UTTAM SAIN Vs. STATE OF H. P.

JUDGEMENT

(1.) Common questions of facts and law are involved in CWP Nos. 2956 of 2019 titled Uttam Sain Versus State of Himachal Pradesh and others and 2970 of 2019 titled Raji Nand Versus State of Himachal Pradesh and others, therefore, both these petitions are being disposed of by a common judgment.

(2.) The facts of the case in CWP2956 of 2019 are being taken into consideration first.

(3.) In 1995 petitioner was engaged as Beldar on daily wages with respondent No.4. His services were regularized in 2006 and he retired as Mate on 30.09.2011.