MULKH RAJ, SON OF SHRI RATTAN CHAND, R/O VILLAGE & POST OFFICE MAJHERANA, TEHSIL BAIJNATH, DISTRICT KANGRA, H.P. Vs. STATE OF HIMACHAL PRADESH THROUGH ITS SECRETARY (PWD) TO THE GOVERNMENT OF HIMACHAL PRADESH, SHIMLA-2,

JUDGEMENT

(1.) BY means of present petition, the petitioner seeks directions to the respondents to consider him for the post of Work Inspector w.e.f. due date with all consequential benefits.

(2.) IN fact, the petitioner was engaged as daily wage Beldar in August, 1990. As per respondents, he worked for 141 days in the year 1990. On completion of ten years qualifying service he was given work -charge status of Beldar on 1.1.2001 i.e. from retrospective date as Beldar, with all consequential benefits, as indicated in Office Order (Annexure R -1).

(3.) THE petitioner contends that he is a graduate and has completed more than five years as Beldar. Thus, he may be considered for the post of Work Inspector as per the R&P Rules.