LAWS(P&H)-2006-8-396

RISHI RAM Vs. STATE OF HARYANA

Decided On August 31, 2006
RISHI RAM Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) The petitioner who has been working as Driver on daily wage basis in the respondent Corporation since 17.1.1995 has approached this Court by filing instant petition under Article 226 of the Constitution for quashing order dated 26.9.2005 (P-4) whereby his claim for regularization of his services has been rejected. A further prayer has been made for directing the respondents to regularize the services of the petitioner in accordance with the regularization policy dated 1.10.2003 (P-1).

(2.) Having perused the pleadings made in the writ petition and after hearing the learned State counsel we are of the considered view that no mandamus can now be issued for regularization of the services of the petitioner because of the view taken by Hon'ble the Supreme Court in a Constitution Bench judgment in the case of Secretary, State of Karnataka and Ors. v. Umadevi and Ors. (2006) 4 SCC 1. Similar matter has come up before this Court in Rajinder Kumar v. State of Haryana and Ors. C.W.P. No. 7563 of 2005, decided on 25.4.2006 and we have dismissed the same. Therefore, the writ petition fails and the same is dismissed.