Ritu Raj vs State of H.P. and Others

Kurian Joseph, C.J.—The petition has been filed with the following prayers:

(i) That the impugned letter dated 24.8.2007 issued by the respondents may be quashed and the respondents may be directed to regularize the services of the petitioner as chowkidar after completion of eight years of daily waged service. In the alternative the respondents may be directed to grant the work charged status to the petitioner after completion of the ten years of daily wage service.

(ii) That the respondents may further be directed to grant all consequential benefits after his regularization of completion of eight years daily-wage service or work charged status after rendering ten years service.

According to the petitioner in view of the decision of this Court in Gauri Dutt and Ors. v. State of H.P. Latest HLJ 2008(HP) 366 he is entitled to regularization. It is also submitted that in the cases of many juniors to the petitioner they have been granted regularization after the completion of eight years of service. The petitioner prays for similar treatment. The petitioner may point out all these aspects before first respondent by filling appropriate representation, within a period of one month from today, in which case the first respondent will consider the same and appropriate action in accordance with law and justice without discriminating the petitioner be taken within another three weeks. In case the petitioner requests for an opportunity for hearing, the same shall be granted to him. The petition is disposed of, so also the pending application.