LAWS(HPH)-2010-7-146

DEVI CHAND Vs. STATE OF HIMACHAL PRADESH

Decided On July 06, 2010
DEVI CHAND Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) The petitioner was engaged on daily wage basis in the respondent-department in the year 1991. He had worked for 122 days with effect from March 1991 to June, 1991. Thereafter he worked with effect from April, 1992 to December, 1992. He has completed 148 days. However, the petitioner had worked continuously and had completed 240 days with effect from 1993 upto 31.8.2006. The petitioner has been regularised vide letter dated 31st August, 2006. However, the case of the petitioner was required to be considered for conferment of work-charge status/regularization as per dicta of Mool Raj Upadhyaya versus State of Himachal Pradesh and others, 1994 Supp.(2) SCC 316 as he has completed 240 days before 31.12.1993.

(2.) Consequently, the respondents are directed to consider the case of the petitioner for conferring the work-charge status on him immediately after completion of ten years with all consequential benefits within a period of ten weeks from today.

(3.) With the above observations/directions, the petition stands disposed of. No costs.