MOHINDER SINGH Vs. H.P.STATE ELECTRICITY BOARD

JUDGEMENT

(1.) The present petition has been filed by two persons, namely, Mohinder Singh and Baldev under Article 226 of the Constitution for appropriate writ to the respondents, namely, H. P State Electricity Board and its officials.

(2.) Mohinder Singh was engaged in the year 1986 by the respondents as daily rated Beldar, but he was dis -engaged in the year 1987, He was again re -engaged and according to the petitioner continuously from 21 -11 -1986 to 3 -12 -1991. Thereafter, he was engaged off and on for short period and ultimately after 21 -6 -1994 he was not engaged at all. It has been stated that on 3 -12 -1990, he complied 240 days as an employee of the respondents.

(3.) Petitioner Baldev was also appointed as daily wage Beldar with effect from 1 -5 -1980 and according to him, he complied 240 days but sub -sequently he was not re -engaged. Both the petitioners filed representations but without any result. Hence the present petition.