Prem Chand 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 as Helper in the Respondent-department on 1.6.1992 and he has been working continuously with the Respondent-department since then and has completed 240 days in each calendar year upto 31.5.2002. However, he has been conferred the status of work charged Helper vide Annexure A-1 dated 20.12.2006. Since the Petitioner has been engaged before 31.12.1993, his case was required to be considered for conferment of work charged status 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 conferment of work charged status immediately after completion of 10 years continuous service with effect from 1.6.1992, 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.