- (1.) The brief facts leading to the filing of the present writ petition are as under :-
(2.) That the petitioners are seeking regularisation of their services on the basis that they have completed 240 days and as such in view of ratio of decision of Piara Singh v. State of Haryana, 1988 4 SLR 739, they are entitled to regularisation of their services.
(3.) In para 10 of the written statement it has been stated by the respondents that the petitioners have not completed 240 days continuous service and as such their services cannot be regularised. It has further been stated by way of preliminary objection that as they had received the list containing the names of twenty persons for the post of drivers elected by the Subordinate Services Selection Board, the petitioners cannot be legally retained in service.;