STATE OF HARYANA Vs. SAROJ BALA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal, by special leave, has been filed challenging the judgment and order dated July 18, 2005 of High Court of Punjab and Haryana, by which the writ petition filed by the respondent Saroj Bala was allowed and it was directed that her services shall be regularized w.e.f. October 1, 2003 with all consequential benefits.

(3.) Learned counsel for the appellants has submitted that the issue of regularization of service has been recently examined by a Constitution Bench of this Court in Secretary, State of Karnataka & Ors. Vs. Uma Devi & Ors. 2006 (4) SCC 1 and the judgment rendered by the High Court is not in accordance with law laid down in the aforesaid case. Learned counsel has further submitted that the award of the Labour Court dated June 2, 2003 passed in favour of the respondent was challenged by the appellants by filing C.W.P. No.13335 of 2005 and the High Court has stayed operation of the award by the order dated August 25, 2005.