MITTER DEV Vs. STATE OF H.P.

JUDGEMENT

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

(2.) Petitioner was employed as daily wage labourer in Karsog Forest Division in the year 1991. He completed 240 days in each calendar year w.e.f. 1991. Petitioner was granted work charge status w.e.f. 1/1/2002. His services were regularized in 2006.

(3.) The State Government vide notification dtd. 17/8/2006 made modification in Central Civil Services (Pension) Rules, 1972 and thereby, the employees appointed on or after 15/5/2003 were held disentitled under 1972 Rules and Contributory Pension Scheme was made applicable to such employees.