PARJA LAL Vs. STATE OF H.P.

JUDGEMENT

(1.) THE applicant herein has claimed the relief that respondents may be directed to regularize his service as a Mate from the date since he had been working as a Mate and that all consequential benefits as admissible may be granted to him.

(2.) THE respondents have opposed the claim of the applicant on the ground that he had rightly been given the work charged status as a Beldar w.e.f. due date.

(3.) IT is not in dispute that the applicant has been working as a Beldar with the respondents and was appointed as work charged Beldar w.e.f. 1.1.1994. It is also not in dispute that the applicant had worked as a daily rated Mate with the respondents during the period 1981 to 1985 for 4 years and 188 days and for 59 days during the year, 1986. During the total employment from 1981 till 1993, the applicant had worked for 8 years and 209 days as a Beldar on daily wages.