ROSHAN LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner has filed the instant petition under Article 226 of the Constitution asserting that his services have been orally terminated on 29/2/2000 by respondent No. 4. A further prayer has been made for directing the respondents to reinstate the petitioner in service on the post of Waterman and regularise him as such. It has been asserted that the petitioner was appointed as Water Carrier in the year 1987 on part time basis at a fixed salary in the Government Middle School, Taga, District Sonepat against a vacant and sanctioned post.

(2.) HAVING heard the learned counsel for the parties we are of the considered view that no such directions could be issued for regularization of the services of the petitioner in view of the Constitution Bench judgment of Honble the Supreme Court in the case of Secretary, State of Karnataka v. Umadevi, (2006) 4 SCC 1 as well as a detailed judgment of this Court in the case of Rajinder Kumar v. State of Haryana, 2006 (2) PLR 474. Therefore, the instant petition fails and the same is dismissed.