STATE OF H.P. Vs. AJAY KUMAR

JUDGEMENT

(1.) ACTUAL date notice has been sent to the respondent, who has not put in appearance. Hence the matter has been heard in his absence.

(2.) THIS writ petition is directed against the order of the erstwhile H.P. State Administrative Tribunal, dated July 6, 2006, passed in Original Application No.970 of 2005, whereby the State has been directed to give work charge status to the applicant after completion of 10 years of service, by relying upon the judgment of the Apex Court in Mool Raj Upadhyaya versus The State of Himachal Pradesh and others, 1994(2) SLR 377.

(3.) ADMITTEDLY , in the present case, the respondent/employee had not completed 240 days of uninterrupted service on or before 31.12.1993. Therefore, the scheme laid down in the Mool Raj Upadhyayas case does not apply to the respondent/employee. Having said so, we are also of the view that the case of the respondent/employee shall be covered by the subsequent schemes framed by the Government for regularization of the employees and the respondent/employee shall be governed by the said schemes.