VIKRANT SHARMA Vs. STATE

JUDGEMENT

(1.) The petitioner was temporarily appointed as Protocol Officer in the pay scale of Rs. 2125- 3600 Vide Government Order No. 1814-GAD of 1997 dated 19-11-1997 against a post created vide Order No. 34/HP/1997 dated 17-11-1997. The petitioner claims to have been so appointed in relaxation of rules on compassionate grounds , as petitioner's father, a government servant, died in harness at the prime age of 34 years. . The post of Protocol Officer against which the petitioner was temporarily appointed was later re-designated vide Government Order No. 24/HP of 1999 dated 13-12-1999 as Assistant Director( Protocol) and the petitioner after the aforesaid re-designation, continued to discharge his duties as Assistant Director( Protocol).

(2.) The grievance voiced in the petition is that the petitioner despite having served as Protocol Officer and thereafter Assistant Director ( Protocol) for a period of about four years without any interruption, the respondents have taken no steps to regularize the services of the petitioner and treat the petitioner as permanent employee of the Government in the Hospitality and Protocol Department. The petitioner aggrieved of apathy and indifference shown by the respondents, has been constrained to file the instant Writ Petition and seeks the following relief:

(3.) The petitioner claims the relief prayed in the writ petition on the following grounds: