BAL KISHAN Vs. ARUN KUMAR AND OTHERS

JUDGEMENT

(1.) This order shall dispose of COCP No.1123 of 2011 and COCP No.1125 of 2011. However, the facts have been taken from COCP No. 1123 of 2011.

(2.) The petitioner alleges violation of direction issued by this Court in CWP No.15966 of 2002, which was disposed of on 03.10.2002 in terms of detailed judgement in CWP No.5926 of 2001, titled as Vidya Devi and others Vs. State of Haryana and others, whereby, the cases of the employees working on part-time basis have been considered for regularisation. In compliance to the order passed by this Court, Executive Engineer, Operation Division, UHBVN, Safidon, passed the order dated 16.04.2004 mentioning that the petitioner cannot be given relief as he had not completed 10 years of service as part-time Safai Karmchari and the admissible relief of regularisation of his service shall be given to him on fulfilment of condition of length of service and availability of regular vacancy. On 08.02.2012 this Court directed the respondents to file an additional affidavit providing further information. Same is extracted below:-

(3.) In response to the aforesaid order, affidavit of S.K. Bhardwaj, Executive Engineer, Operation Division, UHBVN, Safidon, District Jind, dated 12.07.2012, has been filed, stating therein that the petitioner is at serial No.12 as part-time Sweeper in the seniority list and there are only five regular sanctioned post of Safai Karmchari against which six persons are already working one being surplus. As there is no regular post of Sweeper, the service of petitioner cannot be regularised.