- (1.) This judgment shall dispose of bunch of writ petitions as common questions of law and facts are involved.
(2.) For the same of convenience, the facts are borrowed from CWP No. 14068 of 1993.
(3.) The petitioners were appointed as Helpers on daily wage basis by the General Manager, Haryana Roadways, Chandigarh. On January 23, 1992, the State Government took a policy decision to regularise the services of the daily wagers working in Haryana Roadways. For that purpose, a committee was constituted comprising of various officers. The aforesaid committee was required to conduct interviews for skilled, semi skilled and unskilled posts. It was further required that after determining the suitability of daily wager, a recommendation was to be made for regularizing the services of the daily wager. The aforesaid committee conducted interviews for various posts. Various incumbents working as daily wagers on different posts were interviewed. However, rather than regularizing the services of the aforesaid posts on which the aforesaid incumbents were working, various daily wagers were appointed to next higher posts.;