Yashpal Sharma vs State of Himachal Pradesh and Others

Rajiv Sharma, J.—The case of the Petitioner, in a nutshell, is that he was engaged on daily wage basis as Work Inspector in the Respondent-department on 3.10.1989 and he has been working continuously with the Respondent-department since then and has completed 8 years of continuous service with 240 days in each calendar year till October, 1997. However, his services have been regularised as Work Inspector vide Annexure A-1 dated 2.8.2003 with effect from 5.12.2002. Since the Petitioner has been engaged before 31.12.1993, his case was required to be considered for regularization immediately after completion of 10 years'' service as per law laid down in P.V. Papanna and others Vs. K. Padmanabhaiah,

Consequently, the petition is disposed of with a direction to the Respondents to consider the case of the Petitioner in view of Mool Raj Upadhyaya''s case (supra) for regularization immediately after completion of 10 years continuous service with effect from October, 1989, with all consequential benefits, within a period of ten weeks after the production of certified copy of this judgment. The pending application(s), if any, also stands disposed of. No costs.