MOHINDER SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed for the following reliefs:-

(2.) Brief facts necessary for the adjudication of the present petition are as under:-

(3.) Petitioner, feeling aggrieved by his regularization as a beldar, filed this petition inter alia on the grounds that as he had completed more than eight years of service as a Fitter Grade-II, therefore, he had a right to be regularized as Fitter Grade-II and not as a beldar.