KASHMIRI DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) PETITIONER was appointed as part -time Sweeperess on 13.12.2001. The respondent -State has issued letter dated 27.2.2004 whereby a decision was taken to the effect that the part -time Class -IV employees, who had completed ten years of continuous service as on 31.12.2003 in all Departments, except Education and Ayurveda Departments, would be made daily wagers subject to the terms and conditions imposed therein. Thereafter, the respondent -State issued another letter dated 13.10.2009, according to which, it was decided that part -time Class -IV employees having completed ten years continuous service as on 31.3.2009 in all Departments except Education and Ayurveda Departments would be made daily wagers subject to the terms and conditions imposed therein.

(2.) PETITIONER completed ten years of continuous service as part -time Sweeperess in the year 2011. However, she was conferred daily wager status vide office order dated 20.6.2012. She was required to be conferred daily wager status immediately after completion of ten years of continuous service as part -time Sweeperess. The respondent -State has also taken a decision that the incumbents, who have worked for ten years on part -time basis would be given daily wager status and thereafter, their services would be regularized after eight years of continuous service as daily wagers. In these circumstances, the date of conferment of daily wager status on an incumbent has to be immediately after completion of ten years of continuous service on part -time basis to enable him/her to complete eight years further service on daily wage basis for seeking regularization.