LAWS(HPH)-2024-12-11

SURINDER KUMAR Vs. STATE OF HIMACHAL PRADESH

Decided On December 05, 2024
SURINDER KUMAR Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) Petitioner has been given employment by the respondents on compassionate grounds but on daily wage basis. Petitioner's contention is that he ought to have been employed on regular basis on compassionate grounds.

(2.) Gist of the case

(3.) Heard learned counsel for the parties and considered the the case file.