MATHU RAM Vs. MUNICIPAL CORPORATION

JUDGEMENT

(1.) CMP No. 12982 of 2013 and CMP No. 11758 of 2014 Heard. Allowed. With the consent of the parties, the petition is taken up for final hearing.

(2.) THE petitioner has claimed regularisation of his services on completion of 8 years of service on daily waged basis in terms of the decision of Hon'ble Division Bench in CWP No. 2735 of 2010 decided on 28th July, 2010 titled Rakesh Kumar vs. State of H.P. and others.

(3.) THE stand of the respondents is not in consonance with the judgment passed by this Court in CWP No. 2735 of 2010 wherein this Court has categorically held :