Ram Nath vs State Of Haryana And Ors
2022 Latest Caselaw 15917 P&H

414 3rd case
       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH
                                        CWP NO. 9977-2015
                              DATE OF DECISION : 06.12.2022

Ram Nath                                           ...Petitioner
                                     Versus
State of Haryana and others                        ...Respondents

CORAM : HON'BLE MR. JUSTICE ARUN MONGA

Present :   Mr. Nipun Bhardwaj, Advocate,
            For the petitioner.

            Mr. R.D.Sharma, DAG, Haryana.

ARUN MONGA, J. (ORAL)

Petition was filed in the year 2015, inter alia, for issuance of a

writ in the nature of mandamus directing the respondents to regularize the

services of the petitioner as Pump Operator under Category-C instead of

Pump Attendant in terms of Haryana Government policies dated 07.03.1996

and 18.03.1996 (Annexures P-1 and P-2 respectively).

2. Heard learned counsels for the parties.

3. The controversy in hand has already been decided by me in CWP

No. 6673-1998 decided on 28.04.2022 titled "Ajesh Kumar and others Vs.

State of Haryana and others". For ready reference, relevant extract whereof

is reproduced hereinbelow:-

8. In the backdrop of the aforesaid judgment, it is thus borne out that in the context of earlier policy/decision of Haryana Government dated 11.05.1994, the Supreme Court has already noted in Amrit Lal Versus State of Haryana', 1999 AIR (SCW)4697 that the qualifications for the post of Water Pump Operator Grade II were prescribed by way of two alternatives i.e. a) either an ITI certificate or b) being literato and having minimum experience of 5 years.

9. Adverting to the policy Instructions dated 11.05.1994 (supra), the same were meant for regularization of services of work charged/casual/daily rated employees as is evident from the

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perusal of Amrit Lal Judgment, ibid. Subsequent policy Instructions dated 07.03.1996 (Annexure P-3) which were modified vide later Instructions dated 18.03.1996 (Annexure P-4) laid down the requirement of 3 years experience as on 31.01.1996. In other words, the eligibility requirement as it stood on 31.01.1996 for regularization was either possessing of an ITI certificate or being literato with minimum work experience of 3 years.

10. Reverting to the case in hand, petitioners No.1, 2 and 3 were appointed on 01.07.1990, 09.11.1991, 01.06.1990 respectively. All of them were appointed as Pump Attendants later on re-designated as Water Pump Operators-II in Category C. They assert that they are/were all matriculates and in addition to also possess ITI certificates. That apart, they had more than the required three years experience as on 31.01.1996.

11. In totality of circumstance and as an upshot of the discussion in the preceding paragraphs, I am thus of the view that petitioners are eligible for regularization on the post of 'Assistant Pump Operator' now re-designated as "Water Pump Operator' in Category C, which is a Class-III post with effect from 01.02.1996 in terms of the policy instructions dated 07.03.1996 as duly modified vide later instructions dated 18.03.1996 (Annexure P-4).

12. In the parting, at the cost of repetition, I may hasten to add here that to my mind, analogy of Anil Kumar Mehta judgment (supra) is applicable to the instant case and the petitioners are entitled to regularization of their services as already noted hereinabove.

13. Accordingly, petition is allowed and respondents are directed to regularize the services of the petitioners with effect from 01.02.1996 in terms of the observations contained in preceding paragraph of the instant order/judgment with all consequential monetary benefits along with interest @ 5% per annum till actual date of payment."

4. In the premise, the instant writ petition stands allowed and

respondents are directed to regularize the services of the petitioner with effect

from 01.02.1996 with all consequential benefits. It is however, made clear

that the monetary benefits are confined to 38 months' prior to filing of the

writ petition payable with interest @ 5% per annum till actual date of

payment.

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5. Needful exercise be carried out within a period of 3 months from

the date when petitioner approaches the authorities along with copy of the

instant order.

6. Pending application, if any, shall also stand disposed of.

December 06, 2022                                   (ARUN MONGA)
vandana                                                 JUDGE

Whether speaking/reasoned :                     Yes/No
Whether reportable :                            Yes/No




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