SUKHDEV Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The petitioner in this petition has challenged the order dated 28.7.1994 (annexure P-ll) vide which the Executive Engineer declined the regularisation of the service of the petitioner interalia on the ground that the petitioner is not governed by the judgment of Piara Singh and others Vs. State of Haryana and others, as decided by the Supreme Court as well as being a daily wager. It is further observed that there is neither any provision in the departmental Rules nor any Policy of the State Govt, to regularise the services of a Government Employee or a Daily Wager.

(2.) The State in the written statement support annexure P-ll with respect to the representation of the petitioner interalia contending that he has not completed 240 days in the year 1988-89; secondly, he does not fall within the four corners of the policy of regularisation of service to the effect that a daily wager should be in Government service upto 31.3.1993 and should have completed five years regular service as daily wager.

(3.) The learned counsel for the petitioner refuted the said submission and averred that the petitioner has completed 240 days in service in the year 1988-89 but in a different sub-division under the State of Haryana. This fact is not disputed at the Bar by the learned counsel for the State.