DHARAM PAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) No occasion arises for granting to the petitioners the relief claimed.

(2.) The petitioners were appointed Cane Clerks (seasonal) on probation of a consolidated salary of Rs. 520/- per month for two crushing seasons. Later, they were appointed to tenure posts of Cane Clerks for the three years. These posts were created for cane development work of the Mills Society and the Government of India had given a loan for this purpose. After the expiry of this tenure appointment, the petitioners were again offered the posts of cane Clerks (seasonal) on permanent basis vide letter issued to them on December 31, 1988. The petitioners neither replied to these letters nor they submitted their joining report. They instead filed a suit for declaration and permanent injunction in the court of Subordinate Judge 1st Class, Palwal, which was later on withdrawn with permission to file a fresh suit on the same cause of action.

(3.) Dharam Pal petitioner also filed civil writ petition 1904 of 1989, where a direction was issued to Government to pass an order within a month. The petitioners, however, without doing anything further came to this court and filed the present writ petition seeking regularisation of services and quashing of the impugned order of March 18, 1989 (Annexure p-7, terminating their services as Cane Clerks (temporary).