SURESH KUMAR Vs. STATE OF H. P.

JUDGEMENT

(1.) This petition was initially filed as Original Application before learned Himachal Pradesh Administrative Tribunal, which after the abolition of the learned Tribunal has been transferred to this Court and registered as civil writ petition.

(2.) Brief facts necessary for the adjudication of the present petition are as under:- The petitioner was engaged as a Driver on daily wage basis in Hamirpur Division of the Forest Department of the State. It is not in dispute that since his engagement and till the filing of the original application, which now stands transferred to this Court and registered as writ petition, the petitioner had put in 240 days work in each calendar year.

(3.) Petitioner approached erstwhile Tribunal earlier by way of original application No. 4909 of 2017, titled as Suresh Kumar vs. State of Himachal Pradesh and another, inter alia praying for his regularization as a Driver in the respondentdepartment, which original application stood disposed of by learned Tribunal in the following terms:-