JAGROOP SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Through, the, extant writ petition, the writ petitioner, claims, benefit of conferment, of, status, of, regularization, against the post, Clerk, Class-III employee, upon, him, imperatively, upon his completing, hence, within the ambit, of, the relevant policy, rather 8 years of continuous daily wage service thereagainst.

(2.) Since, the afore endeavour of the petitioner, becomes, averred in the petition, to, beget failure, despite repeated requests being made upon the respondents, hence, through the extant petition, he seeks issuance, of, an apposite writ, of, mandamus, upon, the respondents.

(3.) However, the respondents seriously contest(s), the afore strivings, of, a mandamus, being made upon them, and, the afore contest is hinged, upon, the factum of the petitioner, being not, on the muster rolls, of, the government, nor his drawing money from the government treasury, rather earlier his drawing moneys/remunerations, from, the amalgamated funds, and latter on the suggestion of the audit team, of the Accountant General Office, H.P., Shimla, his per mensem salary is being paid from the local PTA fund, hence, the petitioner is contended to be not covered under the policy of regularization, as, framed by the Government from time to time.