DAMODAR TULA RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE writ petition is filed with the following prayer:

(2.) THE basic grievance of the petitioner is that he is not permitted to continue up to 60 years. But the fact remains that the petitioner was regularized only on 9.11.2006, as per Annexure P-1. In case the petitioner is regularized in service only prior to 10.5.2001, alone he would be entitled to continue up to 60 years. In case the petitioner does not want any work charge status, he is certainly entitled to continue as daily wager up to 60 years. In other words, the notification has made a classification between daily wage workers and the workers who have been granted regular appointment. In the case of all those who have been granted regular appointment prior to 10.5.2001, they are entitled to continue up to 60 years and all others have to superannuate up to 58 years. However, there is no such classification as far as daily wage workers are concerned. THEy are free to continue as such up to 60 years.