STATE OF H.P. Vs. DEEPAK KUMAR

JUDGEMENT

(1.) IN terms of impugned order dated 03.01.2008 the erstwhile Himachal Pradesh Administrative Tribunal, while disposing of O.A.No.1168 of 2007, titled as Deepak Kumar and others versus Principal Secretary (Irrigation and Public Health) and others, issued the following directions:-

(2.) ASSAILING this order, Mr.J.S.Guleria, learned Assistant Advocate General, has invited our attention to the mandays chart, with respect to each of the respondents herein, which is as under:-

(3.) IN view of the aforesaid directions, as applicable to the facts, the case of respondent No.2 Bhader Singh, respondent No.3 Parmod Kumar and respondent No.4 Puran Chand, does not warrant any interference. Their engagement is prior to 31.12.1993. Also, what is to be seen is whether they have completed more than 240 days in a calendar year. In fact, they have. In the cases of these persons, calendar year would commence from the date of their engagement. As such, no interference is warranted in their cases.