Kurian Joseph, C.J.@mdashThese writ petitions have been filed with the following prayers:
C.W.P. No. 5609 of 2010
Directing the respondents to regularize/grant of work charge status to the petitioner w.e.f. 1.1.2002 instead of 10.10.2006, on the analogy of Shri Som Dass, son of Shri Parma Nand working in the same department as that of the petitioner, in view of Annexure P-5 with all consequential benefits including seniority and arrears accruing thereon on this account.
C.W.P. No. 5610 of 2010
Directing the respondents to regularize/grant of work charge status to the petitioner w.e.f. 1.1.1995 instead of 1.1.1998, on the analogy of Shri Som Dass, son of Shri Parma Nand working in the same Circle as that of the petitioner, in view of Annexure P-5 with all consequential benefits including seniority and arrears accruing thereon on this account.
2. According to the petitioners they are similarly situated as the petitioner in O.A. No. 3625 of 1999, which was disposed of by order, dated 17th May, 2005 and which was implemented by the respondents. It is also submitted that the petitioners are similarly situated.
3. It is seen that the petitioners have submitted respective representations Annexures P-5 and the same are pending before respondent No. 1.
4. There will be a direction to the first respondent to look into the matter and take appropriate action in accordance with law, adverting to the contentions taken by the petitioners and also adverting to the decision of this Court, dated 28th July, 2010 in C.W.P. No. 2735 of 2010 Rakesh Kumar v. State of H.P. and Ors. The needful action, as above shall be taken within four months from the date of production of the copy of this judgment alongwith the copy of the writ petitions by the respective petitioners.
Both the writ petitions stand disposed of, so also the pending application(s), if any.
Copy Dasti.
