PHUL SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Plaintiff filed a suit for declaration to the effect that he has acquired the status of a regular employee in Haryana Roadways at Jind and is, thus, entitled to remain in service with all consequential service benefits. According to the plaintiff he was appointed by defendant No.2 as Helper/Water Boy on daily wages from 1.3.1987 and his appointment was extended from time to time and this way he worked for more than 275 days and so defendant No.2 acted illegaly (illegally) and arbitrarily in not according sanction to plaintiff to remain in service after 30.11.1987. According to the plaintiff since he had already rendered a continuous service for more than 240 days his services are liable to be regularised in view of the instructions issued to all the General Managers of Haryana Roadways.

(2.) Defendants resisted the suit on a number of grounds including that the civil Court has got no jurisdiction to hear and decide the matter. '

(3.) On the pleadings of the parties, the following issues were framed:-