RANDHIR SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Affidavit filed by Shri S.P. Aggarwal, Executive Engineer, Narwana, W/S Division, Narwana is taken on record.

(2.) This petition has been preferred by the petitioner seeking a writ of Mandamus directing the respondents to permit him to join duties on regular basis.

(3.) It is the contention of the learned counsel for the petitioner that the petitioner was appointed as work-charge Beldar on 1.11.1978 and his services were accordingly regularized vide letter dated 18.8.1988, as per the policy of the State, which stated that the services of all work-charge employees who had completed 4 years of service as on 1.12.1986, were to be regularized with effect from 1.1.1987. It is the contention of the petitioner that he became seriously ill and for two years, he could not submit his joining report. Thereafter, the petitioner submitted his joining report vide application dated 19.10.1988 (Annexure P-2) along with the medical certificate but he was not allowed to join duties. Thereafter, the petitioner issued a reminder dated 28.11.1988 (Annexure P-3) but that also did not bore any fruit rather he received letter dated 29.1.1989 (Annexure P-4) from the Executive Engineer, Narwana Division that he cannot be absorbed as there is no vacancy in the Division. Later, on 23.2.1989, the petitioner received a letter that he should approach the Executive Engineer WJC Jind for further action. The petitioner approached the Executive Engineer also but still he has not been allowed to join duties till date.