AMAR SINGH Vs. PUNJAB RECORDERS LIMITED

JUDGEMENT

(1.) The grievance of the petitioner is that the respondents are not regularizing his service merely on the ground that since his appointment was made on daily wages on compassionate grounds therefore, he is dis-entitled to seek parity with the other ahoc coemployees who were later on regularized.

(2.) Facts of the case are in narrow compass, as reflected from the conjoint reading of the pleadings. Petitioner's father died in harness on 09.08.1993 leaving behind his widow, a handicapped son and the petitioner who at that time was studying in ITI.

(3.) As per the return of respondent No.1-Punjab Recorders Limited, it was engaged in manufacturing of mechanical and electronic parts used in the defence machinery including tanks. The entire share holding of the respondent No.1-Punjab Recorders Limited was/is with the Government of Punjab. The petitioner states that, therefore, respondent No.1 is governed by the Policies and administrative Circulars issued by Government of Punjab from time to time.