STATE OF H.P. AND ORS. Vs. MOHINDER SINGH

JUDGEMENT

(1.) THE State challenges the judgment of the Tribunal in O.A. No. 965 of 2007.

(2.) THE Respondent herein was engaged as daily waged worker in the year 1993 and claimed work charged status in 2003 which was granted to him w.e.f. 1.1.2004.

(3.) WE cannot persuade ourselves to hold that this is the case where the policy for regularization and granting work charged status has been made, pursuant to Mool Raj Upadhyaya and Ors. v. State of Himachal Pradesh and Ors., (1994)2 SLR 377.