M.M.KUMAR. J. - (1.) (ORAL)
(2.) THE prayer made by the petitioner is for regularization of his services on the post of Helper w.e.f. May 1,1997, in view of the award dated April 24, 2001 (P-1) passed by the Labour Court. It is well settled that the Labour Court is not vested with the jurisdiction to order regularization of the services of any employee, as it is to deal with the limited area of industrial law as provided by the Industrial Disputes Act, 1947. THE prayer for regularization made by the petitioner cannot be accepted in view of the Judgment of the Supreme Court in the case of Secretary, State of Karnataka and others Vs. Uma Devi and others, JT 2006 (4) SC 420 and a Division Bench Judgment of this Court in C.W.P. No. 7563 of 2005 (Rajinder Kumar Vs. State of Haryana and others) decided on April 25, 2006. There is nothing on the record to show that the petitioner has sought appointment after going through the selection process consistent with the provisions of Articles 14 and 16 (1) of the Constitution. Accordingly, the writ petition fails and the same is dismissed.;