JAI BHAGWAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) (oral)

(2.) THROUGH the instant writ petition, the petitioner claims regularisation against the post of Beldar-cum-Gardner, on which he was allegedly appointed as far back as on 1.1.1982 and he has been allegedly discharging his duties continuously without any interruption. The aforesaid claim of regularisation at the hands of the petitioner is based on the policy instructions issued by the State Government, which have been appended to the instant writ petition. It is also the contention of the learned counsel for the petitioner that the petitioner issued a legal notice dated 13.2.2006(Annexure P5) claiming regularisation. However, no decision has been taken thereon till date. Counsel for the petitioner states that the petitioner will be satisfied if the instant writ petition is disposed of by requiring respondent No.3 i.e. the Divisional Forest Officer,Social Forestry Division, Bhiwani, to take a final decision on the legal notice dated 13.2.2006 (Annexure P5).