NAIN DEI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Challenging the non-conferment of work charge status by the respondent-department, the petitioner had filed the Original Application before the erstwhile H.P. Administrative Tribunal.

(2.) After abolition of H.P. Administrative Tribunal, the case file was transferred to this Court and registered as CWPOA No.6116 of 2019.

(3.) The petitioner claimed to have been appointed on daily wage basis as Class-IV employee, with respondent No.4-department w.e.f. 1/5/1994. The petitioner further claimed that she had worked continuously with the respondent-department and her services were regularized on 15/12/2006, after 12 years of daily wage services, whereas, she was entitled to conferment of work-charge status, on completion of eight years service with 240 days in each calendar year, as per the policy prevalent at that time. She also submitted that the respondent-department granted the work-charge status to the similarly situated persons. She further submitted that the action of the respondent-department in not granting the work-charge status from the due date is illegal, arbitrary discriminatory, unconstitutional and violative of Articles 14 and 16 of the Constitution of India.