KISHORE KUMAR AND OTHERS Vs. STATE AND OTHERS

JUDGEMENT

(1.) Petitioners through the medium of present writ petition are seeking a direction to the respondents for regularizing their services w.e.f. the date, they completed seven years of service as daily wagers. Direction is also sought for releasing other benefits in favour of the petitioners.

(2.) The short case projected by the petitioners is that they were engaged as Daily rated workers/work charged employees in the year 1990-91. As their services were not regularized in terms of SRO 64/94 after they completed seven years of service, they filed writ petition SWP No. 2070/01, which was allowed by this court vide judgment dated 4th of March '02. As the said judgment was not being complied with, they filed contempt petition bearing COA(SW) No. 98- A/02. It was only thereafter that the respondent authorities complied the judgment aforementioned by passing order dt. 25th of Oct '04 whereby the services of the petitioners were regularized w.e.f. 7th of July '04.

(3.) The grievance of the petitioners in the present petition is that even though the services of the petitioners have been regularized w.e.f. 7th of July '04, but this benefit of regularization should have been given to them by the respondents retrospectively w.e.f. the date they completed seven years of service as daily rated workers/work charged employees. It is stated that similarly situated persons have been granted the said relief with retrospective effect from the date they completed seven years of service. Reference in this regard is made to a Government Order No. 173-DLBJ of 2001 dt. 4th of Aug '01, whereby the services of seven persons have been regularised from different dates. A copy of this order has also been placed on the record. It is thus submitted that petitioners may also be allowed the same relief.