BAKSHI RAM Vs. STATE OF H.P. AND ORS.

JUDGEMENT

(1.) THE issue raised in this writ petition pertains to the question whether 50% of the daily waged service is liable to be counted as qualifying service for the purpose of pensionary benefits.

(2.) WE are informed that the issue is covered in favour of the worker by the decision of this Court in State of Himachal Pradesh and Ors. v. Sarab Dayal in CWP No. 180 of 2001 decided on 19.7.2007.

(3.) THE writ petition is disposed of.