BAL CHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner has filed the instant petition under Article 226/227 of the Constitution for quashing the impugned order dated 12.5.2005 (Annexure P-6) whereby his claim for regularisation has been declined. A further prayer has been made to direct the respondents to regularise his services. Having heard the learned counsel for the parties we are of the considered view that no such directions could be issued for regularisation of the services of the petitioner in view of the Constitution Bench judgment of Hon'ble the Supreme Court in the case of Secretary, State of Karnataka and others 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, C.W.P. No. 14103 of 2005 -2- 2006(2) PLR 474. THErefore, the instant petition fails and the same is dismissed.