MANGE RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioners in Civil Writ Petition Nos. 8199, 15602 and 19057 of 1997 arc working as part-time sweepers in different schools etc. in the State of Haryana. The petitioners is C. W. P. No. 19182 of 1997 is working as a Waterman in the Ayurveda Department on part-time basis. The petitioners in all the four cases pray for the issue of a writ of mandamus directing the respondent-authorities to regularise their services. Learned counsel for the parties have referred to the facts in C. W. P. No. 15602 of 1997. These may be briefly noticed.

(2.) THE 33 petitioners are working as part-time sweepers. It has been alleged that petitioner No. 11, Smt. Kamla Devi has been working as such since the year 1968. Others had joined thereafter on different dates. Petitioner No. 3 appears to have joined last of all on January 1, 1993. The petitioners allege that the State Government has been issuing instructions periodically for the regularisation of the services of persons appointed on different posts even on daily wages or work charged basis. The petitioners claim that under the instructions issued by the State Government, they have a right to be considered for the regularisation of their services.

(3.) COUNSEL for the parties have been heard.