Prem Lal vs State of H.P. and Others

Kurian Joseph, C.J.—The writ petition is filed mainly with the following prayers:

i. That the Respondent may be directed to grant the status of daily wager from 2000 by maintaining the seniority of the Petitioner over and above to his juniors on the analogy or policy which regulates the services of the daily wager.

ii. That Respondent may be directed to release on all his dues and increments or benefits which accrues to him by reckoning the period of 8 years of his services as daily wager for granting him the status of regular employee from 2000 and further more to give him the benefits of more than 6 years up till the date of regularization which has been ignored by the Respondent to the Petitioner.

The Petitioner claims regularization on completion of eight years of daily waged service. The Petitioner submits that he would file appropriate representation furnishing all factual details before the competent authority within a period of ten days from today. It is always open for him to do so. In the event of the Petitioner filing appropriate representation before the first Respondent/competent authority within ten days from today, appropriate action in the matter shall be taken by the first Respondent/competent authority within another two months. The Petitioner shall submit a copy of this judgment along with copy of the writ petition and appropriate representation before the first Respondent.

The writ petition is disposed of, so also the pending application(s),if any.