KAMAL KISHOR Vs. STATE OF H.P

JUDGEMENT

(1.) THE instant review petition has been preferred against the judgment/order passed by this Court in CWP No. 1219/2012, decided on 14.3.2012, reproduced as under:- Whether the reporters of the local papers may be allowed to see the Judgment?

(2.) NOW , in the review petition it is alleged that Rakesh Kumar's judgment, referred above, was not applicable to the facts and circumstances of this case as the petitioner claimed regularization w.e.f. 1.1.2004, as per the policy of the State Government.

(3.) THEREAFTER , the matter was taken up on 8.10.2012 and also on 21.11.2012 and this Court found variance in the number of days. The petitioner had worked as Beldar in the respondent-department as per Annexure R-1 filed with the reply and Annexure P- 1 filed with the rejoinder. Consequently, the Divisional Forest Officer, Joginernagar was directed to reconcile the muster-roll/vouchers, on the basis of which daily wages were paid to the petitioner and the matter was ordered to be listed on 13.12.2012.