KALI CHARAN Vs. STATE OF HARYANA & ORS.

JUDGEMENT

(1.) PRESENT revision petition has been filed against the order dated 26.3.2002 passed by the learned Addl. District Judge, Faridabad vide which the appeal filed by the Haryana Tourism Corporation Limited has been accepted.

(2.) THE petitioner was appointed as casual labour by the State of Haryana for renovation of Nahar Singh Palace, Ballabgarh, District Faridabad who was subsequently transferred to Haryana Tourism Corporation Limited along with the employees working in the said Palace. The petitioner had been performing his duties when all of a sudden he was relieved from his duties with a direction to report to the Haryana Government. However, the Haryana Government did not accept him on the plea that his services stood transferred to Haryana Tourism Corporation Limited along with the transfer of Nahar Singh Palace. As the petitioner was not being accepted either by the State of Haryana or by Haryana Tourism Corporation Limited, the petitioner filed the suit for declaration with consequential relief of mandatory injunction seeking regularisation of his services. The claim of the petitioner was that as he continued to be in service and therefore, he could not have been relieved unless he was accepted by either department.