AMIR SINGH Vs. H P STATE ELECTRICITY BOARD

JUDGEMENT

(1.) The petitioner was appointed as daily waged Work Mistry/ Supervisor vide Annexure A-1, dated 5.4.1989. The case of the petitioner, in a nutshell, is that though he had been working as daily waged Work Mistry/Supervisor, however, he has been regularised as Beldar instead of Supervisor. His further case is that from the very beginning, i.e. 21st March, 1989 he has been working and discharging the duties of Work Mistry/Supervisor. The petitioner has placed on record the certificates issued by the Assistant Engineer vide Annexures A-5, A-6 and A-7 certifying therein that the petitioner has been working as Supervisor with effect from 14th December, 1989 upto 30th November, 2009. In these circumstances, the case of the petitioner was required to be considered for regularization against the post of Supervisor and not against the post of Beldar. The respondent-Board has not placed any tangible evidence on record to rebut Annexures A-5, A-6 and A-7.

(2.) Accordingly, in these circumstances, the respondents are directed to consider the case of the petitioner for regularization against the post of Supervisor from 17th September, 1997 instead of Beldar with all consequential benefits. Needful shall be done within a period of three months from the date of receipt of certified copy of this judgment.

(3.) In view of the observations made hereinabove, the petition is disposed, so also the pending application(s), if any. There shall be no order as to costs.