Himachal Pradesh High Court
State Of H.P. And Others vs Prem Singh on 30 July, 2015
Bench: Mansoor Ahmad Mir, Dharam Chand Chaudhary
IN THE HIGH COURT OF HIMACHAL
PRADESH SHIMLA
LPA No. 218 of 2010
Date of decision: 30th July, 2015.
State of H.P. and others .....Appellants
.
Versus
Prem Singh ...Respondent.
Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice.
The Hon'ble Mr. Justice Dharam Chand Chaudhary, Judge.
Whether approved for reporting ?1
For the appellants:
Mr. Shrawan Dogra, Advocate
General with Mr. Anup Rattan,
Mr. Romesh Verma, Addl. AGs,
and Mr. J.K. Verma, Deputy
Advocate General.
For the respondent: Mr. Devinder Sharma,
Advocate.
_____________________________________________________
Mansoor Ahmad Mir, Chief Justice (Oral)
This Letters Patent Appeal is directed against the judgment dated 16.3.2010, made by the learned Single Judge of this Court in CWP(T) No.1531/2008, titled Sh. Prem Singh versus Government of Himachal Pradesh and others, whereby the respondents were directed to re-consider the case of the petitioner for conferment of work-charge status 1 Whether the reporters of Local Papers may be allowed to see the judgment ?.
::: Downloaded on - 15/04/2017 18:39:45 :::HCHP -2-w.e.f. 2000 instead of 23.1.2007, impugned judgment, for short, on the grounds taken in the memo of appeal.
It is apt to reproduce last para of the impugned .
judgment herein:
"Consequently, the petition is allowed. Respondents are directed to re-consider the case of petitioner for conferment of work charge status w.e.f. 2000 instead of 23rd January, 2007 by condoning the short-fall of 46 days in the year, 1994. The needful be done within a period of ten weeks from today. No costs."
2. During the pendency of the appeal, respondents have complied with the impugned judgment which is recorded in the order dated 14.6.2012. However, we have gone through the impugned judgment which is legal one.
3. Having said so, the LPA is dismissed alongwith pending applications, if any and the impugned judgment is upheld.
(Mansoor Ahmad Mir) Chief Justice.
July 30, 2015. (Dharam Chand Chaudhary) (cm Thakur) Judge.
::: Downloaded on - 15/04/2017 18:39:45 :::HCHP