JAGDISH CHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) The services of the petitioners were engaged by the respondents on 89 days basis and their termination was ordered on the expiry of the contract period in the year 1997. Placing reliance on a judgement of this Court in the case of Rajbir Singh and another v.State of Haryana CWP 12586 of 1999 decided on 3.7.2000 it has been claimed that a direction be issued to the respondents to consider the case of the petitioners for regularisation in view of some policy/ instructions.

(2.) We have thoughtfully considered the submissions made by the learned counsel and regret our inability to accept the same because the petitioners were engaged on contract basis for a period of 89 days and their services were terminated in terms of the contract of employment in the year 1997. The order of termination is sought to be challenged after 8/9 years. Moreover, the Supreme Court in the case of Secretary , State of Karnataka vs. Uma Devi and others JT 2006 (4) SC 420 has laid down that the petitioner would not acquire any vested right if he has been employed on contract basis and no mandamus can be issued for considering his case for regularisation.

(3.) In view of the above, the writ petition fails and the same is dismissed.