STATE OF HARYANA Vs. SURINDER KUMAR

JUDGEMENT

(1.) Order dated 2-8-1996 is recalled. Special Leave Petitions are restored.

(2.) Leave granted. These appeals by special leave arise from the judgment of the Division Bench of the Punjab and Haryana High Court, dated November 23, 1995 and July 28, 1995 in C.W.P. Nos. 15828/95 and 1479/95 respectively.

(3.) The admitted position is that the respondents came to be appointed as daily wagers on contract basis to the post of Clerk. They filed writ petition in the High Court for their regularisation. The High Court in the impugned order has directed payment of wages on the principle of equal pay for equal work and also regularisation of their services. Thus these appeals, by special leave.