PREM SINGH Vs. HARYANA VIDYUT PRASARAN NIGAM LIMITED

JUDGEMENT

(1.) Vide this judgment, the above mentioned writ petitions are being disposed of. However, the facts have been taken from CWP No. 17988 of 1999, titled as Prem Singh & others v. Haryana Vidyut Prasaran Nigam Limited and others.

(2.) The three petitioners in this writ petition had earlier filed a writ petition being CWP No. 14174 of 1998 in the High Court praying for regularisation of their services as part-time Sweepers and Malis with the Uttar Haryana Bijli Vitran Nigam, hereinafter referred to as the Nigam. That writ petition was disposed of by an order of Division bench dated 17.2.1999 while passing the following directions :-

(3.) The representation preferred by the petitioners in furtherance to the judgment of the Court was considered by the respondent-Nigam. The Board of Directors of the Nigam in their meeting dated 7.7.1999 framed a policy of regularisation of services of part-time Class-IV employees. The petitioners had moved a representation to the Nigam which was considered in the light of the policy of the Government dated 7.7.1999, but their request for regularisation was declined. Copy of the order dated 4.11.1999 rejecting the request for regularisation by the petitioners is annexed to the writ petition as Annexure P/4. It is this order which has been challenged by the petitioners in this petition.