R.L.ANAND,J. - (1.) By this order, I dispose of Contempt Petition Nos. 858 and 1515 of 2000 as I am of the opinion that both the contempt petitions can be disposed of by one order.
(2.) Some facts can be noticed in the following manner:- There were a strike of the conductors/drivers of the Haryana Roadways in the year 1973. In order to overcome that difficulty and in order to fizzle out the strike, the Haryana Government took a policy decision that whosoever will come to its rescue and would join the duty of conductors/drivers, their services would be regularised and even if the strike is called off, those persons who were given employment on emergency basis shall not be removed from service. Subsequently, the Government of Haryana did not adhere to the assurance given in the policy, as a result of which, the services of the employees recruited during strike were terminated. The conductors/drivers/technical staff who joined the job during strike period filed various writ petitions and one such Writ petition No. 1978 of 1994, (Jasbir Singh and others v. The State of Haryana and others) was disposed of by the Hon'ble Division Bench consisting of my Lord Hon'ble Mr. Justice N.C. Jain and Hon'ble Mr. Justice M.L. Koul on 18th April, 1995. The order of the Hon'ble Division Bench passed in C.W.P. No. 1978 of 1994 reads as follows :- "The counsel for the parties are agreed that these two writ petition Nos. 1978 and 1979 be disposed of in the light of the averments made in paragraphs 4 and 5 of the written statement. The sum and substance of the averments made in the aforementioned paragraphs is that the petitioners would be given employment as and when vacancies arise. In view thereof, the respondents are directed not to make any further recruitment till the petitioner's claim for employment is considered."
(3.) It further appears that one more writ petition was filed before the Hon'ble High Court i.e. C.W.P. No. 6531 of 1996, titled as Ranbir Singh v. State of Haryana and this writ petition was also disposed of by the Hon'ble High Court, in which the following main directions were given : (i) The Transport Commissioner, Haryana should issue written instructions to all the General Managers and other competent authorities to prepare lists of all those persons who may have sought employment in terms of the Government policy of appointment/adjustment/absorption of those who had served in the Government during the strike period in December, 1993; xx xx xx xx xx (iv) If the policy of the Government for adjustment/absorption/appointment of such persons subsists or a new policy is framed by the Government, then the eligible and suitable persons should be given employment strictly according to their seniority; xx xx xx xx xx (vi) If the Government has already decided not to continue the policy of giving appointment to those who had served during the strike period, then the existing posts shall be filled by publishing advertisement and by sending requisitions to the employment exchange concerned in accordance with the Employment Exchange (Compulsory Notification of Vacancies) Act, 1959." ;