KAUSHLAYA DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner was appointed as daily wage Beldar in the year 1995. She had completed 153 days in the year 1995. She had completed 331 days in 1996. Thereafter the petitioner has worked from August, 1997 till 2006 as per man-days chart (Annexure R-2) as Assistant Store Keeper. She had completed more than 240 days with effect from 1997 till 2006. However, she has been regularized as Beldar vide Annexure A-2, dated 10th January, 2007. The Court is of the considered view after taking into consideration the man-days chart Annexure R-2 filed by the respondents that since the petitioner had been working on the higher post of Assistant Store Keeper with effect from 1997 till 2007, her case for regularization ought to have been considered for the post of Assistant Store Keeper instead of Beldar.

(2.) Consequently, the petition is allowed. Annexure A-2, dated 10th January, 2007 is quashed and set aside. The respondents are directed to consider the case of the petitioner for regularization as Assistant Store Keeper within a period of ten weeks from today with all consequential benefits.

(3.) In view of the observations made hereinabove, the petition stands disposed of. No costs.