- (1.) The Petitioners were initially appointed on temporary muster roll. However, the State of Haryana took a policy decision for regularization of work charge / casual / daily rated employees in the State of Haryana vide letter dated 18.3.1996. The services of the petitioners were regularized vide order dated 2.5.1997 (Annexure P-2) w.e.f. 19.3.1997. However, according to the petitioners, services of many other similarly situated persons were regu- larized w.e.f. 1.2.1996. When no action was taken on the representations of the petitioners, they filed CWP No.10938 of 2000 in this Court. A Division Bench of this Court vide order dated 21.8.2000 passed in the aforesaid writ petition, directed the respondents to take a decision on their representations for the aforesaid claim. The claim of the petitioners was rejected by the respondents vide impugned order dated 23.10.2000 (Annexure P- 8). The said order is under challenge in the instant writ petition.
(2.) Notice of motion was issued in this case on 9.1.2001, however, no reply was filed despite opportunity granted to the respondents. Resultantly, following order was passed on 25.10.2001:- "Counsel for the respondents states that he has filed the reply, but the same has not come on the record. Registry to trace the same and put up on the record. Rule. Be listed before Single Bench on 08.04.2002."
(3.) It is a matter of record that written statement dated 10.7.2001 filed on behalf of respondents No.1 to 3 is on record of the case.;