SATYA NARAYAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) In Civil Writ Petition Nos. 7093, 17145 and 6764 of 2000, the facts as well as questions of law are similar. Therefore, all the three writ petitions are being disposed of by this common order. However, facts have been extracted from Civil Writ Petition No. 7093 f 2000.

(2.) Petitioners have prayed for the issuance of a writ in the nature of Mandamus for directing the respondents to regularise their services with all consequential benefits, in view of policies dated 7.3.1996 and 18.3.1996 (Annexures P-2 and P/2-A).

(3.) Petitioners have averred that they were appointed as Beldars on daily wages by respondent No. 3. They joined service in the years 1987 and 1989 and continued without break till August 1, 1994. Their services were terminated by respondent No. 3, without giving any notice.