(1.) The petitioner working as Steno-Typist in the office of the Conservator of Forest , Social Forestry, Ambala City (State of Haryana) seeks the quashing of the impugned order (Annexure P 4) and issuance of a further direction to the respondents for regularisation of her services in terms of the Government policy decision dated 7.3.1996, copy Annexure P 1, and policy decision dated 18.3.1996, copy Annexure (Para 10) Cases referred to:- 1. J 1981 (2) SLR 803 (Giani Ram and another Vs. The State of Haryana and others) 2. 1988 (2) PLR 43 (Jagdish Lal and others Vs. State of Punjab and others) P2.
(2.) The petitioner Smt. Kavita Gandhi was appointed as a daily wage employee on 11.7.1989 and is continuing since then on daily wages. The State of Haryana took a policy decision vide Annexure P1 that all daily wages employees, who have completed five years continuous service on 31.1.1996 and were in service on the said date with notional break of not exceeding 30 days in a year and have completed 240 days in each year subject to other condition embodied therein regarding the availability of a sanctioned post, were entitled for regularisation in their services. Subsequently the State Government took a decision to reduce the period of 5 years of completed service to three years completed service as on 31.1.1996 vide policy decision dated 18.3.1996 (Annexure P 2). According to the averments made in the writ petition the petitioner rendered service without any break for the following period:
(3.) The petitioner had approached the respondents with the prayer for regularisation of her services and on failure of the respondents to do so, she filed a civil writ petition No. 6610 of 1997 which was disposed of by a Division Bench of this Court vide order dated 14.5.1997 which is as under: