PAL SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has approached this Court with a prayer for issuance of a writ in the nature of certiorari for quashing the orders dtd. 8/8/1999 (Annexure P-10) whereby the services of the petitioner have been de-regularized, with a further prayer to direct the respondents to maintain status quo with regard to regular service of the petitioner alongwith all consequential benefits in pursuance to the letter dtd. 8/11/1996. Contentions On behalf of Petitioner

(2.) It is argued on behalf of the petitioner that he is a matriculate and was appointed through proper channel i.e. of sponsorship by the Employment Exchange in the office of Block & Development Panchayat Officer cum Executive Officer, Panchayat Samiti, Sadhaura as Mali-cum-Chowkidar on 12/3/1991 and due appointment letter was also issued, which has been referred to as Annexure P-1. His appointment was approved by the Deputy Commisisoner Yamuna Nagar and the wages were fixed by the Deputy Commissioner for appointment of the petitioner in the office of BDPO, Sadhaura, while Mr. Haneet Sharma, Advocate would lay stress on the fact that on 31/1/1996/18/3/1996 a policy for regularization was framed and issued for such employees, who have completed three years of continuous service without any break and were in service on 31/1/1996 having completed 240 days in each year.

(3.) It is stated that under the said policy services of the petitioner alongwith other 19 such similarly placed Mali-cum-Chowkidars working in different offices of Block Development and Panchayat Officers were regularized w.e.f. 1/2/1996 vide letter dtd. 8/4/1996 (Annexure P-4), which was against a vacant post in the scale of Rs.750.0012-870-EB-14-940.