BHOOP SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) The instant petition has been filed for the following substantive reliefs:

(2.) The petitioner was engaged as daily wage Beldar under Kunihar Forest Division in the year 1984. Petitioner remained on daily wages till his retirement. According to the petitioner, he has retired on 30/6/2016, but the respondents have stated the date of retirement of the petitioner to be 30/6/2014.

(3.) The petitioner has been fighting for regularization of his services under the regularization policy of the State Government. According to petitioner, he had completed eight years of continuous daily wage service with 240 days in each calendar year and had thereby become eligible for regularization but the respondents had wrongfully denied the benefit of regularization policy to him.