NAMCHI Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONERS are engaged as Mazdoors on Daily wages in the office of XEN, HUDA, Division No. 2, Panchkula. They are seeking a Mandamus for regularization of their service in view of the government instructions dated 27.05.1993 (P -1).

(2.) WRITTEN statement has been filed wherein it has been stated that both the petitioners do not fulfill the conditions prescribed in the policy. It is stated that in para 3 of the written statement the details have been given and it is shown that petitioner no. 1 was engaged on daily wages in the month of September 1988 and thus has not completed five years of service upto 31.03.1993 and that to and further there are many breaks of more than one month. Similarly, it is shown that petitioner no. 2 was engaged from August 1989 and has not completed five years of service until 31.03.1993 plus both the petitioners are ineligible for consideration for regularization in the policy.

(3.) HOWEVER , in the light of the written statement, this Court finds that the petition has no merit.