SUMITRA DEVI Vs. HPSEB

JUDGEMENT

(1.) The petitioner admittedly was engaged as daily waged Peon in May, 1993 with the respondent-Board. Since then she has been continuously working. In terms of the present petition the petitioner is seeking payment of bonus in accordance with the provisions of The Payment of Bonus Act, 1965.

(2.) The petition initially filed before the erstwhile Himachal Pradesh Administrative Tribunal, which was admitted on February 24, 1998 now stands transferred to this Court by virtue of the provision of the Himachal Pradesh Administrative Tribunal (Transfer of Decided and Pending Cases and Applications) Act, 2008 (No. 14 of 2008).

(3.) Respondents in their reply have primarily taken two objections: