGHER PENSION IS A RECURRING AND CONTINUNG CAUSE:
9(v). Learned Counsel for appellant-writ petitioner contends that Learned Single Judge has dismissed the writ petition on the ground of delay and laches erroneously, when, the grant of work charge status, involves higher pay fixation during service [being an in-service employee] and the resultant higher retiral benefits, including higher pension on superannuation giving rise to a recurring and continuing cause every month.
The above contention has force, for the reason, that once the Honble Supreme Court has mandated that the judgement in case of Surajmani [supra], is a judgment in rem, entitling daily wagers for work charged status from the date of completion ::: Downloaded on - 27/08/2025 21:27:13 :::CIS
- 30 - 2025:HHC:28991 of 8 years of continuous service then, the benefits accruing from the declaration of law can neither be restricted nor curtailed or denied to daily wagers .
like appellant-writ petitioner. Denial of work charge status to the appellant-writ petitioner shall certainly defeat the mandate of the judgement for granting benefits without resorting to pick and choose when, the State Authorities have extended benefit to large so far as r the to number of daily wagers throughout the State and remaining or left over incumbents, alike the appellant- writ petitioner, are concerned, they are also entitled for same benefits so as to give effect to the intent and spirit of the judgement dated 06.02.2025, in the case of Surajmani (supra), which stands reinforced on 26.05.2025 in case of Janak Dev Sharma (supra). Further, the denial of benefit to the appellant-writ petitioner shall certainly amount to treating the "equals as unequal" and shall defeat parity. Denial of benefits to appellant-writ petitioner shall also perpetuate hostile discrimination within one homogenous class of daily wagers, who are entitled for work charged status after 8 years of ::: Downloaded on - 27/08/2025 21:27:13 :::CIS
- 31 - 2025:HHC:28991 daily waged service. Denial shall frustrate the spirit of Articles 14 and 16 of the Constitution of India.
In-addition, conferment of work charge status involves .
pay fixation in time scale of pay as is admissible to corresponding category of employees from the date of completion of 8 years continuous daily waged w.e.f. 01.01.2002 and then in revised scale w.e.f.
1.01.2006 and in revised scales w.e.f. 1.1.2016 and even thereafter and resultant benefit of higher pay for higher retiral benefits including higher pension on superannuation also. Once these benefits give rise to a recurring and continuing cause every month till day, then, the impugned judgement, disallowing the claim by invoking delay and laches is erroneous in law, is contrary to the mandate of the Hon'ble Supreme Court in M. R. Gupta versus Union of India (1995) 5 SCC 628, Union of India versus Tarsem Singh (2008) 8 SCC 648, Shiv Dass versus Union of India (2007) 9 SCC 274, and recently in Shri M.L. Patil (dead) through LRs versus The State of Goa and another, 2022 Live Law (SC)
537. ::: Downloaded on - 27/08/2025 21:27:13 :::CIS
- 32 - 2025:HHC:28991 In this fact situation, once the judgement of the Honble Supreme Court in the case of Surajmani (supra decided on 06.02.2025), which is .
a judgement in rem, confers a right for work charge status involving pay fixation from due date till day therefore, such an accrued right, in terms of the judgement in rem, could not have been negated by invoking delay and laches. Accordingly, impugned judgement passed by the Learned Single Judge is liable to be interfered with and the same is quashed and set-aside.
CONTENTION OF STATE COUNSEL:
10. Learned State Counsel contends that based on the subsequent events, including the judgement in case of Surajmani (supra), the claim for work charge status, be restricted only to "notional benefits", instead of consequential benefits, as prayed by the appellant-writ petitioner.
10(i). For appreciating the contention of Learned State Counsel, it is necessary to have a recap of Paras 8, 10 and 12 of the judgment passed by the Hon'ble Supreme Court in State of Himachal ::: Downloaded on - 27/08/2025 21:27:13 :::CIS
- 33 - 2025:HHC:28991 Pradesh versus Surajmani [Civil Appeal No 1595 of 2025, decided on 06.02.2025], reads as under:-
"8. However, in order to allay the apprehension of the State as expressed thereunder .
and to safeguard the interest of the State which otherwise would have burdened the exchequer with extra benefits being conferred on the employees who had not been regularly appointed, this Court has, as a succor to the State, restricted the claim or, in other words, modified the order of the Tribunal as affirmed by the High Court by arriving at a conclusion that the petitioners / appellants therein would be entitled to the notional benefits of the order passed by the Tribunal and accordingly disposed of the said appeal.
10. For the cumulative reasons afore stated we are of the considered view that the dicta laid down by this Court vide order dated 22.07.2019 in Ashwani Kumar's (Supra) case which is based on the judgment of Mool Raj Upadhyaya (Supra) holds the field and would also be applicable to the Respondents herein who had approached the Tribunal or the High Court seeking similar relief. As such, the Respondents shall be entitled for grant of 'work-charged' status from the date of completion of 8 years of service. However, we hold that the relief in the present appeals will be limited to notional benefits as explained in paragraph 3 and 4 of Ashwani Kumar's (Supra) case in Civil Appeal No(s). 5753 of 2019 and the present appeals stand disposed of accordingly...
12. It is further underscored that this judgment would necessarily be a judgment in rem and the State shall hence forth not take recourse to employing ::: Downloaded on - 27/08/2025 21:27:13 :::CIS
- 34 - 2025:HHC:28991 personnel as daily wagers but shall make appointments only in accordance with law, as enumerated in the case of Secretary, State of Karnataka Vs. Uma Devi [(2006) 4 SCC 1]."
10(ii). While deciding a similar matter, the Hon'ble .
Supreme Court mandated in Special Leave Petition (Civil) Diary No (s). 11170 of 2024, The State of H.P. & Ors. vs Janak Dev Sharma, decided on 26.05.2025, that the judgment in case of Surajmani (supra), is a judgment in rem and the directions contained in Surajmani (supra) would apply mutatis mutandis in all the cases having same facts, in the following terms:-
"5. It is experienced that despite passing the judgment in Surajmani (supra) which is in rem, but in view of the separate orders passed by the High Court, several special leave petitions are being filed by the State. Considering the same, it is to be expressed that in our view, when a judgment in rem has been passed, it would apply mutatis mutandis in all cases having similar facts and filing separate special leave petitions is in futility. The State may take note of this fact and do the needful."
10(iii). Since the judgment in case of Surajmani (supra) is a "judgment in rem", which declares the ::: Downloaded on - 27/08/2025 21:27:13 :::CIS
- 35 - 2025:HHC:28991 law, covering twin aspects, firstly, the entitlement of daily wagers for work charge status from the date of completion of 8 years of daily waged service .
and secondly, what benefits were to accrue viz is, actual or notional, upon the grant of work charge status.
On the first aspect, the entitlement of daily wagers for grant of work charged status from the date of completion of 8 years of continuous daily wage service is in consonance with the declaration of law, in the case of Surajmani, (supra), binds the State Authorities, in all respects.
On the second aspect, regarding prayer or claim for "all consequential benefits" or "restricted consequential benefits for three years" is concerned the same is liable to be interfered with on various counts. Firstly, the prayer or claim to grant all consequential benefits or the restricted consequential benefits is ex-facie contrary to the law declared by the Hon'ble Supreme Court in case of Surajmani (supra) which limits the relief to "notional benefits"
only ; and secondly, the direction to limit relief ::: Downloaded on - 27/08/2025 21:27:13 :::CIS
- 36 - 2025:HHC:28991 to "notional benefits" was based on findings recorded in Para 8 of the judgment in Surajmani (supra), mandating that the daily wagers who were not .
regularly appointed or meaning thereby, who were appointed dehors the Constitutional Scheme should not be granted extra benefits, which will burden the State Exchequer and it is in this backdrop, that the succor was given to the State, by modifying the orders passed by Learned State Administrative Tribunal, giving "all consequential benefits", which were upheld by the Division Bench of this Court, to "notional benefits" by the Hon'ble Supreme Court in the case of Ashwani Kumar [Civil Appeal No. 5753 of 2019, decided on 22.07.2019]. Further, this principle of "notional benefits" stands reinforced by the Hon'ble Supreme Court in case of Surajmani [Civil Appeal No. 1595 of 2025, arising from SLP (C) 23016 of 2023, decided on 06.02.2025]; and thirdly, the law declared by the Hon'ble Supreme Court in cases of Ashwani Kumar and Surajmani (supra), limiting relief to "notional benefits" cannot be permitted to be tinkered with in any eventuality ;::: Downloaded on - 27/08/2025 21:27:13 :::CIS
- 37 - 2025:HHC:28991 and fourthly, grant of "all consequential benefits"
or "restricted consequential benefits" shall amount to giving leverage or premium to those daily wagers .
who were not regularly appointed or were appointed dehors the Constitutional Scheme embodied in Articles 14 and 16 of the Constitution of India i.e. without there being a sanctioned post, without advertising the post, without inviting applications from eligible candidates and without determining the comparative merit of all eligible candidates in-accordance with the Constitutional Scheme. Financial incentives i.e. "all consequential benefits" or "restricted consequential benefits" cannot be extended to those daily wagers who were not regularly appointed or were appointed dehors the established ethos of public employment by a back door method. Right to "all consequential benefits or restricted consequential benefits" can only accrue to an incumbent including daily wager who is appointed in accordance with the Constitutional Scheme, which has been outlined by the Hon'ble Supreme Court in the case of Secretary, State of Karnataka vs Uma Devi, (2006) 4 SCC 01} and ::: Downloaded on - 27/08/2025 21:27:13 :::CIS
- 38 - 2025:HHC:28991 the same stands reaffirmed in case of Surajmani (supra) also; and fifthly, mere filing of a petition(s) or its pendency before State Administrative Tribunal .
or this Court for work charge status, by a daily wager who was not regularly appointed in accordance with the established ethos of public appointment or was appointed dehors the Constitutional Scheme will not confer any legally enforceable right on such daily wager for "all consequential benefits" or "restricted consequential benefits" as the case may be ; and lastly, foreseeing the eventuality that some daily wagers were granted work charge status with "all consequential benefits or restricted consequential benefits" by the State Authorities, despite the fact that such daily wagers were not regularly appointed or were appointed dehors the Constitutional Scheme therefore, in order to carve out parity and to obviate the charge of discrimination inter-se daily wagers as a class, the Hon'ble Supreme Court in Para 11 of judgment in Surajmani (supra) reserved liberty for the State Authorities to recover excess benefits in installments, from those daily wagers who were ::: Downloaded on - 27/08/2025 21:27:13 :::CIS
- 39 - 2025:HHC:28991 not regularly appointed or were appointed dehors the Constitutional Scheme but were either granted "all consequential monetary benefits or restricted .
monetary consequential benefits", by entitling all such daily wagers for work charge status, by limiting relief to "notional benefits, in tune with the law declared by the Hon'ble Supreme Court in case of Ashwani Kumar (supra), which stands reinforced by the Hon'ble Supreme Court in case of Surajmani (supra) and recently reiterated in the case of Janak Dev Sharma (supra).
11. In an identical Intra Court Appeal, LPA No. 541 of 2025, State of Himachal Pradesh versus Krishani Devi, this Court has held the Respondent
-employee entitled for work charged status from the date of completion of 8 years of continuous daily wage service; whereas, the directions regarding "restricted consequential benefits" for three years prior to the filing of the petition were set-aside by modifying relief to "notional benefits".
CONCLUSION:
12. In the instant appeal, the appellant-writ ::: Downloaded on - 27/08/2025 21:27:13 :::CIS
- 40 - 2025:HHC:28991 petitioner was engaged on daily wage basis in 1995 with continuous service of 240 days in said year and thereafter. He completed 8 years of continuous .
daily waged service on 31.12.2002 and on completion of this service, he became eligible and entitled for work charge status w.e.f. 01.01.2003. This benefit was given to many other daily wagers but was denied to the appellant-writ petitioner herein. Nothing has was been regularly r placed on appointed record on daily establish wage that basis he or such appointment was made in accordance with the established ethos as per the Constitutional Scheme, as discussed above. In these circumstances, this Court has no hesitation to hold that once the appellant-writ petitioner was not regularly appointed on daily wages in-accordance with the mandate of public employment embodied in the Constitutional Scheme of Articles 14 and 16 of the Constitution of India, as discussed hereinabove; therefore, the contention of the Learned State Counsel has force.
Based on above discussion, the Impugned Judgment dated 10.06.2024, disallowing work charge ::: Downloaded on - 27/08/2025 21:27:13 :::CIS
- 41 - 2025:HHC:28991 status to the appellant-writ petitioner from date of completion of 8 years of continuous daily wage service is quashed and set-aside. However, upon grant of .
work charge status, the resultant relief shall only be limited to "notional benefits" so as to remain within the four corners of the judgments passed by the Hon'ble Supreme Court in the cases of Ashwani Kumar (supra), reinforced in Surajmani (supra), and
13. to recently reiterated in Janak Dev Sharma (supra).
No other point was pressed/argued.
DIRECTIONS:
14. In view of the above discussions and for reasons stated hereinabove, the instant appeal, is allowed, in the following terms:-
(i) Instant Appeal, LPA No 183 of 2024, is allowed;
(ii) Impugned Judgment dated 10.06.2024 passed by the Learned Single Judge in CWP No 5119 of 2019, Jai Ram versus State of HP & others; entitling the appellant-writ petitioner for work charge status from date of completion of 8 years of continuous daily waged service is quashed and set-aside ;
(iii) State Authorities-appellants are directed ::: Downloaded on - 27/08/2025 21:27:13 :::CIS
- 42 - 2025:HHC:28991 to confer work-charged status as Mason (Class-III) w.e.f. 01.01.2003 or like due date from the date of completion of 8 years of continuous daily waged service in applicable time-pay scale, by counting .
daily wage service w.e.f. 1995;
(iv) Sequel to direction no (iii) above; and in the light of judgements in Ashwani Kumar, Surajmani and Janak Dev Sharma (supra); appellant-writ petitioner shall be entitled to relief of "notional benefits" from due date, but without any r past arrears;
(v) State Authorities shall comply with the above directions, within six weeks from receipt of certified/downloaded copy of this judgment;
(vi) Parties to bear their respective costs.
In the aforesaid terms, the Letters Patent Appeal and all pending miscellaneous application(s) if any, shall stand disposed of, accordingly.
(G.S. Sandhawalia) (Ranjan Sharma)
Chief Justice Judge
August 27, 2025
[Bhardwaj/tm]
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