SUKHDEV SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) This petition filed under Article 226 of the Constitution prays for issuance of a writ of mandamus directing the respondents to regularise the services of the petitioner as per policy instructions dated 27.5.1993 which are issued by the State Government (Annexure P-2). A further prayer has also been made for quashing order dated 30.9.1994 (Annexure P-7) declining the representation made by the petitioner in pursuance to the directions issued by this Court in Civil Writ Petition No. 3614 of 1994, decided on 8.9.1994.

(2.) Brief facts of the case are that the petitioner has been employed by the Superintending Engineer, P.W.D. (B&R) Department, Ambala Circle since April, 1988. He has been continuously working on daily wages with the respondent- department at the Sub-Division, Ladwa in the Maintenance Cell for maintaining the roads and buildings. The details of service rendered by him has been furnished in the form of a chart which reads as under :- <FRM>JUDGEMENT_160_LAWS(P&H)7_2004(1).html</FRM>

(3.) The aforementioned chart shows that the petitioner has worked for 240 days in every completed calendar year, continuously for five years. These details have not been disputed. He filed Civil Writ Petition No. 3614 of 1994 which came up for hearing before a Division Bench of this Court. The Division Bench disposed of the writ petition on 8.9.1994 by making the following observations :-