Sh. Prem Chand and Sh. Hans Raj vs State of Himachal Pradesh

Justice Kurian Joseph, C.J.—The writ petition is filed with the following prayer:-

i) That the respondents may very kindly be directed to grant whole time status to the petitioners on completion of 10 years of service w.e.f. 19.4.1999 and 24.9.2007 respectively and their services be ordered to be regularized after completion of 8 years of daily waged service with all consequential benefits, in the interest of justice.

In reply, it is admitted that as far as the first petitioner is concerned, he had completed ten years of part time service as on 31.12.2003 and in case of second petitioner, he has completed ten years of part time service as on 24.9.2007. Therefore, in terms of Annexure R-1 policy dated 27.2.2004, the first petitioner is entitled for conferment of daily wage status w.e.f. 27.2.2004 since it is made clear in the policy that the conversion to daily wager status will be with prospective effect and in the case of second petitioner, his daily wage status will be w.e.f. 24.9.2007, treating the date of commencement of daily wage status as 27.2.2004 and 24.9.2007 respectively in the case of the petitioners. Their case for regularization shall also be considered on completion of required number of years. However, the actual monitory benefits shall be limited for a period of 36 months prior to the date of filing the writ petition. The needful action in terms of this judgment shall be taken within a period of three months from the date of production of a copy of this judgment by the petitioner(s) before the second respondent.

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