DHARAM SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Through the present order Civil Writ Petition No. 17367 of 2001 Dharam Singh v. State of Haryana and others and Civil Writ Petition No. 17379 of 2001 Kanti Lal v. State of Haryana and others are being taken up for disposal together as the common questions of facts and law are involved in the same.

(2.) Dharam Singh petitioner in Civil Writ Petition No. 17367 of 2001 joined in Public Health Circle, Ambala Cantt of Department of Public Health of State of Haryana at Ambala Cantt as Pump Operator w.e.f. April 1, 1993. Similarly Kanti Lal, petitioner in Civil Writ Petition No. 17379 of 2001 also joined as Pump Operator with Public Health Circle, Ambala Cantt of Public Health Department of the State of Haryana w.e.f. April 1, 1993. Whereas Dharam Singh is working as a Pump Operator on daily wage basis as such till date, Kanti Lal aforesaid was transferred to Chaharwala w.e.f. April 26, 1995 where he had earlier worked as Fitter. Subsequently, in the year 1976, the aforesaid Kanti Lal was made a Fitter Collie and since then he is working in that capacity till date.

(3.) Hereinafter, in the present order both the aforesaid persons, namely, Dharam Singh and Kanti Lal would be jointly referred as the petitioners.