PURAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Concededly, petitioner Nos. 1, 5, 6, 7, 11, 12, 13, 14, 15, 16, 17, 19, 20, 25, 27, 28, 29 and 30 had served for more than five years on daily wage basis prior to the filing of the present petition and that being so they deserve regularisation in view of judgment rendered by the Supreme Court in State of Haryana v. Piara Singh, 1992 5 SPJ 1. Accordingly, these petitioners are ordered to be regularised. In so far as other petitioners are concerned, concededly they had put in more than two years' service prior to the filing of the present petition. Learned counsel for the State contends that their case for regularisation of services shall be considered in view of the instructions of the State as also the judgment aforesaid and if they fulfil all the conditions as mentioned in the instructions and the judgment of Piara Singh's case , their services shall be regularised. I order accordingly. However, till such time the case of these petitioners is considered for regularisation, their services shall not be terminated. The petition is disposed of in the manner aforesaid.