RAJINDER KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) This petition has been filed for the grant of following relief:

(2.) The petitioner as per averments made in the writ petition is serving as a daily wager since 2003 in the various departments and since October, 2010, the petitioner is serving under the Deputy Commissioner, Una in Bachat Bhawan, but his services so far have not been regularised. Hence this petition.

(3.) The respondents have filed the reply wherein it is averred that the petitioner vide his application dated 6.9.2010 had requested the then Deputy Commissioner, Una to appoint him as Chowkidar in Bachat Bhawan, Una and on his request, the petitioner was appointed as such on daily waged basis for a period of 89 days w.e.f. 01.10.2010 to 28.12.2010 and thereafter, his being engaged for 89 days to the post of Chowkidar and after completion of 89 days, he is put on one day break and thereafter he is being re-engaged/re-appointed for 89 days and as such, since the services of the petitioner are not constant, therefore, he is not entitled to regularisation in service. It is also averred that the matter regarding regularisation of the services of the petitioner were referred to the Administrative Department i.e. Revenue Department, but was declined. It has also come in the reply that earlier to the current assignment, the petitioner was working as daily wager in the office of the Temple Officer, Chintpurni, District Una w.e.f. 01.01.2008 to 13.03.2009.