RODHA DEVI Vs. STATE OF H.P.

JUDGEMENT

(1.) Notice. Mr. Rajan Kahol, learned Addl. Advocate General appears and waives service of notice on behalf of the respondents.

(2.) By way of this writ petition, the petitioner has prayed for the following reliefs:-

(3.) The petitioner was engaged on part-time as Water Career on 27/4/2005. The services of the petitioner were converted into daily wage basis on 29/9/2014. Subsequent thereto, vide office order dtd. 14/11/2019, the services of the present petitioner were regularized. Admittedly, in the case at hand, petitioner is a Class-IV Employee. She stood retired on 31/12/2023 on attaining the age of 58 years.