KANWALJIT SINGH AHLUWALIA,J. - (1.) The present writ petition has been filed under Article 226 of the Constitution of India, praying that a direction be issued to the respondents to regularize the services of the petitioner.
(2.) In the present writ petition, it is pleaded that the petitioner was initially appointed as Driver on 1.10.1991 at Nagar Palika, Vidhay Vihar, Pilani. His services were terminated on 6.1.1996. He raised an industrial dispute and the labour Court on 29.1.2009, had passed an award in favour of the employee. Consequently, the petitioner was reinstated as Driver at Nagar Palika, Vidhya Vihar, Pilani.
(3.) In the present case, it is pleaded that even though the petitioner has rendered service for twenty four years, his services have not been regularized.;