- (1.) It is conceded that petitioner Nos. 1, 3, 6 and 7 have put in more than five years' service prior to the filing of the present petition whereas other petitioners have put in less that five years' service prior to the filing of the present petition. Petitioner Nos. 1, 3,6 and 7, thus, deserve to be regularised in service in view of the judgment of Supreme Court in State of Haryana v. Piara Singh, 1992 3 SCT 201 and the instructions issued by the Government on that behalf.
(2.) In so far as other petitioners are concerned, a direction is issued to the respondents to consider their case for regularisation as per the judgment of Supreme Court, aforesaid, and the instructions issued by the Government on that behalf and if found eligible, they be regularised in service. Let this exercise be done within a period of three months from today. However, till such time final orders with regard to regularisation of their services are passed one way or the other, their services shall not be dismissed. Order accordingly.;