SATYA DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner, Satya Devi, being the widow of Shri Jagat Ram, has come up before this Court, seeking the following relief:-

(2.) Case set up by Learned Counsel for the petitioner is that her husband, Late Shri Jagat Ram was engaged as Beldar in Irrigation and Public Health Department, Division Arki, District Solan, Himachal Pradesh in the year 1994 and he continued as such under the Respondents. Though late husband of the petitioner became eligible and entitled for conferment of work charge status on completion of eight years of continuous service but, the said benefit was denied to her late husband, who ultimately expired while serving on daily wage basis on 17/3/2007.

(3.) Pursuant to issuance of notice, Respondents No.1 to 4 have filed Reply dtd. 26/11/2016 on the affidavit of Superintending Engineer, Irrigation and Public Health Department, Circle, Shimla-9.