DHANVEER SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner initially appointed a daily wage worker, had been regularized during December, 2006 from a prospective date as per the policy of the Government. Thereafter, in terms of judgment passed by this Court, in CWP No. 2735 of 2010 titled Rakesh Kumar vs. State of H.P. alongwith connected matters decided on 28/7/2010, the petitioner was conferred a work charge status with effect from 1/1/2003. The petitioner had previously filed CWP No. 2357 of 2015. The petitioner in pursuance to the aforesaid Writ Petition was held eligible for arrears of three years before filing of CWP No. 2007 of 2015. Arrears calculated therein had been paid to the petitioner. A perusal of Annexure R"1 reflects that the arrears in the case of petitioner had been paid on actual basis w.e.f. 18/4/2012 and arrears on notional basis w.e.f. 1/1/2003 to 17/4/2012.

(2.) In the aforesaid backdrop, the petitioner has filed the present petition seeking following substantive relief:"

(3.) In the aforesaid facts and attending circumstances, in terms of judgment reported in 1996 (5) SCC 54 titled as Shangrila Food Products Limited and another vs. Life Insurance Corporation of India and another, in order to do complete and substantial justice inter se the parties while exercising writ jurisdiction, the benefit of Rakesh Kumar's stated supra needs to be extended to the petitioner for the reasons stated herein below:"