PURAN CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petition, petitioner has prayed for the following substantive relief:-

(2.) The petitioner was engaged as Daily Wage Labourer in HP PWD Sub Division, Karsog in 1997. The services of petitioner were regularized as Beldar vide office order dtd. 25/7/2007. Petitioner seeks conferment of work charge status immediately on completion of eight years continuous service.

(3.) Respondents in their reply have submitted that petitioner had not completed 240 days in the year 1997. It was w.e.f. the year 1998 that petitioner had completed 240 days in each calendar year and hence remained in continuous service thereafter. According to respondents, the petitioner completed eight years continuous service on 31/12/2005. Respondents further submitted that the State Government had abolished the work charge establishment for Class-IV employees w.e.f. 19/8/2005. Thus, on completion of eight years of continuous service of petitioner, the work charge establishment did not exist in HP PWD and hence petitioner was not entitled for grant of work charge status.