RANJIT SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The present petition has been filed with a prayer to issue direction to the respondents for reinstatement in service as his services have illegally been dispensed with/terminated on 31.3.2008. Further, a direction to the respondents for regularisation of services with continuity of service as he has worked for more than 22 years on the post of Pump Operator, as per Govt. Policy dated 15.12.206.

(2.) Initially, the petitioner was appointed as a Pump Operator with the Water Supply and Sewerage Board, Punjab on daily wages. He worked on the said post with effect from 1.7.1986 to 31.5.1987. The function of the said Water Supply was taken over by Municipal Council, Banur on 1.6.1987. His services were merged in the said Municipal Council and he worked as Pump Operator on daily wages without any break on fixed salary at D.C. rates. The petitioner being matriculate and ITI, Electrical Diploma holder was appointed on the said post. Various resolutions were passed for regularisation of services of daily wagers. One Baljinder Pal Singh, who was also appointed on daily wages with the petitioner at the same place, was regularised with effect from 31.10.1993. Even suit filed by Baljinder Pal Singh nor regularisation of services was decreed and the appeal preferred by the department was dismissed. No second appeal was preferred. The petitioner approached the respondents on various occasions but his claim for regularisation of services was not considered. Thus, he approached this High Court vide CWP No. 16746 of 2000 which was allowed. The Special. Leave Petition preferred by the department was disposed of with the liberty to take a policy decision regarding regularisation of services of employees working on daily wages.

(3.) Another policy regarding regularisation of services of work charged/daily wagers etc. dated 23.1.2001 was issued. As per said policy, an employee who has completed three years of services was to be regularised. Even the benefit of said policy was not extended to the petitioner. Subsequently, another policy dated 15.12.2006 was issued. According to that policy, the services of daily wager who has completed 10 years of service was to be regularised. On various occasions, the petitioner has approached the respondents for considering his claim for regularisation of services. However, his claim was not considered on one pretext or the other.