DHARMENDER Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) WE have heard the learned counsel for the parties at length and perused the paper -book.

(2.) FATHER of the petitioner joined as a Beldar on 1.1.1986 on daily wages basis in the PWD (B&R) Department, Haryana, Civil Secretariat, Chandigarh. He died while in service on 6.7.1998. Although he had rendered 12 years of service, his services had not been regularised under the Regularisation Policy issued by the State of Haryana on 7.3.1996 and 18.3.1996. Mother of the petitioner, therefore, filed C.W.P. No. 720 of 2002 seeking regularisation of the services of the deceased with all consequential benefits. The aforesaid writ petition was allowed by a Division Bench of this Court on 18.7.2002, with the following observations: -

(3.) THE respondents have filed a written statement and have stated that since the claim of the petitioner has been considered and rejected under the 2003 Rules, no further relief can be granted to him.