TULSI RAM Vs. SECRETARY FOREST GOVT OF H P

JUDGEMENT

(1.) The writ petitionis filed for the following prayer:

(2.) Inviting reference of the judgment of the Supreme Court in Mool Raj Upadhyaya vs. State of Himachal Pradesh and others, 1994 Supp (2) SCC 316 and that of this Court in Gauri Dutt and Ors. vs. State of H.P. Latest HLJ 2008 (HP) 366, it is submitted that the petitioner is entitled to conferment of work charged status. There will be a direction to the first respondent to make a final decision on Annexure P-1 within a period of one month from the date of production of a copy of this judgment along with a copy of the writ petition by the petitioner.

(3.) With these observations, the writ petition is disposed of, so also the pending applications, if any.