- (1.) The petitioners have approached this Court claiming regularisation of service in accordance with the policy decision dated 1.10.2003 Annexure P-4 issued by the respondents which was further amended on 10.2.2004 or from the date their juniors have been regularised with all consequential benefits.
(2.) It is the contention of the counsel for the petitioners that the petitioners were appointed as Beldars and Mali on different dates and their services were terminated all of a sudden which resulted in issue being referred to the Industrial Tribunal for decision wherein awards were passed in favour of the petitioners holding the termination of the services of the petitioners to be not in consonance with the provisions of the Industrial Disputes Act. The petitioners were reinstated in service and were granted continuity. The details of the petitioners i.e. the date of appointment, termination and date of award is as follows: JUDGEMENT_503_LAWS(P&H)9_20121.html
(3.) The petitioners were accordingly reinstated in service. During the period the petitioners were out of service, Government of Haryana formulated policy and published the same on 1.10.2003 according to which services of the daily wagers, who had completed 5 years of service as on 30.9.2003 were to be regularised by creating post for them if not available. In pursuance to the said policy, persons who were appointed subsequent to the petitioners were regularised vide order dated 10.4.2006. Details of such persons are mentioned in para 5 of the writ petition, which reads as follows: JUDGEMENT_503_LAWS(P&H)9_20122.html;