BALBIR SINGH Vs. STATE OF H. P.

JUDGEMENT

(1.) Through, the, extant writ petition, the writ petitioner, claims, benefit of conferment, of, status, of, regularization, against the post, Daftri/Peon/Chowkidar, Class-IV employee, upon, him, imperatively, upon his completing, hence, within the ambit, of, the relevant policy, rather 5/7 years of continuous service thereagainst.

(2.) Since, the afore endeavour of the petitioner, becomes, averred in the petition, to, beget failure, despite his repeated requests being made upon the respondents, hence, through the extant petition, he seeks issuance, of, an apposite writ, of, mandamus, upon, the respondents.

(3.) However, the respondents seriously contest(s), the afore strivings, of, a mandamus, being made upon them, and, the afore contest is hinged, upon, the factum of the petitioner, being not, on the muster rolls, of, the government, nor his drawing money from the government treasury, rather his drawing moneys/remunerations, from, the amalgamated funds, hence collected from the students.