HET RAM Vs. HARYANA VIDYUT PARSARAN NIGAM LIMITED

JUDGEMENT

(1.) In these petitions under Articles 226/227 of the Constitution of India (Het Ram-petitioner in C.W.P. No. 7787 of 2001 and Ishwardeen and another in C.W.P. No. 10540 of 2002) pray that the orders of discontinuation of their services dated 12th April, 2001 and 12th March, 2001 respectively be quashed and the respondents be directed to regularise their services. They also pray for quashing of the government policy for regularisation of service of part-time employees dated 20th July, 1999, the same being arbitrary, discriminatory and unconstitutional.

(2.) The petitioners were engaged as daily wagers in the years 1982-1993 respectively with the Haryana Vidyut Parsaran Nigam Limited and others (hereinafter referred to as the Nigam). Het Ram was engaged as part-time worker in the year 1984 and thereafter he continue to do as daily wager and subsequent thereafter as part-time worker in the different offices of the respondents-State. Het Ram was working as Pump Operator. He was engaged as Pump Operator-and Sewerman.

(3.) The petitioners claim that they are working regularly and to the entire satisfaction of their superiors. However, their services were discontinued vide impugned orders afore-stated.