MAHENDER SINGH AND ORS. Vs. HUDA AND ORS.

JUDGEMENT

(1.) By this writ petition the petitioners have claimed regularisation w.e.f. 01.04.1993. At the very outset, learned counsel for the petitioners states that he does not press the petition qua petitioners No. 3, 5 and 11 and prays that the petition may be dismissed qua them.

(2.) Ordered accordingly.

(3.) The petitioners were appointed on daily wage basis as per the details given below and they were continued to work until 31st March, 1993: