RAM KARAN Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The petitioner was appointed as a Helper-cum-Seeds Cleaner in November 1990 to work in the Seeds Laboratory, Pinjore in the Forest Department. He was put to a fixed salary of Rs. 750/- per month. In December 1995 his employment status was changed to daily wage employee paid @60 per day. At the time of filing of the petition in 2000 he drew Rs. 71.21/- paisa per day.

(2.) On March 07, 1996 Haryana Government issued instructions that all those persons who have completed five years of service as casual/daily wage employees on January 31, 1996 be regularized. The condition of five years was relaxed to three years by subsequent letter dated March 18, 1996.

(3.) He approached this Court in CWP No.10750 of 1999 claiming a direction to the respondents to regularize his services as per the aforesaid two circulars. The petition was disposed of with a direction to decide the representation within three months from supplying the order. In pursuance of those directions, the impugned order of November 17, 1999 has been passed declining the claim of the petitioner and at the same time recommending that his services be disengaged as daily wage employee.