SARASWATI DEVI Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) The husband of the petitioner late Mr. Ram Singh, was engaged as Beldar on a daily wage basis with the respondents on 01.07.1980 in respondents department Richi-Vinlekh-Bhujan Motor Road, District Almora.

(2.) It is the case of the petitioner that after having worked satisfactorily on daily wage basis his services were brought into the work charge establishment on 01.01.1986 thereafter he worked in the respondents department in the work charge establishment. The office of the Respondent No.5 i.e. Executive Engineer Provincial Division, P.W.D., Almora, passed an order on 31.03.2015 directing to regularize the service of the employees working in the work charge establishment, the said order was passed by Respondent No.5 in compliance of judgment passed by this Court. The respondents held a meeting of Committee for Regularization headed by Chief Engineer on 06.02015 and the meeting in continuation thereof on 003.2015, the services of the husband of the petitioner was regularized with effect from 24.08.1999.

(3.) The name of late husband of the petitioner appears at Serial No.218 of the said list. The regularization of services of the petitioner's husband was made much after his retirement, as he had attained the age of superannuation on 31.07.2010.