MOHD. ISLAM Vs. STATE OF H.P.

JUDGEMENT

(1.) Petitioner was engaged as daily waged worker to carry out various seasonal forestry works in Nahan Range of Nahan Forest Division w.e.f. 1/1/1998, who completed minimum 240 days in each calendar year since 1998 continuously. In terms of regularization Policy dtd. 18/6/2007 issued by Government of Himachal Pradesh, on availability of vacant post, he was regularized w.e.f. 20/9/2012.

(2.) Petitioner filed Original Application No. 1870 of 2018, titled Mohd. Islam Vs. State of H.P. in erstwhile H.P. State Administrative Tribunal, seeking direction to regularize his service from the date of completion of eight years service from his initial appointment, with all incidental benefits thereof, claiming that his case was squarely covered under order dtd. 6/7/2017 passed in Original Application No. 5338 of 2016, titled Hero Devi Vs. State of Himachal Pradesh & others.

(3.) On the basis of undertaking given by learned Deputy Advocate General on behalf of Department that in case petitioner was found similarly situated to Hero Devi, case of petitioner shall be considered accordingly, Original Application No. 1870 of 2018 was disposed of by the Tribunal vide order dtd. 16/4/2018 directing the competent authority, subject to verification and on finding similarity, to extend the benefit of Hero Devi's case alongwith consequential benefits to the petitioner within three month from the date of production of certified copy of the said order.