Mukhtiar Singh vs State of Himachal Pradesh and Others

Rajiv Sharma, J.—The case of the Petitioner, in a nutshell, is that he was engaged on daily wage basis in the Respondent-department in October, 1992 and he has worked continuously with the Respondent-department since then and has completed 240 days in each calendar year till November, 2000. However, his services have been regularised as Beldar vide Annexure A-1 on 10.1.2007. Since the Petitioner has been engaged before 31.12.1993, his case was required to be considered for regularization immediately after completion of 10 years'' service as per law laid down in P.V. Papanna and others Vs. K. Padmanabhaiah,

Consequently, the petition is disposed of with a direction to the Respondents to consider the case of the Petitioner in view of Mool Raj Upadhyaya''s case (supra) for regularization immediately after completion of 10 years continuous service with effect from 1992, with all consequential benefits, within a period of ten weeks after the production of certified copy of this judgment. The pending application(s), if any, also stands disposed of. No costs.