BHAU SINGH Vs. HPSEB

JUDGEMENT

(1.) The writ petition is filed with the following prayers:

(2.) Inviting reference to the reply, the learned Standing Counsel Ms. Khajuria submits that the petitioner has worked in various posts and at the time of regularization, he had accepted the post of work charge Beldar without any demur. A Class IV employee if he is otherwise entitled for regularization as T-Mate cannot be denied that status on the ground that what was offered was accepted without any protest. It is seen that the petitioner had been working as T- Mate. There will be a direction to the respondent to take appropriate action on Annexure A-3, representation in the light of the observations contained in this judgment within three months from the date of production of a copy of this judgment by the petitioner.

(3.) The writ petition is disposed of, so also the pending applications, if any. Dasti copy.