MAHI PAL Vs. STATE OF H. P.

JUDGEMENT

(1.) Petitioner was employed on compassionate basis as daily wage Beldar on 7/3/2006. He was regularized as such on 6/9/2013. On 7/8/2015, respondent No.2 in purported compliance to an order passed by the Administrative Tribunal ordered for retrospective compassionate appointment of petitioner as Clerk (daily wage) w.e.f. 7/3/2006 and on regular basis w.e.f. 7/9/2013. Petitioner started working as Clerk. The order dtd. 7/8/2015 was withdrawn by the respondents on 8/6/2016. The operation of order dtd. 8/6/2016 was stayed in this case on 1/7/2016. Petitioner who continues to serve as clerk has assailed order dtd. 8/6/2016 and has further prayed to allow him to continue to serve as clerk.

(2.) The facts are not in dispute:-

(3.) Contentions