PURUSHOTAM DAS Vs. STATE OF HARYANA AND ORS

JUDGEMENT

(1.) As per Annexure P-1, the petitioner has been working as part time Class-IV employee with Education Department, Haryana, since 22.09.1993. Thereafter, he has been regularized w.e.f. 08.08.2014. However, some of the persons, junior to petitioner, have been regularized w.e.f. 27.09.2003. Keeping in view that case of the petitioner remained pending for regularization for almost 18 years, benefit of Regularization Policy of 2003 has been extended to the petitioner on 08.08.2014.

(2.) Notice of motion.

(3.) At this stage, Mr.Lokesh Singhal, Addl.A.G., Haryana, accepts notice on behalf of respondent-State and informs that regularization is done on the availability of sanctioned posts.