Punjab-Haryana High Court
Sarabjit Kaur And Others vs The State Of Punjab And Others on 6 August, 2014
Author: Mahesh Grover
Bench: Mahesh Grover
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.15467 of 2014
Date of Decision :6.8.2014
Sarabjit Kaur and others
....Petitioners
Versus
The State of Punjab and others
...Respondents
CORAM : HON'BLE MR.JUSTICE MAHESH GROVER
....
Present: Mr.RK Chopra, Sr. Advocate with Mr. Pawan Kumar, Advocate for the petitioners.
.....
MAHESH GROVER.J. The petitioners are working on contractual basis and contend that they are covered by the policy instructions which would envisage regularisation of their services after completion of three or more years of service. It is further contended that there is an attempt by the respondents to fill up the posts on contractual basis but without regularising the services of the employees who are already on contractual basis with similar terms. There is nothing on record to suggest that the respondents are going ahead for appointment on contractual basis but noticing the prayer that has been made for regularising their services and the length of service rendered by the petitioners, I deem it appropriate to dispose of this writ petition with a direction to the respondents to consider the claim of the petitioners in the light of the policies appended to the writ petition and take an appropriate decision within a period of four months from the date of receipt of certified copy of this order. The petitioner's services shall not be replaced by another set of contractual employees. The respondents are very well within their Singh Daljit right to dispense with the services of the petitioners in the event of their 2014.08.12 09:35 I attest to the accuracy of this document CWP No.15467 of 2014 -2- work and conduct not being found satisfactory.
Petition stands disposed of.
6.8.2014 (MAHESH GROVER)
dss JUDGE
Singh Daljit
2014.08.12 09:35
I attest to the accuracy
of this document