JAWAHAR LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner had approached this Court for issuance of appropriate direction to the respondents for regularization of the appointment of the petitioner as Laboratory Technician/Laboratory Assistant from the date he performed duty on the post and to grant him salary of the said post alongwith other consequential benefits by way of grant of increments and crossing of efficiency bar etc.

(2.) MR . Mani Ram Verma, learned counsel appearing on behalf of petitioner on instructions confines his prayer only for payment of salary for the period the petitioner had been performed his duties since August 1990 on the post of Laboratory Technician/Laboratory Assistant.

(3.) THE petitioner in support of his submissions has brought the attention of this Court to the Experience Certificate (Annexure P -11) issued by the Pathologist, General Hospital, Bhiwani. The Experience Certificate (Annexure P -11) thus reads as under: -