SHAMSHER SINGH Vs. STATE OF HP

JUDGEMENT

(1.) THE petitioner has filed the present petition for a direction to respondents to regularize the services of the petitioner from the date of his joining with a further direction to the respondents to release the arrears of salary due and admissible to the petitioner.

(2.) THE further case of the petitioner is that the petitioner had joined the service of the respondents on 29.5.1984 on ad-hoc basis in the office of Panchayat Samiti, Rait, Tehsil Shahpur, District Kangra. THE service of the petitioner was terminated vide office order dated 14.1.1985 Annexure A-2. THE Under Secretary (Panchayat) to the Govt. of H.P. vide office order dated 8.2.1985 Annexure A-3 had again re-appointed the petitioner as Panchayat Secretary on ad-hoc basis. It has been submitted that since then the petitioner is continuing as Panchayat Whether the reporters of the local papers may be allowed to see the Judgment? Yes Secretary. It has also been submitted that petitioner has been given annual increments since June 1991 and the Provident Fund was started in the year 1998. THE respondents have regularised the Panchayat Secretaries but the petitioner who joined the service of the respondents has not been regularised till date. THE petitioner has completed more than 20 years of service.

(3.) THE petitioner had filed rejoinder and reiterated his case projected in the petition. It has been submitted that petitioner is entitled to regularization from the respondent department as the petitioner is an employee of the respondents and the respondents have regularised many persons who were appointed by the respondent-State on ad-hoc basis after the petitioner.