RANDHIR SINGH Vs. BOARD 0F SCHOOL EDUCATION HARYANA ANDANOTHER

JUDGEMENT

(1.) Special leave granted. Heard learned counsel for the parties.

(2.) In our opinion, it is a fit case where the Board should have regularised the services of the appellants as they were employed as casual workers, although admittedly they were clerks in the office of the Board. It is therefore directed that their services will be regularised from the date they joined initially in the service of the Board. However, it is made clear that they will not get monetary benefit for the period they were notin service, but they will gain other advantages of continuos service during this period.

(3.) The appeal is disposed of accordingly. There will be no order as to costs.