Punjab-Haryana High Court
Ran Singh And Others vs State Of Haryana And Others ... on 4 March, 2010
Author: Permod Kohli
Bench: Permod Kohli
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
CWP. No. 5314 of 1994
Date of Decision: 4.3.2010.
Ran Singh and others --Petitioner
Versus
State of Haryana and others --Respondents
CORAM:- HON'BLE MR.JUSTICE PERMOD KOHLI.
Present:- Mr. Subhash Ahuja with Mr. S.K. Monga, Advocate
for the petitioners.
Mr. R.K.S. Brar, Addl. A.G., Haryana.
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PERMOD KOHLI.J (ORAL) The petitioners were engaged as daily wagers on the fixed wages by the Deputy Commissioner of the concerned district. The State Govt. took a decision to regularize the service of daily wagers in Haryana Roadways as conveyed by the Transport Commissioner to the General Manager, Haryana Roadways, Hisar vide communication dated 5.6.1992 w.e.f. 1.5.1992. Petitioners' names figure in the list of employees who were regularized. Thereafter the petitioners were transferred to Kurukshetra district. Their services were regularized vide order dated 6.1.1994 in Kurukshetra. The grievance of the petitioners is that the persons junior to them were regularized in District Hisar w.e.f. 1.5.1992, whereas the petitioners have been granted the benefit of regularization only from 6.1.1994. The petitioners are, accordingly, seeking their regularization w.e.f. 1.5.1992.
This position is not disputed in the reply filed by the State. Petitioners have placed reliance upon a Division Bench judgement of this Court passed in CWP No. 10792 of 1995, wherein under similar CWP. No. 5314 of 1994 -2- circumstances a direction was issued to regularize the petitioners therein from the date persons junior to them were regularized.
In view of the above circumstances, this petition is allowed. Respondents are directed to regularize the petitioners w.e.f. 1.5.1992. However, the petitioners shall not be entitled to any financial benefit on account of retrospective regularization. Though, the notional benefit of pay fixation will be allowed to them.
(PERMOD KOHLI) JUDGE 4.3.2010.
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