STATE OF H.P. AND ANR. Vs. NARIAN DASS

JUDGEMENT

(1.) THE State has filed this writ petition against the order of the learned Tribunal whereby a direction has been given to grant work charge status to the applicant from the date he completed 10 years of service with 240 days in each calendar year within a period of six months from the date of the order by the Tribunal.

(2.) THE grievance of the State is that the Petitioner had not completed 240 days of service prior to 31.12.1993 and therefore, the scheme approved by the Apex Court in Mool Raj Upadhyaya v. State of H.P. and Ors. : 1994 Supp (2) SCC 316, does not apply to his case.

(3.) THESE questions were answered in the following terms: