RANVIR SINGH CHAUHAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of the instant petition, petitioner has approached the Court seeking regularization of his services immediately on completion of eight years of daily wage service as a Clerk in Nagar Panchayat Narkanda w.e.f. 02.05.2002. Whereas, respondents have regularized him vide order dated 18.08.2007 (Annexure P-3) with prospective effect of the said order after applying regularization Policy of the Government dated 09.06.2006.

(2.) As evident from order dated 18.08.2007 (Annexure P-3) as indicated in remarks column, petitioner has been working against vacant post. Petitioner was appointed as a daily wage Clerk in May 1994 in Nagar Panchayat Narkanda and he has been serving against vacant post and has completed eight years of service on the date of issuance of regularization Policy dated 09.06.2006 which has also been made applicable to the daily wagers of Urban Local Bodies vide letter dated 11.04.2007, who have completed eight years on the date of issuance of regularization Policy, were to be regularized against the said vacant posts.

(3.) It is case of the respondents that the Policy has to be made applicable with prospective effect and, therefore, petitioner has been rightly regularized w.e.f. 18.08.2007 that is the date of order of his regularization passed after application of regularization Policy to the Urban Local Bodies.