JASWANT SINGH, J. - (1.) Petitioner-Sukhdev Singh Sandhu is working as Assistant Engineer with the Punjab State Power Corporation Limited (PSPCL)/respondent No. 1. He has laid challenge to the order dated 10.07.2012 (Annexure P-11) whereby his claim for regularisation of services as Apprentice Engineer with effect from his date of joining on temporary basis i.e. from 30.04.1986 with all consequential benefits has been declined.
(2.) Learned counsel for the parties heard at length.
(3.) It is not in dispute that the petitioner along with other employees was appointed on 30.04.1986 on ad hoc basis as Apprentice Engineer in the erstwhile Municipal Corporation (Electricity Wing), Amritsar. The petitioner along with his colleague Balkar Singh apprehending termination of his services, filed a writ petition bearing CWP No. 9768 of 1987 with further prayer for a direction to regularise their services with the Municipal Corporation, Amritsar, and interim order was passed protecting their continuance of ad hoc services, from being dispensed with, during the pendency of the writ petition. The said writ petition was finally disposed of vide order dated 22.01.2003 (Annexure P-4) which reads as under:- Present: Shri G.S. Bajwa, Advocate for the petitioners. None for the respondents. **** This is a petition for issuance of a writ in the nature of mandamus directing the respondents to regularise the services of the petitioners on the posts of Apprentice Engineers. After arguing the case for some time, Shri Bajwa made a request that his clients may be permitted to withdraw the writ petition with liberty to make representation to the employer for regularisation of their services as per the existing policy. In my opinion, the request made by the learned counsel is reasonable and merits acceptance. Hence, the writ petition is dismissed as withdrawn with liberty to the petitioners to represent for regularisation of their services as per the existing policy of the State Government. I hope that the competent authority will take appropriate decision in the matter keeping in view the fact that the petitioners have been in the service of Municipal Corporation, Amritsar for last more than 16 years which is almost half of the normal service span of an employee. January 22, 2003 -Sd- (G.S. Singhvi)Judge;