RAJESH KUMAR Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The petitioner was appointed as part-time Water- carrier on 1.12.1997 in the Government Primary School, Gothra (Bhiwani) by the order of the then Block Education Officer, Charkhi Dadri-I vide order of the same date on being sponsored by the Employment Exchange. The petitioner is seeking regularization on the basis of the government policy framed in the year 1980 as amended vide notification dated 30.12.1998 and Feb. 25, 1999. It is stated that petitioner has rendered more than ten years of service. It is also stated that some persons junior to them have been regularized. Names of such persons i.e. Sunder Singh and Bajrang Kumar have been indicated in paragraph 8 of the writ petition. It is stated that these two persons were appointed as part-time Class-IV employees on 5.11.98 and 10.7.2000, respectively and their services have been regularized on 2.8.2002 and 19.11.2003, respectively, whereas the claim of the petitioner for regularization has not been considered despite representation in this regard.

(2.) I have heard learned counsel for the parties.

(3.) In so far as the right of part time employee is concerned, the issue has been settled by a Gobind v. The Presiding Officer, Labour Court, Jalandhar and another, CWP No. 4660 of 1999, wherein following observations have been made :-