STATE OF HP Vs. TULPI DEVI

JUDGEMENT

(1.) Since, common questions of law and facts are involved in these writ petitions, therefore, they are taken up together for disposal. For convenience, facts of CWP No. 786 of 2017 are being considered hereinafter.

(2.) The State Government created 58 posts of Class-IV in the Department of Social Justice & Empowerment for the newly sanctioned ICDS Projects. Hence, keeping in view the longer experience of part time workers working in the departments, the departments with the approval of State Government decided to fill up these posts from amongst the part time workers by adopting following one time criteria on 23/11/1996 i.e. as under :-

(3.) On the basis of aforesaid criteria, 58 persons came to be regularized and other respondents could not be regularized, as their names were falling either in Category-III against which 17 persons were regularized due to limited vacancies and the last regularized part time worker in this category was the appointee of the year 1986, whereas some of the respondents were the appointees of the year of 1987. However, later on many of the respondents were conferred with daily-wage status in the year 2004.