- (1.) The above noted LPAs under Clause X of the Letters Patent have been preferred against the common judgment ated 10.8.2010 rendered by the learned Single Judge holding that the appellants can not seek regularisation because their nature of work is seasonal in character. The writ petition was dismissed and feeling aggrieved they have filed the instant appeal under Clause X of the Letters Patent.
(2.) On the last date of hearing learned State has brought to our notice the policy-instructions 18.3.2011 which were taken on record. According to the aforesaid policy a scheme has been framed in accordance with the directions issued by Hon'ble the Supreme Court in paragraph 53 of the Constitutional Bench judgment rendered in the case of Secretary, State of Karnataka vs. Uma Devi, 2006 4 SCC 1. It was also stated by Mr. Suvir Sehgal, Addl. A.G. Punjab that Forest Departments is within the sweep of the policy and the cases of daily wager/work charged employees have already been identified.
(3.) An affidavit of Mr. Vishal Chauhan, IFS, Divisional Forest Officer, Mohali on behalf of respondents No. 1 to 8 has been filed. According to para 3 of the affidavit names of the appellants are mentioned in the list and their cases are under active consideration. However, it was stated that appellants No. 3 and 4 in LPA No. 280 were not found in the list and their particulars were not available. In other Letter Patent Appeals names of all the appellants are available in the list. It has further been stated that the cases of all these daily wage labourers are being considered for regularisation as per policy dated 18.03.2011 and in accordance with their seniority because 460 posts are likely to be sanctioned.;