G.S. Singhvi, J. - (1.) THIS appeal is directed against the order dated 29.10.1992 vide which the teamed Single Judge allowed Civil Writ Petition No. 283 of 1989 filed by the respondents and directed the appellants to regularise their services.
(2.) A pemsat of the record shows that the respondents were appointed as daily wage clerks at Central State Farm, Hissar between 11.7.1983 and 30.6.1986. They invoked jurisdiction of this Court under Article 226 of the Constitution of India for directing the appellants not to terminate their services, to regularise their services and to pay them salary in the regular pay scale. They relied on the decision of the High Court in Piara Singh Versus State of Haryana , 1988 (4) SLR 739 in support of their claims for regularization of service. In the written statement filed on behalf of the appellants, it was averred that the judgment of the Division Bench in Piara Singh's case had no bearing on the services of the State Farms Corporation of India Limited (appellant No. 1) and as there was no provision in its policy for regularising the services of employees like the writ petitioners, they were not entitled to any relief.
(3.) THE learned Single Judge allowed the writ petition and directed the appellants to regularise the services of the writ petitioners in view of the statement allegedly made by the counsel for the State and the decision of the Supreme Court in State of Haryana v. Piara Singh, : 1992(4) SCC 118.;