JAGBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners through instant petition under Articles 226/227 of the Constitution of India are seeking direction to respondent to regularise them.

(2.) The petitioner No.1 is working since 1993 and petitioner No.2 is working since 1996. They claim that they are eligible for regularisation as per policy of 2003.

(3.) The respondent is claiming that petitioners had not worked with it after 1997 at least directly, however, may be through contractor.