ANITA PARIHAR Vs. STATE OF H.P.

JUDGEMENT

(1.) THE petitioners have prayed the following reliefs: -

(2.) THE petitioners claim to be employees of District Rural Development Agency (for short "DRDA"). Petitioner No. 1 claims to have joined as sales girl on 17.1.1994, petitioner No. 2 as class -IV employee in the year 1996 while petitioners No. 3 and 4 claim to have joined as driver and Enumerator in the year 2002, respectively.

(3.) ON 16th June, 2009 a letter was issued by the Secretary (Revenue Department) to all the Deputy Commissioners -cum -CEO, DRDA to adopt the instructions issued by the State Government regarding regularization of daily waged/contract basis employees in DRDA who had completed eight years of continuous service with the minimum of 240 days in a calendar year as on 31.3.2008. When the respondents failed to regularize the services of the petitioners, they filed CWP No. 5890 of 2010 before this Court, which come up for consideration on 9.10.2012 and the following order was passed: -