STATE OF HARYANA Vs. PARDEEP KUMAR

JUDGEMENT

(1.) By way of present LPA, appellants are challenging the order dated 18.5.2009 passed by learned Single Judge whereby learned Single Judge directed the appellants (respondents of writ petition) to consider the cases of regularization of services of the petitioners as on 1.5.1995.

(2.) The brief facts of the present case are that the writ petitioners are working with the appellants as Conductors. Writ petitioner's names were sponsored by the employment exchange and they were interviewed and after trial, they were appointed as Conductors on contractual basis initially on a fixed salary of Rs.1400/- p.m. By a notification dated 28.7.1994 (Annexure R-1) it was notified that the services of the drivers/conductors who had completed two years service on the date of issuance of policy were regularized but writ petitioners were not regularized as they were not completed two years of service. Writ petitioners were regularized w.e.f. 8.1.1998 and the writ petitioners claimed that their services should have been regularized w.e.f. 1.5.1995.

(3.) Learned Single Judge placing reliance on the judgment passed by this Court in the matter of Haryana State vs. Ram Chander, in RSA No.3213 of 2005 decided on 7.3.2006, passed the impugned order. This Court in Ram Chander case (supra) has observed as under:-