RAM RATTAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) The matter is squarely covered by the Constitution Bench judgment of the Supreme Court in the case of Secretary, State of Karnataka & others v. Umadevi & others, JT 2006(4) SC 420.

(2.) The services of the petitioner have already been regularised w.e.f. 24.8.1994 (P-2) against the post of Beldar, whereas the relief claimed is that he is entitled to be regularised as Whitewasher/Painter in Group 'C' (Class-III) post w.e.f. 31.3.1993 and all the consequential benefits and arrears.

(3.) We are unable to understand as to how such a relief can be given in view of the principle laid down by the Supreme Court in the aforementioned judgment, especially when there cannot be any seniority list of employees who have been employed on daily wage basis.Dismissed.