RAM PHAL SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONERS , namely, Ram Phal Singh, Karan Singh, Parmil Kumar and Raj Singh, have approached this Court by way of filing the present writ petition under Articles 226/227 of the Constitution of India for issuance of a writ in the nature of certiorari for quashing of impugned order dated 04.01.2013 (Annexure P -7) passed by respondent No.3, whereby, the claim for regularization of their services on completion of two years of service from the date of their appointment has been rejected.

(2.) LEARNED counsel for the petitioners submits that junior to the petitioners have been regularized as per Policy of the year 1994 whereas the petitioners were regularized as per Policy of the year 1998. Learned counsel also submits that the petitioners were entitled for regularization as per Policy of the year 1994. Learned counsel for the petitioners has also relied upon Hon'ble Division Bench judgments of this Court in Satbir Singh vs. State of Haryana,2002 3 RSJ 38 and Jugal Kishore vs. State of Haryana and others, 2009 3 SCT 433 wherein it has been held that delay is irrelevant if some benefits have been granted to some other similarly situated employees.

(3.) LEARNED State counsel submits that the petitioners were regularized on completion of two years of their service as per Policy of the year 1998 and all benefits were granted to them. The petitioners accepted their claim in the year 1998 and it was never agitated. Now the present writ petition has been filed to claim the right with effect from 1994 instead of 1998.