BEGA NAND SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Notice. Mr. Nand Lal Thakur, learned Additional Advocate General, appears and accepts service of notice on behalf of the respondents.

(2.) This writ petition has been filed by Bega Nand Sharma, who was initially engaged on daily wage basis as Assistant Fitter in the office of the Executive Engineer, I&PH Division, Anni, District Kullu, H.P., in the year, 1985. His first posting was at Anni, under I&PH Division Anni, District Kullu, H.P.

(3.) According to the petitioner, the petitioner has completed 240 days of service in the year, 1986 itself and was required to be regularized in the year, 1992, but, the respondents wrongly delayed his regularization and eventually regularized his services in the year, 1996. Not only the petitioner is entitled to be regularized in service in the year, 1992, but, he is also entitled to arrears, increments and other consequential benefits for the intervening period. The petitioner has time and again personally visited the office of the respondents and each time, he was assured that he will be given due benefit, but, nothing happened.