CHET RAM Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) C.M No. 13723 of 2016

(2.) Cwp No. 15148 of 2015

(3.) The petitioner is relying on the policies issued by the State Government to regularize the services of Group D/ Daily wages employees. As per the State Government policy dated 27.5.1993, the persons who have completed five years of service, their services should be regularised. On 7.3.1995, the State Government has issued another policy that the Group D/ daily wage employees who have completed five years of service as on 31.1.1996, their services should be regularized. The said instruction were modified on 18.3.1996 to the extent that the Group D/daily wages employees who have completed three years services instead of five years on 31.1.1996, their services be regularized. Further as per the policy dated 1.10.2003 (Annexure P-5), the State Government issued another policy that the Group D/daily wages employees who have completed three years service on 30.9.2003 are entitled for regularization. The petitioner has referred to a policy of regularization dated 18.6.2014 (Annexure P-6) issued by the State of Government of Haryana to the effect that the persons who had been working for the last 3 years and were in service on 28.5.2014, their services should be regularized.