DIRECTOR OF HORTICULTURE Vs. GEJAM RAM

JUDGEMENT

(1.) The parties herein are being referred as per their status in the Original Application.

(2.) Petitioner, who was engaged as daily waged Beldar on 13/7/1971 in the Department of Horticulture, had continuously completed his 240 days in each calender year w.e.f. 1994. His services were regularized as Beldar vide order dtd. 5/12/2006 as per the Policy of Regularization of Daily Waged Beldar from the prospective date against the available vacant post of Class-IV.

(3.) Petitioner, claiming his entitlement for grant of work charge status/regularization w.e.f. completion of 8 years of continuous daily waged service with 240 days in each calender year, had approached the Court by filing CWP No. 9579 of 2011 with prayer to grant him work charge status/regularization in terms of law laid down by this High Court in CWP No. 2735 of 2010 titled Rakesh Kumar vs. State of HP with all consequential benefits including salary, pay fixation etc.