HARINDERJIT SINGH MALLI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this judgment of mine, four Civil Writ Petitions bearing CWP No. 28332 of 2013, 28334 of 2013, 28336 of 2013 and 28338 of 2013 shall be disposed of as the same impugned order dated 23.04.2013 (Annexure P-9) passed by respondent No.2 has been challenged in all the said petitions, whereby, the request for regularization has been declined. However, for the sake of convenience, the facts are being derived from CWP No.28332 of 2013.

(2.) Said order has been challenged by contending that the order is not only illegal, unlawful but arbitrary as well and the petitioner is entitled for regularization as per policy of the State Government from the date he has completed three years of service on contract basis. Moreover, the same benefit has already been granted to other similarly situated employees.

(3.) A prayer has also been made for issuance of direction to the respondents to treat the petitioner as regularized from the date, he became eligible for the same.