JAI PARKASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Hearing of the case was held through video conferencing on account of restricted functioning of the Courts.

(2.) The petitioners after having worked for a considerable period as contractual Canal Patwaris were directed to be relieved on attaining the age of superannuation prescribed for regular employees i.e. 58 years. The petitioners claim that they are required to be re-engaged on DC rates.

(3.) This Court has heard learned counsel for the parties at length and with their able assistance perused the paper book.