HEM RAJ Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The instant petition has been filed for the grant of following reliefs:-

(2.) The undisputed facts are that the petitioner was engaged as daily waged 'beldar' in the Irrigation and Public Health Department in the year 1991 and thereafter completed 240 days of service in each calendar year with effect from 01.01.1992.

(3.) The services of the petitioner were initially regularized vide order dated 04.01.2007 and subsequently with effect from 01.01.2002.