STATE OF H.P Vs. BELI RAM

JUDGEMENT

(1.) This Letters Patent Appeal is preferred by the Appellants challenging Judgment, dtd. 10/9/2020 passed by the learned Single Judge in C.W.P.O.A. No.52 of 2019.

(2.) There is no dispute that the Respondent was initially appointed as a Driver on daily wage basis on 13/4/1994 in Development Block Jubbal, District Shimla with the Appellant-Department; and in view of Regularization Policy, dtd. 9/6/2006 issued by the Government of Himachal Pradesh for regularization of daily-waged Employees, his services were regularized vide office Order, dtd. 16/11/2006.

(3.) He then filed C.W.P. No.5838 of 2010 seeking conferment of Workcharged status on the basis of a Judgment, dtd. 28/7/2010 in C.W.P. No.2735 of 2010 titled as Rakesh Kumar v. State of Himachal Pradesh.