KARAM DASS Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petition has been filed with the following prayers: -

(2.) (i) That the appointment/regularization of respondent No.4 as regular Class -IV sweeper made on 21.10.2005 by respondent No.3 and vide order dated 19.10.2005 by respondent No.2, may kindly be quashed and set aside.

(3.) IN reply to the petition, the respondents did not dispute the engagement of the petitioner as Safai Karamchari on part time basis w.e.f. 7.6.1988 and his deployment as such in Ayurvedic Dispensary, Kharot, District Shimla. It is also admitted that the services of respondent No.4 were regularized vide order dated 21.10.2005 Annexure A -4, however, as part time Class -IV, in accordance with the seniority of part time Class -IV worker, whereas the applicant, who is at serial No.105 of the seniority list of part time Safai Karamchari could not be regularized as there were only 93 posts available in the department. It is, however, submitted that the petitioner would also be considered for regularization on his turn and in accordance with his seniority.