ROOP CHAND Vs. STATE OF HP

JUDGEMENT

(1.) The petitioner has filed this writ petition with the following prayer:-

(2.) The benefits are claimed in terms of the policy framed by the State itself, a copy of which is placed on record as Annexure P-2, dated 30th November, 1996. However, it is submitted that no wages are being paid to the petitioner. The petitioner has served Annexure P-4 notice on the first respondent apart from filing representation Annexure P-3.

(3.) There will be a direction to the first respondent/second respondent to take appropriate action on Annexures P-3 and P-4 in accordance with law and justice, in the light also of the policy, referred to in the writ petition. The action, as above, shall be taken within a period of 3 months from the date of production of the copy of this judgment alongwith the copy of the writ petition by the petitioner.