TILAK RAJ Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE case of the petitioner, in a nutshell, is that though he has been working as Cleaner from April, 1993 till December, 1998 and thereafter, from January, 1999 to October, 2006 as Air Compressor Operator, however, he has been regularised as Cleaner with effect from October, 2006. In view of this, the petitioner is permitted to make a representation to the respondents to consider his case for regularization to the post of Air Compressor Operator as per ratio of law laid down by this Court in Gauri Dutt and others versus State of H.P. latest HLJ, 2008(HP) 366, within a period of three weeks from today. THE same shall be considered by the Principal Secretary (PW) within a period of three weeks thereafter. No costs.