ASHA RAM Vs. MUNICIAL CORPORATION SHIMLA

JUDGEMENT

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

(2.) The case as set-up by petitioner is that though he was appointed as mate on daily wage basis by Respondent No.1 w.e.f. 26/10/1995, but he always performed the duties of supervisor. The services of petitioner were regularised as mate w.e.f. 20/4/2007, whereas his services were liable to be regularised as supervisor w.e.f. 25/10/2003. Respondent had designated petitioner as supervisor in the year 2016.

(3.) Petitioner preferred OA 6564 of 2017 before the SAT with the prayer to regularise his services after 8 years of daily wage service. The application filed by petitioner was decided by the SAT vide order dtd. 27/12/2017 in following terms: