KANWAR PAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) This judgment shall dispose of two Civil Writ Petitions Nos. 4228 and 6879 of 1986, in which common questions of fact and law are involved.

(2.) In CWP No. 4228 of 1986, petitioner Kanwar Pal joined service of Haryana Roadways, Kaithal, as Mechanical Helper in the year 1974 on daily wages though he was paid a monthly salary of Rs. 175/. His services were terminated on 25th Aug., 1982, against which he got an industrial dispute referred to the Labour Court, Faridabad. The learned Labour Court set aside the order of termination and vide its award, the petitioner was ordered to be continued in service with full back wages and other consequential benefits. Though the petitioner was taken back in service and has been continuing since then, yet, in short, his grievance remains that neither his services have been regularised nor is he being paid and treated as a regular employee.

(3.) Same is the case with Sat Pal, Petitioner in the other writ petition (C.W.P. No. 6879 of 1986), who was also employed in Haryana Roadways, Kaithal, in 1976, as a Sweeper on daily wages. His services were terminated on 27th April, 1982. The Labour Court, vide its award dated 13th Aug. 1985, granted him reinstatement with continuity in service and full back wages. He has also got the same grievance, that is, neither his services have been regularised nor is he being paid and treated as a regular employee ; hence, violation of Art. 16 of the Constitution, etc.