LAIQ RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) These two petitions are being disposed of by a common judgment since common questions of fact and law are involved in both these cases.

(2.) CWP No. 5984 of 2010 has been filed by Liaq Ram. In the year 1989 he was appointed as night duty chowkidar in the Women's Hostel Sanjauli which was being run by a Trust known as Himachal Kalyan Nidhi (hereinafter referred to as the Trust). Admittedly, an agreement was entered into between the Trust and the Municipal Corporation whereby the Municipal Corporation took over the rights and liabilities of the working Women's Hostel Sanjauli meant for housing the working women in Shimla town.

(3.) The grievance of the Petitioner is that though he is working night and day, he has been shown as a part time employee and his services have not been regularized or even put on daily-wage basis right from the very beginning.