AMOLAK RAM Vs. MUNICIPAL CORPORATION, SHIMLA

JUDGEMENT

(1.) By way of instant petition, petitioners have prayed for the following substantive reliefs:

(2.) Petitioners were engaged as daily waged Mates with effect from September, 1987, August 1984, August 1982, September 1987, June 1985, July 1986, May 1985 and September 1986 respectively. Their services were regularized with effect from 29/1/1998, 4/7/1996, 13/1/1994, 29/1/1998, 4/7/1996, 29/1/1998, 4/7/1996 and 29/1/1998 respectively. Petitioners after prolonged litigation were granted the benefit of the post of Supervisor w.e.f. 18/4/2007. This benefit was accorded to petitioners vide office order dtd. 9/9/2014.

(3.) On 18/9/2014, learned Single Judge of this Court passed judgment in CWP No.2521 of 2012, titled Ramesh Chand Thakur vs. Municipal Corporation and thereby directed the grant of benefit of regularization to petitioner in that case on completion of 8 years of service. This judgment was assailed by Municipal Corporation, Shimla in LPA No. 55 of 2015 unsuccessfully. In LPA No.55 of 2015, a Co-ordinate Bench of this Court while dismissing the appeal of Municipal Corporation, Shimla clarified that the payment of arrears would be restricted to three years prior to filing of the writ petition.