GURNAM SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) LEARNED counsel for the petitioner requests for withdrawal of the writ petition with liberty to approach the Labour Court with regard to the dispute of salary, which he claims has not been paid since 19.7.2002. The prayer made by the petitioner is accepted and he is relegated to the remedy of reference to the Labour Court. However, it is clarified that the prayer of the petitioner for regularisatin of his services is rejected and it could not be entertained in view of the judgment of the Hon'ble Supreme Court in Secretary, State of Karnataka and others v Umadevi and others JT 2006(4) S.C. 420.