SHER SINGH Vs. STATE OF H.P.

JUDGEMENT

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

(2.) The petitioner had originally filed O.A. No. 2675 of 2016 before the learned H.P. State Administrative Tribunal in the year 2016 and after the abolition of the Tribunal, the Original Application of the petitioner was transferred to this Court and the same was registered as CWPOA No. 7632 of 2019. By virtue of an interim direction issued by H.P. State Administrative Tribunal, petitioner continued in the job.

(3.) The case of petitioner is that he was engaged as daily wagelabourer/Contract Beldar in the year 2007 in Community Fruit Processing-cum-Training Centre, (Nagaan), District Hamirpur, H.P (for short, 'the Centre'). He had rendered continuous service with 240 days in each calendar year from the date of his engagement till the date of filing of the petition. The respondents had regular work in the Centre and petitioner had been assigned multiple jobs from time to time viz preparation of pickles, jams, jelly etc, to impart training to local residents, to clean and maintain the premises, attend counter sales, gardening work and duty as watchman. The working hours have been from 9.00 a.m. to 5.00 p.m.