DHARAM SINGH Vs. STATE OF H P

JUDGEMENT

(1.) PETITIONER was appointed as Beldar on daily waged basis in the year 1996 in Animal Husbandry Department. His services were regularized in the year 2007. He was retired on 29.8.2009, on completing the age of 58 years. PETITIONER's plea is that he should be considered for regularization from the date of his engagement as daily waged Belder, i.e. 7.10.1996, with all consequential benefits and further he should be retired from service on completion of age of 60 years, because the age of retirement was reduced to 58 years from 60 years in the year 2001 or say after his initial appointment in the year 1996 and hence the decision did not affect him. Also he has prayed for issuance of direction that he be given all pensionary benefits after attaining the age of 60 years. Wher reporters of the local papers mbeallow to see the judgm ? het ay edent

(2.) IN reply, it has been stated by the respondents that the petitioner was engaged on daily wage basis and that his services were regularized in the year 2007, on the basis of notification dated 18.6.2007, issued by the Government.

(3.) AS regards his contention that he having been appointed prior to the year 2001, could not have been retired before his attaining the age of 60, plea is covered by a Division Bench judgment of this Court in CWP No. 5749 of 2010, titled Lachhi Ram v State of H.P. and others, decided on 25th October, 2010. AS per this judgment, a person who is appointed as workman on or before 10th May, 2001 is entitled to continue to remain in service up to the age of 60 years.