RUP LAL Vs. STATE OF H.P.

JUDGEMENT

(1.) THIS writ petition was initially filed before the erstwhile H.P. Administrative Tribunal and on its abolition, transferred to this Court for disposal in accordance with law. The reliefs claimed in this petition are as under: I That the respondents may kindly be directed to issue Work charge/ regularization order as Beldar in favour of applicants retrospectively w.e.f. 1st April, 2001 or on subsequent date/ from the date of creation of posts with its consequential benefits. IIThat respondent No. 2 Executive Engineer HP PWD B&R Mandi Divn. No. II may also kindly be directed to issue seniority list of daily rated Beldars/ workers working under his Division and get the posts created for his Division as per policy for eligible workers. -

(2.) PETITIONERS have approached this Court by filing this petition for direction to the respondents to appoint them as beldars as work charge employees/ on regular basis, on the ground that they have completed eight years of continuous service on daily wage basis as Beldars as on 31.3.2001. It has also been claimed that the services of the persons similarly situated to them have since been regularized. However, they have been discriminated against in this behalf.

(3.) I have heard Shri Tek Chand Sharma, learned counsel representing the petitioners and Shri J.K.Verma, learned Deputy Advocate General, on behalf of the respondents and also gone through the record.