HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH 

**** 

      CWP-27165-2023 (O&M)  

Decided on 17.10.2025 

**** 

Bhagat Singh & Ors.                 ... Petitioners 

    VS. 

State of Haryana & Ors.             ... Respondents 

**** 

CWP-9778-2016 (O&M) 

**** 

Balwant Singh                   ... Petitioner 

    VS. 

State of Haryana & Ors.             ... Respondents 

**** 

CORAM:  HON’BLE MR.JUSTICE SANDEEP MOUDGIL 

****

Present:   Ms. Sangita Dhanda, Advocate for the petitioners  

  Mr. Sushil Bhardwaj, Addl. AG Haryana  

  Mr. Ankur Goyat, Advocate for respondent No.3 

  Mr. Deepak Balyan, Advocate  

for respondents No.4&5 (CWP-27165-2023) 

  Mr. Dinesh Arora, Advocate  

for respondent No.4 ( CWP-9778-2016) 

**** 

Sandeep Moudgil, J.  

(1). The jurisdiction of this Court has been invoked under Article 226 

of  the  Constitution  of  India, inter  alia,  for  issuing  a  writ  of  certiorari  for 

quashing  for order dated 15.08.2023 (Annexure P27) rejecting the claim of 

regularization of services of the petitioners in contravention of the judgment 

dated 22.11.2022 (Annexure P26) passed by this Court in CWP-10482-2016 

(Saroj  Kumari  &  Ors.  vs.  State  of  Haryana  &  Ors.)  and  to  direct  the 

respondents to regularize their services in terms of the letter dated 26.10.1987 

(Annexure  P1)  and  under  the  policy  dated  09.12.1996  (Annexure  P9)  along 

with arrears from the due date with interest @ 9% p.a.   

(2). The petitioners were initially appointed on ad hoc basis on various 

posts viz. Braceman, Tailor, OT Attendant, Peon and Opthalmic Assistant, in 

the Medical College, Rohtak under the District Handicapped Welfare Centre 

CWP-27165-2023 - 2 -

Scheme established by the District Handicapped Welfare Centre (DHWC) by 

one  of  the  Committees  constituted  for  implementation,  management  of  the 

Scheme and appointment of the staff.  The DHWC is run through grant funded 

by respondent No.2 – Director, Social Justice & Empowerment Department for 

the purpose of salary of its employees.  The respondent No.1 vide memo dated 

31.03.1993 decided to regularize the services of all the work charged/casual/ 

daily  rated  employees  who  had  completed  5  or  more  years  in  continuous 

service  as  on  31.03.1993  followed  by  another  circular  dated  18.03.1996 

modifying the instructions dated 31.03.1993 in terms whereof, the employees 

to be considered for regularization should have 3 years’ service instead of 5 

years as on 31.01.1996.   

(3). In  the  year  1997,  the  supervision  of  DHWC,  Rohtak  was 

transferred  from  PGI,  Rohtak  to  District  Red  Cross Society,  Rohtak  by 

respondent No.2 as a result of which the salaries of petitioners were drastically 

reduced from regular pay scale to a consolidated salary and as such, they were 

compelled  to  file  CWP  No.  17197  of  1997  titled  Saroj  Kumari  and  others 

versus State of Haryana and others challenging payment of their salaries on 

consolidated  basis  instead  of  regular  pay  scale.  The  said  writ  petition  was 

allowed vide order dated 05.05.1999 (Annexure P13) and the respondents were 

directed to pay all the allowances sanctioned by the Govt. from time to time. 

Despite  their  commitment  to  continue  providing  grant  in  aid  by  respondent 

No.2 vide 04.07.1997 (Annexure P10), respondent No.1 started releasing only 

10% grant in aid only on matching basis resulting into delayed and lesser salary 

of the petitioners. The petitioner again filed CWP-16721-2011 and this Court 

vide order dated 08.11.2012 (Annexure P19) directed release of salaries of the 

CWP-27165-2023 - 3 -

petitioner.    The  petitioners  made  various  representations  requesting  the 

respondents to regularize their services and other service benefits. Even vide 

letter  dated  23.06.2014  (Annexure  P21),  respondent No.2  requested  for 

absorption of the DHWC in the Social Justice & Empowerment Department in 

compliance  of  the  directions  of  this  court  dated  08.11.2012.  Facing  the 

difficulty at the hands of respondent No.2 in not releasing the salaries of the 

petitioner, the Red Cross Society moved an application and consequently, the 

order dated 08.11.2012 (Annexure P19) passed by this Court was modified vide 

order dated 25.08.2024 (Annexure P22) and it was directed respondents No.1 & 

2 are primarily liable for payment of petitioners’ salaries.  The said order was 

also not complied with resulting to initiation of contempt proceedings by the 

petitioners.   

(4). Thereafter a legal notice was served upon the respondent No.2 and 

vide order dated 05.05.2016, the claim for regularization of the petitioner was 

rejected.  The petitioners again approached CWP-10482-2016 challenging the 

order dated 05.05.2016. In the meanwhile, the petitioners retired from service 

during  the  period  from  31.04.2016  to  30.11.2022  without  payment  of  any 

retiral benefits/pension etc.   

(5). A  Coordinate  Bench  of this  Court  quashed the impugned  order 

dated 05.05.2016 vide order dated 22.11.2022 (Annexure P26) and held that the 

petitioners were employees of respondent No.2 at all times and remanded back 

the matter to consider their case in terms of applicable regularization policies.  

The petitioners was constrained to file contempt petition i.e. COCP No.1125 of 

2023 and resultantly, vide order dated 15.08.2023 (Annexure P27) respondent 

No.2 rejected the claim of all the petitioners and the said contempt petition was 

CWP-27165-2023 - 4 -

disposed of on 07.11.2023 with liberty to challenge the order dated 15.08.2023. 

Hence this writ petition has been filed. 

(6). Learned  counsel  for the  respondents  No.1  &  2  averred that  the 

petitioners were initially appointed in the Medical College Rohtak – respondent 

No.3  on  adhoc/temporary  basis,  under  the  DHWC  Scheme  on  the 

recommendation of the Employment Exchange and the salary was during from 

the grant in aid funded by respondent No.2 and it was clearly mentioned in 

their appointment letters that they are not entitled for pension and other retiral 

benefits. He further submits that the DHWC was transferred to respondent No.4 

with all assets and liabilities including its employees in 1997.   

(7). It  is  then  urged  that  there  existed  no  employer-employee 

relationship between the petitioners and the respondents No.1&2 particularly in 

view of the fact that the appointment letters were issued by respondent No.3 

and  not  by  respondent  No.2.    He  submits  that  the  petitioners  have  since 

superannuated and the DHWC has now been closed. 

(8). Learned State counsel along with Mr. Ankur Goyat, Advocate and 

Mr.  Deepak  Balyan,  Advocate  appearing  for  the  respondents  No.3,  4  &  5 

jointly argued that in compliance of the order dated 22.11.2022 (Annexure P26) 

passed  by  this  Court  in  CWP-10482-2016,  the  claim  of  the  petitioners 

regarding  regularization  of  their  services  under  the  Haryana  Govt.  Policies 

dated 27.05.1993 and 11.05.1994  was considered and rejected on the ground 

that under the said policies, only work charged employee/ casual/daily wage 

employees  were  to  be  regularized  against  a  sanctioned  post  whereas 

appointments of the petitioners were made on ad hoc/temporary basis under a 

particular Scheme and that the DHWC is not a Govt. organization and rather 

CWP-27165-2023 - 5 -

runs on the grant in aid of the Govt.  Reliance has been placed on Union of 

India vs. Ilmo Devi, 2021 SCC OnLine SC 899, regularization can only be as 

per  the  policy  declared  by  the  State  Govt.  and    the  said  benefit  cannot  be 

claimed as a matter of right de hors the regularization policy and in the absence 

of sanctioned post.     

(9). At  this  stage,  learned  counsel  for  the  petitioners vehemently 

contended that once the petitioners had been working for the last more than 

three decades with the respondent No.3, it is nothing but sheer highhandedness 

of  the  respondents  to  say  that  the  petitioners  were  not  appointed  on  a 

sanctioned  post  or  there  are  no  posts  on  which  their  services  could  be 

regularized more particularly in view of the fact that the employer-employee 

relationship has been established by dint of judgment passed by this Court in 

CWP-10482-2016 (Saroj Kumari & Ors. vs. State of Haryana & Ors.) decided 

on 22.11.2022.   

(10). Ms.  Sangeeta  Dhanda,  learned  counsel  for  the  petitioners  then 

exhorted that the respondents are in complete defiance of the well reasoned 

judgment dated 22.11.2022 passed by a Coordinate Bench in CWP-10482-2016 

inasmuch as the respondent No.2 has neither gone through the records of the 

case nor the order dated 22.11.2022 and have acted in a careless manner.  She 

placed reliance on letter dated 26.10.1987 (Annexure P1) which clearly shows 

that there were 27 sanctioned posts and the petitioners were appointed against 5 

posts out of these sanctioned posts itself and thus it is conspicuous that the 

respondents are hell-bent to deny petitioners the relief to which they are legally 

entitled to.   

(11). Heard learned counsel for the parties. 

CWP-27165-2023 - 6 -

(12). It appears that the petitioners had earlier approached this Court in 

CWP-10482-2016 (Saroj Kumari & Ors. vs. State of Haryana & Ors.)

 with the 

identical prayer seeking regularization of their services.  The said writ petition 

was allowed vide judgment dated 22.11.2022 with the following observations:- 

“15. First and foremost, let us see if there is any substance in the 

stand  taken  by  the  respondent-State  that  the  petitioners  are 

employees of Medical College, Rohtak, since appointment letters 

have been issued by the Director of the College. On the first flush, 

it does seem that since the issuing authority for the appointment of 

the  petitioners  is  Principal,  Medical  College,  Rohtak,  therefore, 

the College cannot wash its hands of its responsibility being the 

appointing authority. However, a deeper scrutiny of the entirety of 

the  record  reflects  otherwise.  As  already  noted 13 of  15 in  the 

factual narrative, appointment letters were issued pursuant to the 

selection  made  by  the  Committee  constituted  vide  notification 

Annexure  P-1  of  which  Additional  Director,  Social  Welfare, 

Haryana, was an equal constituent. The notification clearly states 

that the Committee has been constituted to make recruitments for 

implementation  and  management  of  the  Scheme  called District 

Handicapped Welfare Centre, to be set up at the Medical College, 

Rohtak. It was in this background that the petitioners were though 

employed  for  the  Scheme,  but  since  they  were  to  be physically 

located and deputed in the Centres, which were to be set up in the 

Medical College that the Director, Medical College, Rohtak was 

delegated  the  administrative  authority  of  issuing  appointment 

letters  being  the  constituent  of  the  Selection  Committee  itself. 

Furthermore, the stand taken by the State flies in the face of order 

dated 04.07.1997 (Annexure P-9), which has been issued by the 

respondent No.2 asking the Principal of Medical College to shift 

the  entire  centre  from  Medical  College  to  District Red  Cross 

Society.  If  it  were  to  be  believed,  as  has  been  canvassed  and 

CWP-27165-2023 - 7 -

pleaded  that  the  petitioners  were  not  employees  of the  Medical 

College,  then  how  it  was  within  the  administrative domain  of 

Director  of  Social  Justice  and  Empowerment  Department-

respondent  No.2  to  issue  a  command  to  the  Director,  Medical 

College,  to  transfer entire  centre along with  its  employees.  The 

Director of Medical College was naturally too willing to abide by 

the said office letter since he was conscious that the petitioners are 

not  employees  of  the  Medical  College  and  they  were merely 

deputed  in  the  Centre  which  had  been  set  up  in  the College. 

Accordingly, I find no fault with the stand taken by the Medical 

College in the pleadings as well as in the course of arguments that 

petitioners are not their employees. 

16.  As  regards  claim  of  the  petitioners,  I  do  find merit  in  the 

contentions of learned counsel for the petitioners that their case 

could  not  have  been  rejected  on  the  ground  that  they  are  back 

door entrants. The appointment letter itself is self-explanatory and 

a  bare  perusal  of  the  same  reflects  that  their  services  were 

engaged through proper channel. 

17.  In  the  premise,  the  impugned  order  dated  05.05.2016 

(Annexure P-24) is hereby set-aside. The case is remanded back to 

respondent  No.2/Director,  Social  Justice  and  Empowerment 

Department,  Chandigarh,  to  pass  fresh  orders  in  the  light  of 

findings given by this Court herein above that the petitioners at all 

time were employees of respondent No.2/Director. Needless to say 

that  in  case  the  petitioners  are  found  eligible  in terms  of  the 

applicable regularization policies, they shall be accorded benefit 

in terms thereof. 

18. On a Court query, learned counsel for the petitioners has been 

very fair and has candidly made a statement at bar that in case the 

benefit of regularization is given, they are willing to forego their 

claim for ACP. As regards pay-scale, since the salaries have been 

paid  as  per  the  admissible  pay-scales  from  time  to time  under 

CWP-27165-2023 - 8 -

orders of this Court, there are unlikely to be any arrears to be 

paid. 

19. The needful exercise be carried out within a period of three 

months from the date of receipt of certified copy of this order.”

(13). A perusal of the above judgment would show that the Coordinate 

Bench found that the petitioners were employees of the Department of Social 

Justice and Empowerment, Haryana, and not of the Medical College, Rohtak. 

Their appointments were made through a selection committee constituted under 

the  Department’s  notification  for  the  District  Handicapped  Welfare  Centre 

scheme,  and  the  Director  of  the  Medical  College  issued  appointment  letters 

only as an administrative formality. It was further noted that the Department’s 

own order directing the Principal to shift the Centre with its staff to the District 

Red  Cross  Society  confirmed  that  administrative  control  rested  with  the 

Department. Rejecting the State’s plea, it was held that the petitioners were 

validly  appointed  and  not  backdoor  entrants.  The  impugned  order  dated 

05.05.2016 was set aside, and the matter was remanded to the Director of the 

Department for reconsideration of regularization in light of the findings, to be 

completed within three months.  

(14). Once  there  was  a  clear  direction  by  this  Court  directing  the 

respondent  No.2  to  consider  the  case  of  the  petitioners  for  regularization  in 

view  of  the  detailed  judgment,  it  was  incumbent  upon  the  respondents  to 

analyze  the  reasons  assigned  by  this  Court  and  thereafter  to  pass  orders  in 

compliance.  It was only upon the institution of the contempt petition (COCP 

No.1125 of 2023) that respondent No.2 proceeded to mechanically reject the 

petitioners’  claim  vide  order  dated  15.08.2023,  citing  reasons  that  were  not 

only superficial but patently contrary to the factual record and earlier judicial 

CWP-27165-2023 - 9 -

findings. The relevant observation made by the Director General, Social Justice 

and  Empower  Scheduled  Castes  and  Backward  Class  Welfare  and  Anthodia 

(Services) Department, Haryana in the impugned order dated 15.08.2023 is as 

under:- 

“As per the condition of the above regularization policy ad-hoc 

title,  the  employees  will  be  regularized  on  the  post  against  the 

posts or vacancies of the relevant categories. Whereas the posts to 

which  the  plaintiffs  were  appointed  in  the  Center  on  ad-

hoc/temporary basis, these posts were created only for running the 

work of the Centre. The posts related to which the plaintiffs were 

appointed on ad-hoc/temporary basis are not sanctioned posts in 

the  department.  In  any  government  department  or  board 

corporation, only those employees are regularized in government 

service  who  is  working  against  the  sanctioned  posts  or  the 

sanctioned posts are vacant. District Handicapped Welfare Center 

is also not a government center and it is being run only on the 

basis of grant-in-aid from the government. Apart from this, this 

center  is  also  not  a  part  of  the  department  and  the  District 

Disabled Welfare Center is being operated on the basis of grant-

in-aid given by the department and this center is not a part of the 

department.  Therefore,  the  plaintiffs  are  not  required  to  be 

regularized  by  the  Haryana  Government  as  per  the  said 

regularization policy dated 11.05.1994.” 

(15). The above-reproduced reasoning provided by the Department that 

the posts in question were not sanctioned but created solely for the Centre, and 

that the Centre was neither a government entity nor part of the Department, is 

expressly self-contradictory inasmuch as their own record clearly revealed that 

27 sanctioned posts at DHWC, Rohtak were made available as early as 1987 as 

per  letter  dated  26.07.1987  (Annexure  P1)  followed by  a  Government 

CWP-27165-2023 - 10 -

Notification  dated  21.07.1988  constituting  a  committee  for  a  fully  State-

financed  and  permanent  scheme.  It  is  thus  reiterated  that  the  petitioners’ 

appointments were against sanctioned and duly recognized posts.  

(16). It  is  noteworthy  that  the  petitioners  were  appointed  on 

adhoc/temporary basis only after coming into force of the notification dated 

26.10.1987  and  08.07.1988  which  constituted  the  Committee  for 

selection/appointment of staff against sanctioned post and it was only thereafter 

that the petitioners were engaged initially though on ad hoc/temporary basis 

against sanctioned post.   

(17). That apart, this Court in Ram Rattan & Ors. vs. State of Haryana 

& Ors. (CWP-34585-2019) decided on 19.10.2023 while relying upon various 

case laws of the Supreme Court, accepted the claim of the writ petitioners for 

regularization of their services observing that public employment is a facet of 

right to equality envisaged under Article 16 of the Constitution and that State is 

although  a  model  employer,  its  right  to  create  posts  and  recruit  people, 

therefore,  emanates  from  the  statutes  or  statutory rules  and  that  non- 

regularization into service of such part-time employees who have put in their 

whole  life  in  the  service  of  the  respondent-Nigam, would  tantamount  to 

violation  of  fundamental  rights  of  equality  before law  and  equality  of 

opportunity  in  matters  relating  to  employment  under  the  State,  as  enshrined 

under Article 14 & 16(1) of the Constitution. Following directions were issued 

by this Court:- 

(32).  In addition to the above, even principle of natural justice, 

too  demand  that the  petitioners  cannot  be  denied  the  benefit of 

CWP-27165-2023 - 11 -

regularization of services when their similarly placed employees 

have been granted the said benefit.  

(33).  Accordingly,  the  respondents  are  directed  to consider  the 

case of the petitioners for regularization of service in view of the 

policy dated 01.10.2003 as amended on 10.02.2004 issued by the 

Government of Haryana and to pass necessary orders regularizing 

their  services,  within  a  period  of  one  month  from  the  date  of 

receipt of certified copy of this order. The petitioners shall also be 

entitled  to  all  the  benefits  of  regularization  and consequential 

relief to which they are eligible including the arrears of salary.  

(34). This case is also being peculiar wherein Class-IV employees 

are forced to undergo multiple round of litigation for their claim 

to which they became eligible in the year 2003 and are fighting for 

their legal rights for two decades, this Court cannot close its eyes 

to  the  pain  and  sufferings  and  the  harassment  with which  this 

strata of  society has  been dealt with,  needs  to be compensated, 

though cannot be done so by any means after such a long number 

of years, the respondent No.3 shall pay 6 % interest per annum on 

the  arrears  from  the  date  it  became  due  till  the  date  of  its 

realization  to  which  the  petitioners  are  found  entitled  on 

regularization into service. 

(18). In Dharam Singh & Ors. vs. State of UP & Anr., the question 

before  the  Supreme  Court  was  whether  the  High  Court  erred  in  failing  to 

adjudicate  Appellants’  principal  challenge  to  the  State’s  refusals  to  sanction 

posts and treating the matter as a mere plea for regularization and if so, given 

the Appellants’ long and undisputed service, what appropriate relief ought to 

follow  from  the  Supreme  Court.  The  Supreme  Court  had  an  occasion  to 

consider whether years of ad hoc engagement, defended by shifting excuses 

and pleas of financial strain can be used to deny the rights of those who have 

kept  public  institutions  running.  The  Supreme  Court  further  delved  into  its 

CWP-27165-2023 - 12 -

recent decisions rendered in Jaggo v. Union of India 2024 SCC Online SC 

3826  and  in Shripal  &  Another  v.  Nagar  Nigam,  Ghaziabad,  2025  SCC 

Online SC 221 and laid emphasis that the decision rendered by it in Secretary, 

State of Karnataka & Others Vs. Umadevi & Others, 2006(3) SLR 1 cannot be 

deployed as a shield to justify exploitation through long-term “ad hocism”. The 

detailed but relevant principles articulated in Shripal’s (case), as reproduced in 

Dharam Singh’s, case read as under:- 

15.  It  is  manifest  that  the  Appellant  Workmen  continuously 

rendered  their  services  over  several  years,  sometimes  spanning 

more  than  a  decade.  Even  if  certain  muster  rolls  were  not 

produced in full, the Employer's failure to furnish such records-

despite directions to do so-allows an adverse inference under well-

established  labour  jurisprudence.  Indian  labour  law  strongly 

disfavors  perpetual  daily-wage  or  contractual  engagements  in 

circumstances  where  the  work  is  permanent  in  nature.  Morally 

and  legally,  workers  who  fulfil  ongoing  municipal  requirements 

year  after  year  cannot  be  dismissed  summarily  as  dispensable, 

particularly in the absence of a genuine contractor agreement. At 

this  juncture,  it  would  be  appropriate  to  recall  the  broader 

critique of indefinite “temporary” employment practices as done 

by a recent judgment of this Court in Jaggo v. Union of India in 

the following paragraphs:  

“22.  The  pervasive  misuse  of  temporary  employment 

contracts,  as  exemplified  in  this  case,  reflects  a broader 

systemic issue that adversely affects workers' rights and job 

security. In the private sector, the rise of the gig economy 

has  led  to  an  increase  in  precarious  employment 

arrangements, often characterized by lack of benefits, job 

security,  and  fair  treatment.  Such  practices  have  been 

criticized  for  exploiting  workers  and  undermining  labour 

CWP-27165-2023 - 13 -

standards.  Government  institutions,  entrusted  with 

upholding  the  principles  of  fairness  and  justice,  bear  an 

even  greater  responsibility  to  avoid  such  exploitative 

employment practices. When public sector entities engage in 

misuse  of  temporary  contracts,  it  not  only  mirrors the 

detrimental trends observed in the gig economy but also sets 

a  concerning  precedent  that  can  erode  public  trust in 

governmental operations. ………  

25. It is a disconcerting reality that temporary employees, 

particularly  in  government  institutions,  often  face 

multifaceted  forms  of  exploitation.  While  the  foundational 

purpose of temporary contracts may have been to address 

short-term  or  seasonal  needs,  they  have  increasingly 

become a mechanism to evade longterm obligations owed to 

employees. These practices manifest in several ways: 

•   Misuse of “Temporary” Labels: Employees engaged 

for  work  that  is  essential,  recurring,  and  integral  to  the 

functioning  of  an  institution  are  often  labelled  as 

“temporary”  or  “contractual,”  even  when  their  roles 

mirror  those  of  regular  employees.  Such  misclassification 

deprives workers of the dignity, security, and benefits that 

regular  employees  are  entitled  to,  despite  performing 

identical  tasks.  •  Arbitrary  Termination:  Temporary 

employees are frequently dismissed without cause or notice, 

as seen in the present case. This practice undermines the 

principles of natural justice and subjects workers to a state 

of constant insecurity, regardless of the quality or duration 

of their service. 

•   Lack  of  Career  Progression:  Temporary  employees 

often find themselves excluded from opportunities for skill 

development, promotions, or incremental pay raises. They 

remain stagnant in their roles, creating a systemic disparity 

CWP-27165-2023 - 14 -

between them and their regular counterparts, despite their 

contributions being equally significant.  

•   Using  Outsourcing  as  a  Shield:  Institutions 

increasingly  resort  to  outsourcing  roles  performed by 

temporary  employees,  effectively  replacing  one  set of 

exploited  workers  with  another.  This  practice  not  only 

perpetuates exploitation but also demonstrates a deliberate 

effort to bypass the obligation to offer regular employment.  

•   Denial  of  Basic  Rights  and  Benefits:  Temporary 

employees  are  often  denied  fundamental  benefits  such  as 

pension, provident fund, health insurance, and paid leave, 

even when their tenure decades. This lack of spans social 

security subjects them and their families to undue hardship, 

especially  in  cases  of  illness,  retirement,  or  unforeseen 

circumstances.”” 

(19). The  Supreme  Court  took  note  of  the  fact  that  repeated 

technicalities,  rolling  “reconsiderations”  and  administrative  drifts  prolong 

delays and administrative indecision undermine justice for long-serving daily 

wage/ad  hoc  workers  and  to  prevent  further  injustice,  it  mandated  clear 

responsibilities,  strict  timelines,  and  verifiable compliance,  insisting  that  the 

State must organize, budget for, and regularize these workers as constitutional 

obligations and not discretionary acts. The Supreme Court concluded as under:- 

“20. We have framed these directions comprehensively because,

case after case, orders of this Court in such matters have been met

with fresh technicalities, rolling “reconsiderations,” and

administrative drift which further prolongs the insecurity for those

who have already laboured for years on daily wages. Therefore,

we have learned that Justice in such cases cannot rest on

simpliciter directions, but it demands imposition of clear duties,

fixed timelines, and verifiable compliance. As a constitutional

CWP-27165-2023 - 15 -

employer, the State is held to a higher standard and therefore it

must organise its perennial workers on a sanctioned footing,

create a budget for lawful engagement, and implement judicial

directions in letter and spirit. Delay to follow these obligations is

not mere negligence but rather it is a conscious method of denial

that erodes livelihoods and dignity for these workers. The

operative scheme we have set here comprising of creation of

supernumerary posts, full regularization, subsequent financial

benefits, and a sworn affidavit of compliance, is therefore a

pathway designed to convert rights into outcomes and to reaffirm

that fairness in engagement and transparency in administration

are not matters of grace, but obligations under Articles 14, 16 and

21 of the Constitution of India.”

(20). Accordingly this writ petition is allowed and the impugned order 

dated  15.08.2023  (Annexure  P27)  is  quashed.    The  petitioners  shall  stand 

regularized  in  terms  of  the  regularization  policy  dated  27.05.1993 and 

11.05.1994 and on regularization, the petitioners shall be placed at not less than 

the minimum of the regular pay scale for the post, with protection of last drawn 

wages  if higher  with  subsequent increments in the pay  scale as per  the  pay 

grade and consequential seniority and promotion shall be based on the date of 

regularization.    The  petitioner  shall  be  entitled  for all  necessary  and 

consequential service/retiral benefits including pension/pensionary benefits and 

other terminal dues along with arrears with interest @ 9% p.a. from the due 

date till its realization, as early as possible not last than 4 months from the date 

of receipt of certified copy of this order.  

(21). Equally important is to point out that this Court found the stance 

of respondent No.2 not only untenable but also evasive and in willful defiance 

of the Court’s judgment and the Department’s own official records. The refusal 

CWP-27165-2023 - 16 -

by the then Director General – respondent No.2 to regularize the petitioners 

under  the  pretext  of  a  non-existent  or  unsanctioned  post,  and  denial  of  the 

governmental character of DHWC, is a gross abuse of administrative authority 

and a deliberate attempt to frustrate the judicial process.  Ordinarily, this Court 

would have imposed exemplary cost on the errant officer, however, it is left for 

the  Additional  Chief  Secretary  of  Directorate  of  Social  Justice  & 

Empowerment,  Haryana  to  consider  and  take  appropriate  action  against  the 

then  concerned  officer  for  his  act  of  willful  defiance  and  persistently 

misleading  both  the  Court  and  the  petitioners  through  erroneous  and 

unsustainable orders, despite settled judicial findings.  

(22). Let  a  copy  of  this  order  be  served  upon  the  Additional  Chief 

Secretary of Directorate of Social Justice & Empowerment, Haryana for further 

necessary  action  and  compliance.    This  Court  shall also  be  apprised  of  the 

action taken within a period of four (4) weeks.  

(23). Ordered accordingly.   

17.10.2025 

V.Vishal 

(Sandeep Moudgil) 

Judge 

1. Whether speaking/reasoned? : Yes/No

2. Whether reportable? : Yes/No