Rakesh Kumar vs State of Himachal Pradesh and Another

Rajiv Sharma, J.—Petitioner was engaged as daily waged Beldar in the year 1994. He has completed 8 years'' continuous service w.e.f. 1994 till 2002 with 240 days in a block of twelve calender months. However, his services have been regularized in the year 2006. Since the Petitioner has already completed 8 years'' continuous service with 240 days in each calender year upto 2002, his case is required to be considered for regularization in 2002, instead of 2006, as per the judgment dated 28th July, 2010, rendered by a Division Bench of this Court in Rakesh Kumar v. State of Himachal Pradesh and Ors., CWP No. 2735 of 2010.

Consequently, the writ petition is disposed of with a direction to the Respondents to consider the case of the Petitioner for conferment of work charge status in view of the principles laid down in the judgment cited herein above w.e.f. 2002, with all consequential benefits, within a period of ten weeks, after production of a certified copy of this judgment by the Petitioner. The pending application(s), if any, stands disposed of. No costs.