- (1.) This order will dispose of Civil Writ Petition Nos. 8615 and 3211 of 1991 as common questions of fact and law are involved in both the petitions. Facts, have however, been extracted from Civil Writ Petition No. 8615 of 1991.
(2.) Satish Kumar and others through the present petition filed by them under Articles 226/227 of the Constitution of India seek a direction to be issued to the respondents to regularise their sendces as Shift Attendants as also to pay them the same pay scales with other benefits which their counter-parts doing the same job are getting. The relief indicated above stems from the following facts.
(3.) Petitioners were appointed as work charge on daily wages basis in the year 1978 except petitioner No. 1 who was appointed on 1.2.1979. They all were made work-charge employees with effect from 15.6.1987. They were thereafter made shift Attendants with effect from 25.1.1988. It is pleaded that all of them joined on 26.1.1988 on the said post. The last post they came to occupy by way of promotion as their work and conduct during this period was found to be good. One of the colleagues of the petitioners, Krishan Lai filed Civil Writ Petition for regularising his service in the year 1991 in this Court. This matter came up for hearing before the Court on 21.5.1990 when the following order was passed:- "The petitioner is seeking regularisation of his services in view of Piara Singh's case, 1988(4) S.L..R. 739, without making any representation. He may make a representation to the authority who will pass appropriate order on the same within six months thereof. Status quo regarding service to continue from the date of receipt of representation. This writ petition stands disposed of accordingly.";