VIPIN KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

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

(2.) The case as set-up by petitioner is that he was appointed to the post of driver in Forest Department of Government of Himachal Pradesh in the year 1996, on daily wage basis. His services were regularised w.e.f. 25/9/2007. The grievance of the petitioner is that he was entitled for regularization 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, 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. 159 of 2011.

(3.) In compliance to aforesaid order dtd. 9/3/2011 passed in CWP No. 159 of 2011, 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. 9/2/2016, Annexure A-2. Hence, the petitioner is before this court by way of instant petition.