LALA RAM Vs. STATE OF H.P.

JUDGEMENT

(1.) THE petitioner was engaged as Chainman on daily wage basis on 21.3.1997. He was terminated on 31.7.2003. He raised an industrial dispute. The learned Labour Court vide its award dated 1.9.2012, passed in Reference No. 271/2010, set aside the termination order of the petitioner and ordered his reinstatement. In terms of the award, the petitioner was held entitled to continuity of service and seniority but not back wages. In sequel to the award dated 1.9.2012 of the learned Labour Court, the petitioner has been re -engaged on 12.12.2012. Now the grievance of the petitioner is that though his junior has been regularised on 6.2.2012, his services have not been regularised.

(2.) IN the reply filed by the respondents, this fact has not been denied and only the explanation offered is that the junior of the petitioner was regularised in terms of the order passed by this Court in CWP No. 9554 of 2008 titled Mahinder Singh vs. State of H.P.

(3.) THE facts in the present case are same and similar and therefore, squarely covered by the aforesaid decision and resultantly the writ petition is allowed and the respondents are directed to regularise the services of the petitioner from the date his junior i.e. Mahinder Singh has been regularised i.e. 6.2.2012 with all consequential benefits within a period of four weeks from today. Pending application(s), if any, also stands disposed of. No costs.