MUNICIPAL CORPORATION, SHIMLA Vs. TASHNI CHAND

JUDGEMENT

(1.) Aggrieved by the order dated 08.01.2019, Annexure P-?3, passed by the learned Himachal Pradesh Administrative Tribunal (for short 'Tribunal'), Shimla in T.A. No.4752 of 2015 whereby the petition filed by the respondent claiming regularisation of his services as Mate, came to be allowed, the petitioner has filed the instant petition.

(2.) The respondent (herein)/petitioner filed a writ petition before this Court which was transferred to the Whether reporters of the local papers may be allowed to see the judgment? yes learned Tribunal and registered as T.A. No. 4752 of 2015 claiming therein the following substantive reliefs:

(3.) It is averred that the respondent was engaged as Mazdoor in June, 1995 but had throughout been working as Mate, whereas the case of the petitioner was that the respondent had been working as Mazdoor.