DEEPAK RAJ Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE present petition has been filed seeking regularization. Mr. P.M. Negi, learned Deputy Advocate General has drawn the attention of the Court to Annexure RA-1. A bare perusal of Annexure RA-1 reveals that the petitioner has not completed 240 days in the year 1990. However, Mr. P. M. Negi, learned Deputy Advocate General submits that in case the petitioner has continued beyond 1997 and has completed 10 years' continuous service with 240 days in each calander year, his services are liable to be regularized.

(2.) CONSEQUENTLY, the petition is disposed of with a direction to the respondents to consider the case of the petitioner for conferment of work charge status, in case he has completed 10 years' continuous service with 240 days in each calander year from the due date, within a period of two months from the date of 1 Whether the reporters of the local papers may be allowed to see the judgment? No. production of a certified copy of this judgment. He is held entitled to all the consequential benefits. No costs.