KRISHAN LAL Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) We have heard learned counsel for the parties and perused the record of the case.

(2.) The petitioner through this petition seeks to invoke jurisdiction under Articles 226/227 of the Constitution of India for issuance of writ in the nature of certiorari quashing the impugned order dated 24.2.2004 (Annexure P- 4) and also for issuance of writ of mandamus directing the respondents to regularise his services in view of the government instructions dated 7.3.1996 and 18.3.1996.

(3.) Petitioner was appointed on daily-wage basis as Mali in the Horticulture Wing of Haryana Urban Development Authority at Panipat on 7.12.1992. The Government of Haryana issued instructions dated 7.3.1996 taking a policy decision for regularisation of services of the employees who were working on daily-wage basis and had completed 3 years service as on 31.1.1996. The aforesaid instructions dated 7.3.1996 reads as follows :-