SAGAR DASS Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Case of the petitioner, in a nutshell, is that he had been working as Mason on daily wage basis since 1965. However, he was conferred with work charge status of Beldar vide memorandum dated 6.8.1984. Similarly, situate persons were regularized as Masons.

(2.) Mr. Jeevesh Sharma has strenuously argued that since his client had been working as Mason, his services 1 Whether reporters of the local papers may be allowed to see the judgment? No were also required to be regularized as Mason and not Beldar with effect from 6.8.1984.

(3.) Mr. P.M. Negi, learned Deputy Advocate General has vehemently argued that the petitioner had rightly been conferred the work charge status as Beldar with effect from 6.8.1984 and thereafter he was promoted to the post of Mason with effect from 20.3.1998.