GHANSHAM DASS Vs. STATE OF HARYANA

JUDGEMENT

(1.) Ghansham Dass-petitioner had joined the respondent- department as a Beldar on 1.4.1993. His services were terminated by the respondents on 1.8.1994. The petitioner raised industrial disputes, which was referred to the learned Labour Court, Hisar. Vide award dated 26th October, 1998, the petitioner was reinstated into service with other reliefs. On 17.10.2001, the petitioner served a legal notice claiming regularisation and other relief from the respondents but the respondents did not take any decision thereupon, constraining the petitioner to file Civil Writ Petition No. 16499 of 2001. In furtherance to the orders passed by the Division Bench in that writ petition, the respondents passed order dated 15.11.2001, rejecting the claim of the petitioner for regularisation and continuity of service. It was stated that the petitioner was physically absent on 31.1.1996 and as such not entitled to regularise his service. The petitioner, thus, challenges the order dated 15.11.2001 passed by the Executive Engineer, Provincial Division No. 1, PWD (B&R), Hissar.

(2.) In response to the notice to show cause why petition be not admitted, the respondents failed to file reply despite opportunities.

(3.) This matter was taken up for hearing along with other matters.