(1.) OM Pal-Plaintiff, having failed in both the Courts below, has filed the instant second appeal.
(2.) THE plaintiff-appellant alleged that he was appointed as telephone attendant in Canal Rest House at Yamuna Nagar by defendants-State of Haryana and others in the year 1996 and worked there upto 1999 without break. THEreafter he was not paid any salary for the work done by him under the defendants. Plaintiff's father made various representations claiming regularization of services of the plaintiff, but without any result. THE plaintiff worked as work charge employee. THE plaintiff filed CWP No.5480 of 2002 which was disposed of by this Court by directing the defendant to decide the plaintiff's representation. THEreupon the defendants pass order dated 25.06.2002 rejecting the plaintiff's representation for regularization of his services. THE said order is illegal, non-speaking, null and void. THE plaintiff filed CWP No.16166 of 2002 to challenge the said order, but the writ petition was withdrawn with liberty to file civil suit or to move labour Court. THEreupon the instant suit was filed to claim regularization of services of the plaintiff as Telephone Attendant and also to claim pending salary with other benefits, by declaring order dated 25.06.2002 as illegal, null and void. THE plaintiff also alleged that name of his brother Gulshan Kumar has been wrongly recorded in the pay roll instead of the plaintiff.
(3.) LEARNED Civil Judge (Senior Division), Yamuna Nagar at Jagadhri vide judgment and decree dated 06.01.2009 dismissed the plaintiff's suit. First appeal preferred by the plaintiff has been dismissed by learned Additional District Judge, Yamuna Nagar at Jagadhri vide judgment and decree dated 11.12.2009. Feeling aggrieved, plaintiff has preferred the instant second appeal. I have heard learned counsel for the appellant and perused the case file.