- (1.) Challenge in the instant petition is to the order dated 26.9.2014 passed by the Deputy Commissioner at Annexure P10 whereby the claim of the petitioners seeking benefit of regularization of service has been rejected.
(2.) Petitioners had earlier approached this Court by filing Civil Writ Petition No.14290 of 2014 praying for issuance of directions to the respondent-Authorities to consider the claim for regularization of service as per Haryana Government policy notified on 18.6.2014. Afore-noticed writ petition was disposed of on 23.7.2014 by granting liberty to the petitioners to approach Deputy Commissioner, Sonepat by way of filing the representation as regards the claim, and directions were issued that if any such claim/representation is submitted within a period of four weeks from the date of passing of the order, the same would be considered and decided by passing a speaking order.
(3.) It is in purported compliance of the order dated 23.7.2014 passed by this Court in Civil Writ Petition No.14290 of 2014 that the impugned order dated 26.9.2014 at Annexure P10 has been passed and the petitioners had been found not entitled to the benefit of regularization under the policy dated 18.6.2014.;