VISHWA NATH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Challenging the order of disallowing work charge status by the Director of Agriculture, Himachal Pradesh, the employee has come up before this Court.

(2.) The petitioner claimed to have been appointed on daily wages basis, with effect from 1/1/1982 with respondent No.3-Department. The petitioner further claimed that he had worked continuously with the respondent-department with 240 days in each calendar year and has completed ten years as on 31/12/1993. He further claimed that he was entitled to get the work charge status w.e.f. 1/1/1994, however, the respondent-department has not given work-charge status to him. The services of the petitioner were regularized on 13/10/1995. He further submitted that due to non-grant of work-charge status, the petitioner suffered loss in the matter of pay fixation and other service benefits. He prayed that work charge status be given to him, from the date when he completed ten years of service with all consequential benefits.

(3.) The respondents, in reply, state that the services of the petitioner were regularized and he joined his duties on 13/10/1995. In reply, the respondents supported the dismissal of his claim.