LAWS(HPH)-2022-7-70

VIKRAM SINGH Vs. STATE OF H.P.

Decided On July 22, 2022
VIKRAM SINGH Appellant
V/S
STATE OF H.P. Respondents

JUDGEMENT

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

(2.) The petitioner had originally filed O.A. No. 477 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. 6748 of 2019.

(3.) The case of petitioner is that he was engaged as daily wage labourer/Contract beldar in the year 2001 in Community Fruit Processing-cum-Training Centre, Nurpur, District Kangra, H.P. He has 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 Community Fruit Processing-cum-Training Centre, Nurpur, District Kangra, H.P. and petitioner has been assigned multiple works 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.