PREM SINGH Vs. STATE OF H.P

JUDGEMENT

(1.) THE petitioner has filed the application under Section 19 of the Administrative Tribunals Act before the erstwhile State Administrative Tribunal, which on its abolition, was transferred to this Court and was registered as CWP-T No. 2651 of 2008.

(2.) THE petitioner alleged that he was initially engaged by the respondent department as daily wage Mason Special Grade-I with effect from 1986. It was alleged that the petitioner has worked for 240 days in each calendar year and on completion of ten years 1 Whether reporters of Local Papers may be allowed to see the judgment? service, he was entitled to be confirmed as such. The petitioner has prayed that he be regularized by the respondent department against the post of Mason Special Grade-I with effect from 1.1.1996.

(3.) RELIANCE has been placed by the learned counsel for the petitioner upon a decision of this Division Bench in Gauri Dutt & Ors. Vs. State of H.P., Latest HLJ 2008 (HP) 366. The petition is allowed accordingly and the petitioner shall be entitled to the relief as per the above decision and on the basis of the decision rendered in Mool Raj Upadhayaya's case, as approved by the Hon'ble Supreme Court and accordingly, the case of the petitioner for regularization as Mason Special Grade-I, shall be considered by the respondent No. 2 within a period of three months, on production of a certified copy of this order before him by the petitioner. The petitioner shall be entitled to all the consequential benefits also.