TILAK RAJ Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) This order shall dispose of all the above mentioned petitions as common facts and law is involved. For brevity, facts are being taken from Civil - Writ Petition No. 3175 of 2015.

(2.) The petitioner, herein, was engaged in service on daily wages basis as Helper on 1/10/1993. He was later promoted to the post of Electrician on 10/5/2013 but continued to work on daily wages, despite promotion. The petitioner has rendered continuous service of more than 20 years since his initial appointment. Yet, he was non-suited for grant of benefit of regularization on the ground that he did not possess the requisite qualification i.e. matric with two years of relevant trade certificate.

(3.) Compliance of regularization policy dtd. 18/3/2011 (Annexure P-6) is what is being sought. The policy envisaged the following:-