KUMARI REKHA JASWAL DAUGHTER OF SH SUNDER SINGH JASWAL Vs. STATE OF HIMACHAL PRADESH THROUGH THE SECRETARY

JUDGEMENT

(1.) THE petitioner has been working in the office of H.P. Marketing Committee Board i.e. respondent No. 2 since 4.4.1997. The petitioner alleged that though she was appointed on daily wage basis, but she was working as a Clerk with effect from 4.4.1997 and, therefore, she should be held entitled to the salary of a Clerk.

(2.) NOTICE of the petition was issued to respondents, who filed their replies.

(3.) THE petitioner has enclosed a copy of office order dated 1.1.2005 (Annexure P-1) on record to show that the petitioner who is appearing at serial No. 4 in the said office order, has been doing the typing work. This work is to be done by the Clerk and not by the peons or daily wager/labourer and, therefore, the petitioner was also entitled to the pay of a Clerk for the period she has been working as such. This office order is of the year 2005, which shows that as on 1.1.2005, the petitioner was doing the typing work and, therefore, she was entitled to the salary of the Clerk.