SHYAM SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this writ petition, the petitioner claims regularization from the date services of his juniors were regularized.

(2.) Brief facts are that the petitioner was appointed as Beldar on 1.8.1989 and was then given the duties of a driver. On 3.9.2001, his services were terminated. He raised an industrial dispute and by the Award dated 14.9.2005, termination order was set aside and the petitioner was directed to be reinstated in service with continuity of service with full back wages. That Award was challenged by the respondents by way of CWP No.18780 of 2005 which was dismissed with the modification that the petitioner was held not entitled to back wages. During this period, services of some of the persons junior to the petitioner were regularized in terms of the policy dated 1.10.2003. Since the petitioner was not given the said benefit, he has filed the present writ petition.

(3.) In the written statement, these factual assertions have not been denied.