Inder Jeet vs Hrtc & Another
2023 Latest Caselaw 15580 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                   CWP No. 4380 of 2023
                                   Date of decision : 6.10.2023.




                                                                        .
    Inder Jeet                                             ...Petitioner.





                                   Versus
    HRTC & another                                                   ...Respondents.





    Coram:
    The Hon'ble Mr. Justice Satyen Vaidya, Judge.





    Whether approved for reporting?1
    For the petitionerr            :       Mr. Jeevan Kumar, Advocate.

    For the respondents                :   Mr. Vinod Gupta, Advocate.

    Satyen Vaidya, Judge (Oral):

The petitioner has based his case on the decision

taken by the respondent-corporation to convert the services of

Piece Meal Workers on contract basis. It is submitted that the

petitioner qualifies all the requirements prescribed by the

respondent-corporation for conversion into contract service.

Learned counsel for the petitioner has referred to a list of non-

ITI Piece Meal Workers, who have completed six years of service

as on 31.3.2022, in which the name of the petitioner is also

mentioned.

2. The respondents have filed the reply and the factual

position is not denied. In these circumstances, it is not

Whether reporters of Local Papers may be allowed to see the judgment?

understood as to why the petitioner has been denied the benefit

of conversion of his service into contract. It is not the case of

.

the respondents that the petitioner lacks any of the prescribed

requirement for conversion of his service.

    3.           Accordingly,   the     petition





                                                        is     allowed.             The

respondents are directed to grant the benefit of conversion of

service of the petitioner from Piece Meal Worker to contract

within four weeks from today. Pending miscellaneous

application, if any, also stand disposed of.

                                                   (Satyen Vaidya)
    6th October, 2023                                  Judge
         (kck)