PARAMJEET SINGH Vs. STATE OF HP

JUDGEMENT

(1.) Petitioner, for redressal of his grievances, had approached the Erstwhile H.P. State Administrative Tribunal on 13/6/2016 by filing OA No. 2665 of 2016 titled Paramjeet Singh vs. State of HP. On abolition of the Erstwhile H.P. State Administrative Tribunal, the petition was preferred to this High Court and was registered as present petition bearing CWPOA No. 7648 of 2019.

(2.) Petitioner has approached the Court against his termination in pursuance to communication dtd. 18/3/2016 (Annexure A-3) whereby by reference of letter No.1580/793, received from the Director, Horticulture Department, direction was issued to remove/terminate the petitioner. Petitioner has also made further prayer to extend all consequential benefits for his service such as seniority, arrears, regularization after condoning the fictional breaks.

(3.) As per petitioner, he was engaged as daily wages labourer/contract labourer in the year 2000 in the H.P. Government Community Fruit Processing-cum-Training Centre, Dehra, District Kangra and amongst similarly appointed persons, he was at Sr. No.2 in the Seniority List. To substantiate his plea, petitioner has placed on record the Status/Seniority List-cum-Yearswise days of Engagement of the daily wagers/seasonal contract workers as Annexure A-1 wherein he has been shown at Sr. No.2 with the date of appointment dtd. 24/10/2000. In aforesaid list, Devinder Kumar was at Sr. No.1 with the date of appointment dtd. 21/9/2000, whereas Asha Devi is at Sr. No.3 with the date of appointment dtd. 12/3/2001. Other persons in the Seniority List, below Asha Devi are Vikram (date of appointment 30/3/2001), Nirmala Devi (date of appointment 1/6/2001), Gurpiary (date of appointment 19/6/2001), Chander Shekhar (date of appointment 21/2/2002) and Naresh (date of appointment 6/11/2004).