CHANDU RAM Vs. H.P.T.D.C.

JUDGEMENT

(1.) PETITIONER was initially appointed as Sweeper on part time basis in February, 1996 and thereafter on daily wage basis in June, 2000. The services of the Petitioner were regularized on 22.9.2007. Thereafter, it came to the notice of the Respondent that the information given by the AGM, Parwanoo in regard to the daily wage status of the Petitioner prior to June, 2000 was incorrect since he was initially engaged on part time basis only. Therefore, the regularization order of the Petitioner was withdrawn on 19.11.2007. The Petitioner challenged the said order before this Court and this Court directed the Respondents to consider the case of the Petitioner for regularization after affording an opportunity of hearing. Being aggrieved by the order passed by the Managing Director recalling the earlier order, the Petitioner has filed the present petition.

(2.) A notice of the petition was issued to the Respondent, who filed reply.

(3.) IT is clear from the impugned order, dated 13.1.2011, Annexure P -5, passed by the Managing Director that the regularization of the Petitioner was not in consonance with the Government Policy since the Petitioner had not completed the requisite daily waged service of 8 years as per the Government Policy. The Petitioner has himself alleged that he was appointed on daily wage basis in June, 2000 and according to the impugned order, he had not completed 8 years as on 31.3.2006 since his appointment on daily wage basis was in the month of June 2000 only. The learned Counsel for the Petitioner submits that the Petitioner may be granted regularization on completion of 8 years with effect from his initial appointment on daily wage basis in June, 2000. The plea has substance and the same is accepted. The Respondent shall regularize the services of the Petitioner as per the Policy of the Government and the case of the Petitioner shall be duly considered within a reasonable period and orders shall be passed accordingly.