- (1.) Leave granted.
(2.) Heard learned counsel for the parties.
(3.) The appellants were initially engaged on daily- wage basis in the month of August, 1993. Later on, they were appointed on contractual basis in the year 1996. In the year 2000, Respondent No.3 issued an order appointing them as regular employees on the minimum pay scale. By way of an order dated 25.7.2006, Signature Not Verified they were conferred the status of Digitally signed by SARITA PUROHIT Date: 2017.11.22 16:50:31 IST Reason: temporary employees with retrospective effect from 1.10.2002. There was a direction issued by the High Court to consider them for regularization, but their services were not regularized. Learned Single Judge ultimately dismissed the writ petition seeking regularisation. That order was affirmed by the Division Bench of the High Court.;