PAWAN KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is second foray of the petitioners before this Court.

(2.) Concededly, the petitioners, joined respondent No.3/Municipal Committee as Safai Sewaks on 1/2/1994 and initially they unsuccessfully challenged the termination of their services with effect from 1/7/1997 before the Labour Court. That led to filing of CWPs No. 8187 and 8388 of 2012 before this Court in the earlier round of litigation. The writ petitions were allowed vide an order dtd. 18/2/2015 passed by this Court and the petitioners were reinstated into service with back wages and continuity of service.

(3.) The grouse of the petitioners is that though they were reinstated into service, but their services were not regularized, while juniors to them were accorded the benefit of regularization. According to the petitioners, since they were reinstated into service with continuity of service, they are also entitled to the same benefit as has been given to their juniors.