HARI MOHAN Vs. AJAY TYAGI & ANR.

JUDGEMENT

(1.) THE Special Secretary (Finance) to the Government of Himachal Pradesh is present. It is submitted that in view of the peculiar facts and circumstances of the case of the petitioner, it has been decided by the Government to consider the case of the petitioner for appointment in relaxation of the prevailing norms, as an exceptional case, to the post of Chowkidar in the Forest department with immediate effect. However, it is pointed out that the appointment in terms of the policy prevailing now is only as a daily wager and that the petitioner will get regular appointment on completion of eight years of daily waged service. It is a case where the petitioner had already been interviewed on 28.8.2006. Therefore, it is made clear that the appointment now offered on daily wage basis, for the purpose of regularization after eight years should have the effect w.e.f. 28.8.2006. But it is clarified that the petitioner shall not be entitled to claim any back wages in respect of the period from 28.8.2006 till the appointment that is being offered to the petitioner now. That period is counted only for the purpose of regularization and seniority. In other words, the petitioner shall be regularized in service on 27.8.2014. The petitioner may present himself before the DFO, Solan on 1.12.2011 for joining duty. The necessary other formalities shall be completed before that date.

(2.) SUBJECT to the above directions, the COPC is dismissed and rule discharged.