BALA RANI Vs. MANAGING DIRECTOR HAFED AND OTHERS

JUDGEMENT

(1.) Petitioner has approached this Court praying for issuance of writ in the nature of mandamus directing the respondents to regularise the service of the petitioner in the light of the Haryana Government policy/notification dated 29.07.2011 (P-2), as the petitioner has completed more than 27 years of service.

(2.) Petitioner was appointed as Part time Sweeper on 01.01.1989 and is working till date with the respondent-Mill. Pursuant to policy dated 29.07.2011, petitioner approached the respondent-Mill and respondent No. 2 wrote a letter dated 16.04.2012 to respondent No. 3 advising him to offer his comments with regard to request of the petitioner for regularisation of her service. Respondent No. 3 vide letter dated 19.04.2012 stated that the work and conduct of the petitioner is satisfactory and no enquiry is pending against her.

(3.) Learned counsel for the petitioner submits that similar situated persons like petitioner working as part time sweepers in the Education Department have been ordered to be regularised by the District Education Officer, Yamuna Nagar, vide order dated 11.04.2012 and the petitioner who is working for the last 27 years with the respondent-Mill has not been regularised till date in spite of the fact that as per regularisation policy dated 29.07.2011 (P-2), the service of employees who are working for the last 10 years and are still in service, be regularised.