MOHAN SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE case of the petitioner is that he started working as Part-Time Water Carrier in Government Senior Secondary School, Nigulsari on 1.2.1997. THE case of the petitioner, in a nutshell, is that a direction be issued to the respondents to consider his case for regularization. Mr. R.K. Sharma, learned Senior Additional Advocate General submits that initially the petitioner is required to be made whole-time contingent paid employee and thereafter he is to be regularised.

(2.) ACCORDINGLY, the present petition is disposed of with a direction to the respondents to consider the case of the petitioner for conferment the status of whole time contingent paid employee upon him and thereafter for regularization in accordance with law. The consequences shall ensue. This be done within a period of eight weeks from today. There will be no order as to costs.