KAMAL DEV Vs. MUNICIPAL CORPORATION CHANDIGARH

JUDGEMENT

(1.) THIS writ petition has been filed with a prayer that the respondents be directed to grant annual increments to the petitioner. It is not in dispute that the petitioners are not the regular employees of the respondents. If that is so, then the rules, on which, reliance has been placed by them, are not applicable. Regarding payment of wages to the persons, who are not regular employees of the department, decision has already been rendered by a Full Bench of this Court in Rawel Singh and others v. The State of Punjab and another, on 13.12.2001(CWP No.13650 of 1999). Similar view has also been expressed by Hon ble Supreme Court in State of Haryana and another v. Tilak Raj and others, 2003 SCC (L&S) 828. No case is made out for interference. Dismissed. However, if any relief is available to the petitioners, as per judgment of the Full Bench, as referred to above, they may claim the same before the competent authority. ( Jasbir Singh ) Judge November 16, 2006 ( Pritam Pal ) gk Judge