PREM SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) CM No. 15497 of 2013

(2.) By this writ petition the petitioner has challenged the order Annexure P-5 whereby earlier order regularising his services and the promotion given to him were withdrawn.

(3.) The petitioner was appointed as a helper on daily wages on 2.3.1981 without taking recourse to any sort of public advertisement. He had earlier filed CWP 12663 of 1989 claiming regularisation. During the pendency of that writ petition, by order dated 07.12.1990 his services were regularised w.e.f. 1.2.1982 subject to the creation of post and with a further stipulation that arrears of regular scale would be given on the decision of SLP No. 72 of 1988, State of Haryana v. Piara Singh. Thereafter by order dated 12.12.1990 he was promoted as an Assistant Painter. After the decision of the afore-mentioned SLP, notice dated 16.11.1992 was issued to him asking to show cause why the order of regularisation should not be withdrawn in view of the decision of the Hon'ble Supreme Court and after receiving his reply the impugned order was passed.