JAI LAL KANTA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner is a Diploma Holder (Civil Engineer) and he was appointed as a Junior Engineer in the Himachal Pradesh Public Works Department in 1991 on daily wage basis.

(2.) Subsequently, he was appointed on contract basis w.e.f. 1996 till February, 2004 and then from 28/2/2004, he was appointed on regular basis as Junior Engineer in the said Department, which is a Class-III post.

(3.) The petitioner was allowed regular increments from time to time, including Assured Career Progression Scheme.