JOGI RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners through instant petition under Articles 226/227 of the Constitution of India are seeking setting aside of order dtd. 15/5/2020 whereby respondent has regularized their services w.e.f. 6/8/2014 instead of 31/1/1996.

(2.) The petitioners were engaged as Water Carrier/Barber/Sweeper/ Washerman from 1987 to 1993. Their services were regularized by the respondent w.e.f. 6/8/2014 under 2014 Policy. The respondent has regularized several juniors under 1996 Policy of regularization ignoring their claim. They have served legal notice dtd. 24/2/2020 upon the respondent seeking regularization under 1996 and 2004 Policy. The respondent vide order dtd. 15/5/2020 has rejected their claim.

(3.) The case of petitioners is squarely covered by order passed by this Court in Sanjeev Kumar v. State of Haryana and others, 2025 SCC ONLINE P&H 2828.