Sanjeev Kumar vs State of Himachal Pradesh and Others

Rajiv Sharma, J.—Since common questions of law and facts are involved in all these petitions, the same are taken up together and are being disposed of by a common judgment.

Case of the Petitioners, in a nutshell, is that since they have completed ten years continuous service with 240 days in each calendar year, they are required to be regularized or given work charge status from due date. However, it is evident from the orders passed by the Additional Chief Secretary (Forest) that Petitioners have not worked continuously for ten years with 240 days in a block of twelve calendar months. In order to get regularization/work charge status, it is necessary for an incumbent to complete ten years continuous service with 240 days in a block of twelve calendar months. Consequently, this Court will not interfere in the orders dated 17.9.2010.

Mr. Onkar Jairath prays for and is permitted to withdraw the petitions in order to enable the Petitioners to make representation(s) to Respondent No. 1 for the redressal of their grievances.

Accordingly, the petitions are disposed of with liberty to the Petitioners to make representation(s) to Respondent No. 1 within a period of three weeks from today. Thereafter the same shall be considered and decided sympathetically by Respondent No. 1 by looking into the regularization policy, more particularly, mandays'' chart. No. costs.