BABU RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Learned Additional Advocate General has placed on record, copy of Office Order dtd. 30/11/2021, issued by the Deputy Director of Higher Education, District Sirmour at Nahan, whereby rectifying the mistake of the department, petitioner has been conferred status of daily wager w.e.f 12/10/2017 on the basis of date of his first appointment.

(2.) Learned counsel for the petitioner has submitted that the said status has been conferred upon him on notional basis, despite the fact that fault is on the part of officer/official concerned and there is no fault on the part of the petitioner.

(3.) It is an admitted fact as also accepted by the respondentdepartment in the reply, that correct seniority was not assigned to the petitioner by mistake which has been rectified by the Department.