RAJBIR SINGH Vs. HARYANA URBAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This petition has been placed before us for rehearing in view of the order dated 31.8.1995 passed by the Supreme Court in SLP No. 20281 of 1995 (Haryana Urban Development Authority v. Rajbir Singh). Counsel for the petitioner as well as counsel for the respondents have been informed but no one has appeared to argue the case.

(2.) The petitioner was appointed as Assistant Draftman on daily wages with effect from 24.2.1987 in the newly created Electrical Division of the Haryana Urban Development Authority (for short, HUDA). The petitioner was posted under respondent No. 3. He worked till 31.5.1987. Subsequently he was given daily wage appointments w.e.f 2.6.1987, 1.9.1987 and 1.4.1988. As on the date of the filing of the writ petition i.e. 6.9.1988, the petitioner had completed about one year and six months of service. The petitioner claimed that after completion of 240 days of service he has acquired a right to be regularised in service and in any case he has become entitled to be paid salary in the regular pay scale.

(3.) Notice of the writ petition was ordered to be issued on 7.9.1988 and at the same time, the High Court granted an order of status quo. The writ petition was finally decided on 1.11.1988 by passing the following order :-