STATE OF H.P. Vs. ROSHAN LAL

JUDGEMENT

(1.) LPA No. 530 of 2012 and LPA No. 39 of 2014

(2.) THESE two appeals are directed against the judgment dated 16th May, 2012, passed by the learned Single Judge of this Court in CWP No. 7250 of 2011, titled Moti Lal vs. State of H.P. & others, whereby the writ petition came to be allowed with a direction to the respondents to confer the status of daily wage on the writ petitioner w.e.f. 01.01.2004 with a further direction to the respondents that after completion of eight years of daily wage service, the case of the writ petitioner be considered for regularization (for short "the impugned judgment"). The State is aggrieved with the impugned judgment to the extent that the writ petition was not maintainable and the direction made is bad in law. The writ petitioner -appellant Moti Lal has questioned the impugned judgment to the extent that the respondents be directed to grant daily wage status to the appellant w.e.f. September, 1997 and further regularize his services w.e.f. September, 2005 with all consequential benefits of pay, seniority etc.

(3.) THESE two appeals are directed against the judgment dated 16th May, 2012, passed by the learned Single Judge of this Court in CWP No. 7711 of 2011, titled Roshan Lal vs. State of H.P. & others, whereby the writ petition came to be allowed with a direction to the respondents to confer the status of daily wage on the writ petitioner w.e.f. 01.01.2004 with a further direction to the respondents that after completion of eight years of daily wage service, the case of the writ petitioner be considered for regularization (for short "the impugned judgment").