MADHU RAM Vs. STATE OF HP

JUDGEMENT

(1.) The petitioners have filed these writ petitions with the following prayers:-

(2.) The petitioners herein are workers who have been regularized in service under the Himachal Pradesh Public Works Department. All of them have been regularized in service as per the various schemes announced by the State from time to time. Their only grievance is that before regularization, they should have been granted the work-charged status. The only reference to be made for analyzing the grievance of the petitioners is two orders of the Government. One order is dated 3.4.2000 and other is dated 6.5.2000. Order dated 3.4.2000, reads as follows:

(3.) Other terms and conditions like fulfillment of essential qualification as prescribed in R&P Rules, etc. etc. as laid down in this department letter of 8th July, 1999, as referred to above, shall continue to be operative.