TEJ RAM Vs. STATE OF HP AND ORS.

JUDGEMENT

(1.) Sequel to actual date intimation notice, petitioner has come present before this Court today.

(2.) By way of present petition, petitioner has sought direction to convert the post of part-time helper to daily wager in terms of Annexure-P/3 i.e. letter dated 13.10.2009, issued by the Department of Personnel (Apptt.II), perusal whereof suggests that Government has taken policy decision to convert the part time class- IV employees having completed ten years continuous service as on 31st March, 2005 in all Departments except Education and Ayurveda Whether reporters of the Local papers are allowed to see the judgment? Departments to daily wager subject to certain conditions, which are reproduced herein below:-

(3.) Reply filed by respondents No. 1 to 3 suggests that petitioner was appointed as part-time worker on 20.6.2000 in the office of District Welfare Officer, Kullu, District Kullu, and as such, he continued to work till 20.6.2000 i.e. prior to framing policy dated 13.10.2009, which has been taken note herein above. Respondents- State also formulated policies on 27.2.2004 as well as 5.7.2007, providing therein that only those part time workers, who have completed ten years' continuous service as on 31.12.2003 and on 31.3.2006, in all departments, except Education and Ayurveda, would be converted into daily wagers. Since petitioner had joined his services as part time worker on 20.6.2000, he completed ten years continuous service on 20.6.2010, whereas as per policy dated 13.10.2009, part time Class-IV employees, who had completed 10 years continuous service as on 31.3.2009 were to be converted to daily wager that too subject to certain conditions as stated herein above. Petitioner, who is present in Court informed that he has been already made daily wage worker w.e.f. 20.6.2010.