MUKHTYARI DEVI Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) By this single judgment, I shall dispose of the abovementioned writ petitions as similar questions of law and facts are involved in the same. In all the cases, the petitioners were working as part time Water Carrier for fetching water to students of the school and they were paid from the contingency fund of the school. For brevity, the facts are extracted from CWP-13153-2015.

(2.) The prayer of the petitioners in the present writ petitions is for computing their daily wage service as qualifying service for pension and other retiral benefits. The petitioners rely upon Rule 3.17-A of the Punjab Civil Services Rules, Volume-II, Part-1 (as applicable to Haryana).

(3.) Both the parties have been heard.