- (1.) This order would dispose of two connected Civil Writ Petitions (Nos. 3131 of 1989 'Krishan Kumar Sahu and others vs. Haryana Tourism Corporation Ltd., and 5153 of 1989 'Dharam Singh and others vs. Haryana Tourism Corporation') as common questions of law and fact are involved therein. The facts have, however, been extracted from Civil Writ Petition 5153 of 1989 (Dharam Singh and others vs. Haryana Tourism Corporation).
(2.) Petitioners were appointed on July 1, 1986, November 13, 1986 and November 14, 1986 respectively on the post of Counter-Incharge by respondent-Haryana Tourism Corporation, they were appointed on daily wage basis. In the present petition filed by them under Article 226 of the Constitution of India they pray that they be regularised on the post on which they were appointed in view of various government instructions laying down that those, who have worked for more than two years, should be regularised in service.
(3.) The cause of petitioners has been opposed and in the written statement that has been filed it has been pleaded that even though the petitioners have worked for more than two years, they had not acquired the status of regular Counter-incharge on their merely completing 240 days' service. However, they have been regularised on the post of Helper in the pay scale of Rs. 750-940/-. For the post of Counter-incharge they do not have essential qualifications prescribed which are Matric and One year diploma certificate in Hotel Reception and Block Keeping from HTC and HM, Panipat or any other Catering Institute. It is, thus, the lack of qualifications with which the petitioners have been confronted.;