- (1.) The petitioners have prayed for regularization of their services on the post of Health Inspectors from the date they have assumed charge of the post of Health Inspector with all consequential benefits. The petitioners were initially appointed as Basic Health Workers in the Health Department of the erstwhile State of Joint Punjab, after re-organization of the State of Punjab, they were allocated to Haryana and were allowed to work on the post of Health Inspector. Their appointment was purely temporary for a period of 6 months. The petitioners continued although there was no approval by the Board.
(2.) As the petitioners have already retired from service, therefore, the prayer of the petitioners for regularization of their services has been rendered infructuous.
(3.) It has been argued by Mr. Jain, that as the petitioners were working as Health Inspectors upto to their retirement, therefore they should be given the pay scale of the post on which they have been working, as revised from time to time.;