MANPREET KAUR Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) Through the instant civil writ petition, the petitioner has sought issuance of a direction to the respondents to regularize her services pleading that she has been continuously working for the last more than 10 years as a part time sweeper to the complete satisfaction of the authorities and there is no complaint against her.

(2.) Briefly stating, the petitioner, a matriculate, was appointed as part time sweeper in the office of Treasury Officer, Khamano on 9/5/2006 and since then she has been performing her duties with honesty and due diligence and there is no complaint against her. The petitioner seeks issuance of directions in pursuance to a decision rendered by a Division Bench of this Court in CWP-13565 of 1997 (Annexure P-3), wherein a direction was issued to the respondents to frame a policy for regularization of services of part time employees and thereafter, to consider their claim for regularization in accordance with the policy. It is stated that though, the petitioner has been working with the respondent Department for the last more than 10 years to the complete satisfaction of the respondents but as her services have not been regularized. A legal notice dtd. 13/6/2016 (Annexure P-6) was also served upon respondent Nos.2 and 3.

(3.) Upon notice, the respondents have filed reply admitting that the petitioner was engaged as part time Sweeper on 9/5/2006 and she is being paid wages fixed by the Deputy Commissioner from time to time in accordance with the hours of work of part time workers.