GANGA DHAR THAKUR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The instant petition has been filed for the grant of following substantive reliefs:

(2.) Petitioner was engaged by the respondents as Class-IV on daily wage basis on 1/10/1991. His services were regularized w.e.f. 5/9/2007. Petitioner assailed his regularization w.e.f. 5/9/2007 by way of CWP No. 3567 of 2010 before this Court on the ground that he was entitled for regularization on the analogy of Som Dass son of Shri Parma Nand and as per prevalent regularization policy of the State Government and thus his date of regularization should have been 1/1/2000. CWP No. 3567 of 2010 was decided on 29/6/2010 with following directions: -

(3.) The direction to respondent No. 1 thus was to examine the case of petitioner in light of judgment passed in CWP No. 420 of 2006 titled State of H.P. and others vs. Som Dass. The factual background in the case of Som Dass was that he had made a claim for regularization of his services after completion of 10 years w.e.f. 1979. Such claim was filed by him before the State Administrative Tribunal (for short 'Tribunal') in O.A. No. 3625 of 1999. The Tribunal vide order dtd. 17/5/2005 decided the Original Application No. 3625 of 1999 in the following terms: