SATYA PRAKASH PAUL Vs. STATE OF H P

JUDGEMENT

(1.) PETITIONER and several other persons had been working as seasonal DDT Beldars, with Health Services Department, from 1978 to 2001, when on account of the job, for which they used to be appointed seasonally, ultimately came to an end. They approached this Court, by filing a Civil Writ Petition, for being considered for appointment as Beldars, in future, against vacancies in other departments and also for being considered against regular post of Class-IV. This Court, vide judgment dated 20th November, 1995, Annexure PB, issued the following directions:

(2.) IN compliance with the aforesaid judgment, seniority list was prepared, which is Annexure PC. Petitioner's name appears at Serial No.3, in the said list, Annexure PC. This seniority list was published on 15th March, 1996. Thereafter, the petitioner had been approaching the authorities of Health Department, repeatedly, for being considered for a Class-IV post in the Department. IN 2007, he was interviewed for a part-time post of Class-IV and appointed on monthly wages of `1,100/-

(3.) I have heard learned counsel for the petitioner as also learned Assistant Advocate General and gone through the record.