PRITAM SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petition, the petitioner has prayed for following substantive relief: a) That Annexure P-1 may be quashed and set-aside and the respondents may be ordered to grant work charge status to the applicant from the date he completed 8 years of service as per the law laid down in Rakesh Kumar's case, with all the consequential benefits incidental thereof.

(2.) The case as set-up by the petitioner is that he was appointed as "beldar" in the Forest Department of Government of Himachal Pradesh w.e.f. 1/1/1995 on daily wage basis. His services were regularized w.e.f. 14/9/2007. The grievance of the petitioner is that he was entitled for work charge status on completion of 8 years' continuous service on daily wage basis in terms of the judgment rendered by a Division Bench of this Court in CWP No. 2735 of 2010, titled Rakesh Kumar vs. State of H.P. and others. Having remained unsuccessful in getting his grievance redressed from the respondents, petitioner approached this Court by way of CWP No. 7456 of 2013. A Division Bench of this Court disposed of the Civil Writ Petition No. 7456 of 2017 in following terms:

(3.) In compliance to aforesaid order passed in CWP No. 7456 of 2013, the petitioner submitted a representation to respondent No.2 and the representation of the petitioner was rejected by respondent No.2 vide office order dtd. 17/12/2015, Annexure P-1. Hence, the petitioner is before this Court by way of instant petition.