VIDYA DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this judgment, we propose to dispose of these writ petitions bearing Nos. 3565, 5102 of 2000, 5926, 11460 of 2001, 1797 and 3161 of 2002 which raise the common question of law based on somewhat similar facts.

(2.) The basic question is - whether the part-time employees particularly working in the Education Department are entitled for regularisation or not. If the above question is answered in the affirmative, what would be the terms of their regularisation

(3.) The petitioners are working as Sweepers/Kahars or against the similarly placed posted persons in different departments of the State. The petitioners have been working for a considerable period and in any case for more than 7 years and claim that they should be regularised as against the said posts. According to the petitioners, even the sanctioned posts are available in the State and there is sufficient work for the petitioners to perform, resultantly, they pray for the issuance of a mandamus to the respondents for regularising their services from the date they are qualified to do so.