GIAN SINGH Vs. THE STATE OF PUNJAB

JUDGEMENT

(1.) These four writ petitions, viz. CWP Nos. 3985, 4007 and 4014 of 1986 and 3126 of 1987 are by the Sectional Officers working in different Local Bodies. The Petitioners, who were appointed temporarily/purely on ad hoc basis, are aggrieved by the orders terminating their services. The claim is that they were entitled to be considered for regularisation in accordance with the instructions issued by the Government vide letters dated March 29, 1985 and August 8, 1985.

(2.) A brief reference to the factual position in CWP No. 3985 of 1986 may be made.

(3.) In the written statement filed on behalf of the respondents, it has been inter alia averred that the petitioners are neither civil servants nor government employees appointed to Class-III service/post in the Government department/offices. Consequently, the instructions at Annexures P.3 and P.4 are not applicable with regard to the service conditions of the employees of the Local Bodies. This plea was controverted by filing replication. It was inter alia pleaded that the petitioners were holding civil posts and that by orders, dated February 6, 1984 and October 23, 1984 the services of various ad hoc employees had been actually regularised. Copies of these orders have been appended as Annexures P.11 and P.12. In the rejoinder to the replication, the factum of the services having been regularised has not been disputed. However, it has been averred that the orders of regularisation were not passed in pursuance to the instructions of the government contained in Annexures P. 3 and P.4.