Himachal Pradesh High Court
Krishi Sinchai Kohali Kuhal Sabha vs State Of H.P. & Ors on 22 August, 2023
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA CWP No.1981 of 2015 Decided on: 22nd August, 2023 _________________________________________________________________ .
Krishi Sinchai Kohali Kuhal Sabha ....Petitioner Versus State of H.P. & Ors ...Respondents _________________________________________________________________ Coram of Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge 1 Whether approved for reporting?
_________________________________________________________________ For the petitioner:
rt Mr. Rajinder Sharma, Advocate.
For the respondents: Mr. Anup Rattan, Advocate General with Mr. Y.P.S.Dhaulta, Additional Advocates General, Mr. Sumit Sharma, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer.
Jyotsna Rewal Dua, Judge CMP No. 10389 of 2023 Though the pleadings are not complete, however, in view of limited prayer being made for the petitioner, the matter is being heard with the consent of learned counsel for the parties. The application to stand disposed of.CWP No. 1981 of 2015
2. This writ petition has been filed for grant of 1 Whether reporters of Local Papers may be allowed to see the judgment?
::: Downloaded on - 22/08/2023 20:34:58 :::CIS -2-following reliefs:-
(i) That the respondents may kindly be directed to take over the canals of petitioner's area in IPH Department and the services of the petitioner may be absorbed in .
the Government Department and also directing the respondents to give minimum wages to the petitioner with arrears.
(ii) That the respondents may kindly be directed to frame a policy for providing daily waged status to the petitioner Kohalis in the same manner, the Government has of provided to the Revenue Chowkidars, Anganwari Workers, Water carriers etc.."
3. rt During hearing of the case, learned counsel for the petitioner submitted that the petitioner has preferred representations at Annexures P-3 and P-4 to the respondents for redressal of its grievances, projected in the instant petition. Learned counsel for the petitioner further submitted that the petitioner would be content in case a direction is issued to respondent No.3/competent authority to decide the aforesaid representations within a time bound schedule.
4. In view of the above submissions, this writ petition is disposed of by directing respondent No.3/ competent authority to decide the representations of the petitioner at Annexure P-3 and P-4, respectively within six weeks from today in accordance with law. Copy of order shall ::: Downloaded on - 22/08/2023 20:34:58 :::CIS -3- also be communicated to the petitioner.
Pending miscellaneous application(s), if any, also to stand disposed of.
.
Jyotsna Rewal Dua Judge August 22, 2023 R.Atal of rt ::: Downloaded on - 22/08/2023 20:34:58 :::CIS