JAGTAR SINGH Vs. MUNICIPAL CORPORATION, CHANDIGARH

JUDGEMENT

(1.) As common issues are involved in the captioned petitions, with the consent of both sides, the same are hereby disposed of by this common order. For the sake of brevity and convenience, facts are borrowed from CWP-18013-2017.

(2.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking setting aside of communication dtd. 8/7/2015 whereby his claim for regularization has been rejected.

(3.) The petitioner indubitably is working with respondents as Class IV Employee since 1/1/2000. He is working without break as daily wage worker.