ROHTAS SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This judgment will dispose of Civil Writ Petition Nos. 9200 of 1992, 9818 of 1992, 12088 of 1992 and 13217 of 1992 as identical questions of law and facts are involved in the same.

(2.) Some persons were being employed on seasonal basis as Health Assistant (Swasthaya Sahayak), Sanitary Supervisors by the State of Haryana under a scheme knows as National Malaria Education Programme sponsored by the Central Government. Such employees were being employed for about four and half months every year. They filed many writ petitions one of them being Civil Writ Petition No. 9631 of 1988 claiming that they should be employed throughout the year on regular basis. The learned Single Judge of this Court disposed of the Writ Petition on 3.5.1990 and gave certain directions to the State Government to frame a scheme for appointing/absorbing such employees. L.P.A. No. 1136 of 1990 was filed against that judgment. While upholding of the judgment of the Single Judge L.P.A. Bench observed that the appellant (State of Haryana) should prepare a scheme suitable to the State of Haryana and act accordingly. In pursuance of the Judgment referred to above, the State of Haryana framed a scheme on 7.5.1991, a copy of which has been attached as Annexure P-9 to the present writ petition.

(3.) The present writ petitioners were also being appointed on seasonal basis as Health Assistants (Swasthaya Sahayak)/Sanitary Supervisors. They impugned the scheme prepared by the State of Haryana alleging that the same was not in conformity with the judgment of the learned Single Judge in Civil Writ Petition No. 9631 of 1988 decided on 9.5.1990 (which was upheld as stated above) by the L.P.A. Bench on 2.4.1991.