DAULAT RAM Vs. STATE OF H. P.

JUDGEMENT

(1.) Undisputed facts in present case are that petitioner was engaged in Agricultural Department in March, 1987, as a Part Time Sweeper and continued working as such up to June, 2009, whereafter his services were converted into daily paid labourer w.e.f. 15.6.2009 with prospective effect.

(2.) It is also admitted fact that respondents-State had issued instructions dated 27.2.2004, which were applicable to the Agricultural Department, whereby it was circulated that it was decided by the Government that Part Time Class-IV employees who had completed continuous 10 years service on 31.12.2003 in all Departments, except Education and Ayurveda Departments, would be made daily wager subject to observance of following terms and conditions:-

(3.) Petitioner is claiming his conversion as daily wager w.e.f. 27.2.2004 i.e. the date of circulation of decision of Government with regard to conversion of Part Time employees, referred supra, whereby Part Time Class-IV employees, who had completed 10 years continuous service as on 31.12.2003 were directed to be made daily wager with prospective effect and, therefore, he has claimed that instead of 15.6.2009, date of his conversion as daily wager should have been 27.2.2004 with all consequential benefits.