NAND LAL AND OTHERS Vs. THE PUNJAB BACKWARD CLASSES LAND DEVELOPMENT AND FINANCE CORPORATION AND ANOTHER

JUDGEMENT

(1.) Learned counsel for the respondents submits that there is no possibility of adjusting any of the petitioners by providing them employment.

(2.) We have heard learned counsel for the parties and perused the record.

(3.) The appellants, who are aggrieved of the order passed on 20.8.1985 (Annexure P4) terminating their services, had filed a writ petition for issuance of appropriate directions to the respondents to regularise their services and for quashing the impugned order. Learned Single Judge considered the cases of each of the individuals and found on facts that none of them was eligible for regularisation in accordance with the policy then prevalent in the State of Punjab. According to the respondents, services of only such employees could be regularised, who had put in three years of service. Nand Lal petitioner joined service on 28.6.1982, Ranbir Singh and other petitioners had joined service on or after 6.1.1983, i.e. admittedly they had served for a period less than three years on the date of termination of their services. There is no merit in the appeal, which is accordingly dismissed. No costs. Appeal dismissed.