MAHENDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The prayer made in this writ petition is for quashing order dated 2-9-2003 (Annexure P-5) whereby the claim of the petitioner for regularisation has been rejected. A further direction has been sought to the respondents to regularise the services of the petitioner as a labourer w.e.f. 1.2.1996 by following the policy instructions dated 18.3.1996 The petitioner has pleaded that he has been appointed as a labourer on daily wage basis in 1982. Pursuant to the directions issued on 4.11.1992 by this Court in C.W.P.No. 1131 of 1989 the claim of the petitioner has been considered by the respondents and his claim for regularisation of his services have been rejected by a detailed order dated 2.9.2003 (Annexure P-5) which reads as under:-

(2.) Jhajjar was looked into in accordance of these policies of the Haryana Govt. and the applicant was not found eligible for regularisation and such speaking orders were issued by this office order No.31/RSFP dated 29.10.2002.

(3.) Sh.Mahender Singh s/o Duli Chand had filed a C.O.C.P. No.1082 in C.W.P. No.1131 of 1989 in Hon'ble Punjab and Haryana High Court,Chandigarh. Deciding this C.O.C.P. On dated 3.2.2003 the Hon'ble High Court ordered to reconsider the case of the petitioner in light of the judgment by this Hon'ble Court in the case of Tek Chand and others v/s State of Haryana.