Himachal Pradesh High Court
Jagdish Chand & Others vs State Of H.P. & Others on 15 May, 2023
Bench: Vivek Singh Thakur, Sushil Kukreja
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No.85 of 2023
.
Decided on: 15.05.2023
Jagdish Chand & others ...Petitioners
Versus
State of H.P. & others ...Respondents
Coram
The Hon'ble Mr. Justice Vivek Singh Thakur, Judge
The Hon'ble Mr. Justice Sushil Kukreja, Judge
Whether approved for reporting?
For the petitioners: Mr. Bonit Thakur, Advocate vice Mr. A.K.
r Gupta, Advocate.
For the respondents: Mr. Anup Rattan, Advocate General, with
Mr.Rajesh Mandhotra, Additional
Advocate General.
Vivek Singh Thakur, Judge (Oral)
The instant petition has been filed for grant of the following substantive relief:-
"i. That the respondents may be ordered to give daily wage status to the petitioners from the dates they completed requisite period of 8 to 10 years, as per the policy of the government, with benefits incidental thereof and further regularization after completion requisite period for the said purpose, as per the policy of the Govt. which was initially 10 years and lateron now reduced to 5 years with all benefits incidental thereof, from the due dates."::: Downloaded on - 16/05/2023 20:32:36 :::CIS 2
2. 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. 1747of 2020, titled as Hari Chand and others vs. State ofHimachal 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
3. to rendered infructuous vide order dated 30.11.2022.
In this view of the matter, the instant petition is disposed of with a direction to the respondents to consider the case of the petitioners 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.
4. Pending applications, if any, also stand disposed of.
( Vivek Singh Thakur ) Judge ( Sushil Kukreja ) Judge May 15, 2023 (vt) ::: Downloaded on - 16/05/2023 20:32:36 :::CIS