BALBIR SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) Petitioner herein, who has been working as Class-IV employee at Government Post Graduate College, Nahan, District Sirmaur, is aggrieved of order dtd. 18/1/2025 (Annexure P-22), issued under the signatures of Director of Higher Education, Himachal Pradesh, whereby prayer made on behalf of the petitioner for regularisation in terms of policy for regularisation, framed by the Government of Himachal Pradesh, came to be rejected.

(2.) For having bird's eye view, facts relevant for adjudication of the case at hand are that petitioner was engaged as daily wager (Class- IV) in Government Post Graduate College, Nahan w.e.f. 23/6/2006 and since then, he has been performing the duties of Peon, Daftri, Chowkidar & Sweeper in the Arts Block of the afore College continuously without 1Whether the reporters of the local papers may be allowed to see the judgment? any break. After completion of requisite number of years, petitioner approached respondents for regularisation in terms of policy of regularisation formulated by the Government of Himachal Pradesh, however, fact remains that such prayer of him was not acceded to, as a result thereof, petitioner was compelled to approach the erstwhile H.P. State Administrative Tribunal by way of Original Application No.5830 of 2017, which ultimately came to be transferred to this Court and was registered as CWPOA No.3135 of 2020. Division Bench of this Court vide judgment dtd. 16/10/2020 allowed the aforesaid case, thereby issuing direction to respondents to consider the case of the petitioner for regularisation, if same falls within the ambit of apposite policy.

(3.) Since despite there being aforesaid direction issued by the Division Bench of this Court, no steps were ever taken by the respondents to regularize the services of the petitioner, in terms of mandate contained in the judgment dtd. 16/10/2020, petitioner herein was compelled to approach this Court by way of Execution Petition No.29 of 2021, which came to be disposed of vide order dtd. 29/6/2021, with the direction to respondents to comply with the judgment, within a period of two weeks.