- (1.) The petitioner is serving on the post of Driver under the Haryana Roadways. Challenge in the instant petition is to the order dated 6.5.2010 (Annexure P-6), whereby regularization of his services has been directed w.e.f. 1.1.1991.
(2.) Pleadings on record would indicate that vide order dated 8.4.1988 issued by the General Manager, Haryana Roadways, Hisar (Annexure P-2) the services of various Drivers initially engaged on ad hoc basis on their names having been sponsored through the Employment Exchange, had been regularized including that of the petitioner and w.e.f. 12.6.1987 i.e. the date of his initial appointment.
(3.) The entire case set out on behalf of the petitioner is that the impugned order dated 6.5.2010 (Annexure P-6) has been passed without any opportunity of hearing or issuance of notice and to his detriment.;