REVASHANKAR GAITRI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner seeks regularization of his services from the date his juniors were regularized.

(2.) The petitioner was initially engaged on 24/7/1995 as daily waged Peon. Respondent No.2 converted his status to that of daily waged Clerk on 16/10/1995. The petitioner worked as Clerk at Agricultural Produce Market Committee, Shimla and Kinnaur under the control of the respondents.

(3.) Learned counsel for the petitioner argued that the respondent No.2 cannot without any legal backing deny the benefit of regularization to the petitioner from the date it was given to his juniors. During hearing of the case, learned counsel for the petitioner confined his prayer for regularizing the services of the petitioner from the date his juniors were regularized i.e. 16/6/2010.