MADAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Delay, if any, is condoned in Diary No.50483 of 2023.

(2.) Leave granted in the Special Leave Petitions.

(3.) In this batch of appeals, we are called upon to determine the correctness of the common judgment of the Division Bench of the Punjab and Haryana High Court [For short, "the High Court"] dtd. 31/5/2018 rendered in a batch of writ petitions. By the said judgment, the policy decisions of the General Administration Department of the State of Haryana dtd. 16/6/2014, 18/6/2014 and 7/7/2014 seeking to regularise the services of various contractual/ad hoc/daily wage employees falling in Group 'B', 'C' and 'D' have been found to be violative of the law laid down by this Court. Accordingly, the said Notifications have been quashed. In some appeals, the appellants are aggrieved by the denial of the relief of regularisation.