Manohar Lal vs State of H.P. and Others

Rajiv Sharma, J.—Petitioner was engaged on daily wage basis in the year, 1991 and has completed 60 days in the year 1991 and further 366 days in the year 1992. Thereafter he has completed 240 days in each calendar year till the year 2003. However, he has been regularized vide letter dated 04.01.2007. The fact of the matter is that since the Petitioner was engaged before 31.12.1993, his case was required to be considered in view of the law laid down in Mool Raj Upadhyaya Vs. State of H.P. and Others, for conferment of work charge status after completion of 10 years'' Service.

Consequently, the petition is allowed. Respondents are directed to consider the case of Petitioner for conferment of work charge status, immediately after completion of 10 years'' service with all consequential benefits. No costs.