RAMESH CHAND Vs. STATE OF H. P.

JUDGEMENT

(1.) The petitioner seeks regularization of his services on completion of five years on contract basis, that is, w.e.f. 1/11/2013 with all consequential benefits.

(2.) The petitioner was appointed as Junior Draughtsman in the respondent-department on contract basis on 1/10/2008. His services were regularized by the respondent-department on 4/1/2016. The grievance of the petitioner is that his services were required to be regularized on completion of five years of contractual services.

(3.) Learned counsel for the petitioner in support of the prayer for regularization of petitioner's services w.e.f. 01/11/2013 has placed reliance upon a notification issued by the State Government on 7/5/2015. This notification pertains to the regularization of contract appointees in the Government Departments. The notification conveys the decision of the Government to regularize the services of contractual appointees after completion of five years' service as on 31/1/2015 subject to fulfillment of codal formalities.