RAM PAT Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners are working as Chowkidars in the Public Works Department, Building and Roads Branch, Haryana. They made a claim for the regularisation of their services. Having failed to get the requisite relief, they have approached this Court with a prayer for the issue of a writ of Mandamus directing the respondents to do the needful.

(2.) The respondents have filed a written statement. It has been averred that the petitioners are not eligible for the regularisation of their services. Is it so

(3.) According to the instructions issued by the State Government vide letters dated March 7, 1996 and March 18, 1996, an employee is entitled to the regularisation of the service provided he fulfils the following three conditions :-