RAKESH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order will dispose of CWP Nos.9450 of 2005 and 10739 of 2005 as common questions of law are involved in both the writ petitions.

(2.) In the present case, a prayer has been made for directing the respondents to regularize the services of the petitioner or in the alternative the respondents be directed to frame the new policy to include the contract basis employees for regularization with the Nagar Panchayat, Bhogpur as the claim of the petitioners for regularization has not been accepted. The respondents have filed written statement. It has been pleaded that the petitioners have been appointed on contract basis for a specific contractual period. The relationship of employer and employee comes to an end on the expiry of the contractual period. It is accepted that Government of Punjab has issued policy instructions for regularization of work charged/daily wages and other category employees. These instructions are applicable to the Local Bodies also. However, the instructions do not cover the contract employees.

(3.) We have heard the learned counsel for the parties and perused the paper-book. Learned counsel for the petitioners vehemently argues that the regularization of the services of the petitioners have been strongly recommended by the Municipal Committee. Sanctioned posts are available.