BUDHO DEVI Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) THIS regular second appeal is against the judgment and decree dated 15.04.2002 passed by learned Additional District Judge, Karnal whereby the judgment and decree dated 22.09.2001 passed by the learned Sub Judge Civil Judge (Jr. Divn.) Karnal was dismissed.

(2.) PLAINTIFF -Appellant (for short 'the appellant') filed a suit for declaration to the effect that she is entitled to get her services regularized as per the policy of the Government of Haryana and also she had completed more than 03 years of service as on 31.01.1996 in view of the instructions issued by the Chief Secretary to the Government of Haryana on 07.03.1996 (modified on 18.03.1996) with consequential relief.

(3.) ON notice, the respondents filed written statement and on merits, it was stated that the appellant was engaged as casual labourer to meet the seasonal work of the plantation of the rate fixed by the Principal Chief Conservator of Forests, Haryana, Chandigarh. The appellant was working against the contingency work whenever there is amount for specified work.