LPA-3004-2025 and others connected cases      1    

137+143+144+145+146+147

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH

Date of decision : 11.11.2025

1. LPA-3004-2025 (O&M)

Nathi Ram and others   ..Appellant(s)

Vs.

Punjab State Power Corp.Ltd. and others ...Responden ts

2. LPA-3016-2025  (O&M)

Satpal Singh   ...Appellant(s)

Vs.

Punjab State Power Corp.Ltd. and others ...Responden ts

3. LPA-3024-2025  (O&M)

Yusuf Muhamad and others   ...Appellant(s)

Vs.

Punjab State Power Corp.Ltd. and others ...Responden ts

4. LPA-3025-2025  (O&M)

Ashok Singh and others   ...Appellant(s)

Vs.

Punjab State Power Corp.Ltd. and others ...Responden ts

5. LPA-3032-2025 (O&M)

Kamal Kataria and others   ...Appellant(s)

Vs.

Punjab State Power Corp.Ltd. and others ...Responden ts

6. LPA-3037-2025 (O&M)

Balwinder Singh   ...Appellant(s)

Vs.

Punjab State Power Corp.Ltd. and others ...Responden ts

7. LPA-3009-2025 (O&M)

LPA-3004-2025 and others connected cases      2    

Ravi Kumar and others   ...Appellant(s)

Vs.

Punjab State Power Corp.Ltd. and others ...Responden ts

8.  LPA-3070-2025 (O&M)

Chamkaur Singh   ...Appellant(s)

Vs.

Punjab State Power Corp.Ltd. and others ...Responden ts

9. LPA-3258-2025  (O&M)

Chamk Singh and others    ...Appellant(s)

Vs.

Punjab State Power Corp.Ltd. and others ...Responden ts

10. LPA-3259-2025  (O&M)

Prem Singh and others ...Appellant(s)

Vs.

Punjab State Power Corp.Ltd. and others ...Responden ts

11. LPA-3271-2025  (O&M)

Sher Singh and others   ...Appellant(s)

Vs.

Punjab State Power Corp.Ltd. and others ...Responden ts

12 LPA-3273-2025  (O&M)

Chaman Lal and others   ...Appellant(s)

Vs.

Punjab State Power Corp.Ltd. and others ...Responden ts

13. LPA-3275-2025  (O&M)

Sukhjinder Pal and others   ...Appellant(s)

Vs.

Punjab State Power Corp.Ltd. and others ...Responden ts

14. LPA-3139-2025 (O&M)

Kela Rani   ...Appellant(s)

LPA-3004-2025 and others connected cases      3    

Vs.

Punjab State Power Corp.Ltd. and others ...Responden ts

15. LPA-3143-2025 (O&M)

Gurmit Singh and another   ...Appellant(s)

Vs.

Punjab State Power Corp.Ltd. and others ...Responden ts

16. LPA-3144-2025 (O&M)

Kamlesh and others   ...Appellant(s)

Vs.

Punjab State Power Corp.Ltd. and others ...Responden ts

17. LPA-3145-2025 (O&M)

Simarjit Kaur   ...Appellant(s)

Vs.

Punjab State Power Corp.Ltd. and others ...Responden ts

18. LPA-3148-2025 (O&M)

Surinder Singh   ...Appellant(s)

Vs.

Punjab State Power Corp.Ltd. and others ...Responden ts

19. LPA-3169-2025 (O&M)

Jagdish Kumar and another   ...Appellant(s)

Vs.

Punjab State Power Corp.Ltd. and others ...Responden ts

20. LPA-3189-2025 (O&M)

Satpal and others   ...Appellant(s)

Vs.

Punjab State Power Corp.Ltd. and others ...Responden ts

21. LPA-3190-2025 (O&M)

Charanjit Kaur   ...Appellant(s)

Vs.

LPA-3004-2025 and others connected cases      4    

Punjab State Power Corp.Ltd. and others ...Responden ts

22. LPA-3214-2025 (O&M)

Prem Singh and others   ...Appellant(s)

Vs.

Punjab State Power Corp.Ltd. and others ...Responden ts

23. LPA-3236-2025 (O&M)

Jaswant Kaur    ...Appellant(s)

Vs.

Punjab State Power Corp.Ltd. and others ...Responden ts

24. LPA-3240-2025 (O&M)

Ramesh Singh and others   ...Appellant(s)

Vs.

Punjab State Power Corp.Ltd. and others ...Responden ts

25. LPA-3244-2025 (O&M)

Jaswinder Singh and another   ...Appellant(s)

Vs.

Punjab State Power Corp.Ltd. and others ...Responden ts

26. LPA-3245-2025 (O&M)

Paramjit Kaur and another   ...Appellant(s)

Vs.

Punjab State Power Corp.Ltd. and others ...Responden ts

27. LPA-3238-2025 (O&M)

Jaspal Singh and others   ...Appellant(s)

Vs.

State of Punjab and others ...Respondents

CORAM:   HON’BLE MR. JUSTICE ANUPINDER SINGH GREWAL

HON’BLE MR. JUSTICE DEEPAK MANCHANDA

LPA-3004-2025 and others connected cases      5    

Present: Mr. Kapil Kakkar, Advocate and

Mr. Mohit Jaggi, Advocate for the appellant(s) in LPA-3139-2025,

LPA-3143-2025, LPA-3144-2025, LPA-3145-2025, LPA-3148-

2025, LPA-3169-2025, LPA-3189-2025 and LPA-3190-2025.

Mr. Sharndeep Singh, Advocate for

Mr. Devender Kumar, Advocate for the appellant(s)

in LPA-3238-2025.

Mr. Neeraj Goel, Advocate for the appellant(s) in LPA-3016-2025,

LPA-3024-2025, LPA-3025-2025, LPA-3032-2025, LPA-3037-

2025, LPA-3004-2025, LPA-3009-2025 and LPA-3070-2025. 

Mr. Aftab Singh Khara, Sr. DAG, Punjab.

Ms. Anu Chatrath, Sr. Advocate with

Mr. Ratik Chatrath Kapur, Advocate for the respondent/PSPCL in 

LPA Nos.3004, 3009, 3016, 3024, 3025, 3032 & 3037 of     

2025. 

Mr. Rahul Sharma, Sr. Advocate with

Mr. Karundeep Singh, Advocate for the respondents in

LPA-3016-2025, LPA-3024-2025, LPA-3025-2025, LPA-3032-

2025, LPA-3037-2025, LPA-3004-2025, LPA-3009-2025 and 

LPA-3070-2025

Mr. Maninder Singh Garcha, Sr. Advocate with

Ms. Priyanka Malik, Advocate and

Ms. Mehak Kanwar, Advocate

for respondents No.1 to 3 in LPA-3258-2025 and

for respondents No.1 to 3 in LPA-3259-2025,

for respondents No.1 to 4 in LPA-3271-2025,

for respondents No.1 to 5 in LPA-3273-2025,

for respondents No.1 to 3, 5 to 7 & 9 in LPA-3275-2025,

for respondents in the appeals in LPA-3236-2025, LPA-3240-

2025, LPA-3244-2025, LPA-3245-2025 and LPA-3238-2025.

Mr. Raina S. Thakur, Advocate for respondents/PSPCL

in LPA Nos.3143, 3144, 3169, 3139 & 3145 of 2025.

Mr. Bhanu Pratap Singh, Advocate

for respondents No.1 to 3 in LPA-3214-2025.

Mr. Manan Bhardwaj, Advocate for the respondents

in LPA-3148-2025.

***

LPA-3004-2025 and others connected cases      6    

DEEPAK MANCHANDA, J.

1. By this common order, the aforementioned 27 Letters Patent

Appeals shall stand disposed of. As all the 27 intra-court appeals involve

similar questions of law; therefore, the facts of LPA No. 3004-2025 are being

considered for the adjudication of all these appeals.

2.   Through this intra-court appeal, the appellant(s) have challenged

the impugned judgment dated 22.09.2025 passed by the learned Single Judge,

whereby the writ petition preferred by the appellant(s), seeking regularization

of their services in view of the Punjab Government Policy dated 04.03.1999,

was dismissed.

3. The brief facts emerging from the pleadings of the present appeal

are that the appellant(s) were engaged between 1997 and 2014 as part-time

workers by the respondent-Corporation for various essential services. The

Punjab   Government   had   framed   a   policy   dated   04.03.1999   for   the

regularization of part-time workers who had completed ten years or more of

continuous service, subject to fulfilment of certain conditions such as 80%

attendance, medical fitness, and suitability for Class-IV posts. The respondent-

Corporation adopted the said policy and subsequently ratified it through Office

Order dated 07.05.2014 and Board Resolution dated 10.06.2014, whereby a

cut-off date of 10.04.2006 was introduced, restricting regularization only to

those employees who had completed ten years of service by that date. 

Since the

appellant(s) completed ten years of service after 10.04.2006, they were excluded

from consideration. Aggrieved thereby, they filed CWP-14588-2024, which came

to be dismissed by the learned Single Judge vide judgment dated 22.09.2025.

Hence, the present intra-court appeal has been preferred challenging the said

judgment.

LPA-3004-2025 and others connected cases      7    

4.

Learned counsel for the appellant(s) contends that the learned

Single Judge has wrongly treated the cut-off date of 10.04.2006 as a universal

limitation, whereas the observations of the Division Bench of this Court in

LPA-95-2019 were context-specific and applicable only to that particular batch

of cases.He further submits that the learned Single Judge failed to appreciate

that   no   general   exclusion   for   future   cases   was   ever  intended,   and   has

erroneously relied upon the judgment of the Supreme Court in Union of India

vs. Ilmo Devi, 2021 (4) SCT 312, which pertains to casual workers without any

governing  policy  framework,  while  the appellant(s) are  covered  under a

statutory policy adopted by the respondent-Corporation in 2014.It is also

argued that the appellant(s) are not daily wagers, but part-time employees

governed by the Government policy, and that the respondent-Corporation has

already regularized 352 similarly situated workers, having identical service

conditions, yet the same benefit was arbitrarily denied to the appellant(s)

without any rational justification. Learned Counsel contends that the cut-off

date was neither a part of the policy nor had any nexus with the object of

regularization,   and   therefore,   its   application   is   wholly   unwarranted.   He

accordingly prays for setting aside the impugned judgment and for issuance of

a direction to the respondent-Corporation to consider all eligible appellant(s)

for regularization under the 1999 Policy, without applying the cut-off date of

10.04.2006. 

5.  Per contra, learned Senior Counsel for the respondent-Corporation

submits that the judgment in LPA-95-2019 has attained finality as the SLP filed

against the said judgement vide (SLP (C) No. 10147-2023) was dismissed on

11.08.2023. She maintains that the Corporation has fully complied with the

LPA-3004-2025 and others connected cases      8    

said decision by considering only those part-time workers ,who had completed

ten years of service as on 10.04.2006. She argues that the 1999 Policy limited

regularisation to 25% of Class-IV vacancies, and any extension beyond this

ceiling would violate the policy. According to her, employees like the present

appellants, who completed ten years post-2006, were rightly excluded.

6.  Heard.

7.  The impugned judgment reveals that the learned Single Judge

dismissed the writ petitions relying upon the decisions in Union of India v.

Ilmo   Devi,   2021   (4)   SCT   312,   LPA-95-2019   (Punjab   State   Power

Corporation Ltd. v. Surinder Singh), and the Policy dated 04.03.1999. The

Single Judge held that part-time workers not working against sanctioned posts

and   performing   duties   for   only   a   few   hours   a   day   are   not   entitled   to

regularisation. The Division Bench in LPA-95-2019 had expressly directed that

only those part-time workers who had completed ten years of service with at

least 80% attendance as on 10.04.2006 be considered for regularisation. The

extract from the impugned judgment correctly summarises these principles and

same are reproduced hereinbelow:–

“10. The question of whether part-time workers can be regularized is no

longer res integra. In the Ilmo Devi’s case (supra) a Two-Judge Bench of the

Hon’ble Supreme Court speaking through Justice M.R. Shah has held as

follows with regards to the regularization of part-time Sweepers who were

working for less than five hours a day:

“8.6 In the case of Daya Lal & Ors. (supra), in paragraph 12, it is observed

and held as under:–

‘12.   We   may   at   the   outset   refer   to   the   following   well-settled

principles relating to regularisation and parity in pay, relevant in

the context of these appeals:

(i) The High Courts, in exercising power under Article 226 of the

Constitution, will not issue directions for regularisation, absorption

or   permanent   continuance,   unless   the   employees   claiming

regularisation   had   been   appointed   in   pursuance   of   a  regular

recruitment   in   accordance   with   relevant   rules   in   an  open

competitive process, against sanctioned vacant posts. The equality

clause contained in Articles 14 and 16 should be scrupulously

followed and Courts should not issue a direction for regularisation

LPA-3004-2025 and others connected cases      9    

of   services   of   an   employee   which   would   be   violative  of   the

constitutional scheme. While something that is irregular for want of

compliance with one of the elements in the process of selection

which does not go to the root of the process, can be regularised,

back-door   entries,   appointments   contrary   to   the   constitutional

scheme   and/or   appointment   of   ineligible   candidates  cannot   be

regularised.

(ii) Mere continuation of service by a temporary or ad hoc or daily-

wage employee, under cover of some interim orders of the court,

would not confer upon him any right to be absorbed into service, as

such service would be “litigious employment”. Even temporary, ad

hoc or daily-wage service for a long number of years, let alone

service for one or two years, will not entitle such employee to claim

regularisation, if he is not working against a sanctioned post.

Sympathy and sentiment cannot be grounds for passing any order

of   regularisation   in   the   absence   of   a   legal   right.

(iii) Even where a scheme is formulated for regularisation with a

cut-off date (that is a scheme providing that persons who had put in

a   specified   number   of   years   of   service   and   continuing   in

employment as on the cut-off date), it is not permissible for others

who were appointed subsequent to the cut-off date to claim or

contend that the scheme should be applied to them by extending the

cut-off   date   or   seek   a   direction   for   framing   of   fresh   schemes

providing   for   successive   cut-off   dates.

(iv) Part-time employees are not entitled to seek regularisation as

they are not working against any sanctioned posts. There cannot be

a   direction   for   absorption,   regularisation   or   permanent

continuance   of   part-time   temporary   employees.

(v) Part-time temporary employees in government-run institutions

cannot   claim   parity   in   salary   with   regular   employees   of   the

Government on the principle of “equal pay for equal work”. Nor

can employees in private employment, even if serving full time, seek

parity in salary with government employees. The right to claim a

particular salary against the State must arise under a contract or

under a statute.

[See State of Karnataka v. Umadevi (3), (2006) 4 SCC 1; M.

Raja v. CEERI Educational Society, (2006) 12 SCC 636; S.C.

Chandra   v.   State   of   Jharkhand,   (2007)   8   SCC   279;

Kurukshetra Central Coop. Bank Ltd. v. Mehar Chand, (2007)

15 SCC 680 and Official Liquidator v. Dayanand, (2008) 10

SCC 1].’

8.7 Thus, as per the law laid down by this Court in the

aforesaid decisions, part-time employees are not entitled to

seek   regularization   as   they   are   not   working   against  any

sanctioned   post   and   there   cannot   be   any   permanent

continuance of part-time temporary employees. As held, part-

time temporary employees in a Government-run institution

cannot claim parity in salary with regular employees of the

Government on the principle of “equal pay for equal work”.”

(Emphasis added)

XXXXXX

14. In the present case, the respondent/Corporation had challenged the

decision in CWP No. 2828 of 2016 before a Division Bench of this Court.

The Court, while dismissing the appeal vide judgment dated 23.12.2022 in

LPA No. 95 of 2019 (Annexure P-5), held as follows:

LPA-3004-2025 and others connected cases      10    

“... The act and conduct of the Corporation and also the

manner in which they kept the part-time employees hanging,

subject to the decision of the contempt, also does not behove a

model employer. The resolution dated 23.07.2015 would go on

to show that the moment the contempt petition was disposed of

in view of the non-speaking order passed, the appellants chose

to rescind the earlier decision and deny all the benefits of

consideration for regularization by abolishing the vacant posts

of   Malis   and   Sweepers,   though   as   per   the   judgment   in

Umadevi's case (supra), they were to take necessary steps to

regularize them. In such circumstances, it is apparent that

employees who had completed 10 years on 10.04.2006 were to

be considered for the purpose of regularization, which the

Corporation has not done while relying upon Clause 2(a)(iv),

which already stood quashed. The decision to adopt the policy

on 07.05.2014, as argued by the counsel, cannot be held to be

prospective,   as   the   appellant   was   under   an   obligation   to

comply with the decision of the Apex Court. Once the policy of

the State dated 04.03.1999 was adopted, the employees who

had completed 10 years on 10.04.2006 were given a fresh

lease of life in view of the directions of the Apex Court as there

was to be a one-time measure and the same could not be

pushed 8 years later to the year 2014. Resultantly, the right of

the   writ   petitioners   arose   to   seek   a   mandamus   upon  the

strength of the policy adopted by the Corporation and the law

laid down by the Constitutional Bench.

*** *** ****

...   Once   the   policy   itself   was   there   that   the   part-time

employees were also to be regularized and was already in

vogue on 04.03.1999, prior to the judgment in Umadevi's case

(supra) also, it was the bounden duty of the Corporation to

enforce it in view of the judgment of the Constitution Bench.

By delaying the said decision for a period of 8 years, in spite

of the fact that directions were being issued time and again

against them, would only go on to show the defiant nature of

the Corporation against the settled principles, which cannot

be appreciated in any manner. Thus, once Powercom itself

accepted its liability, it is for it to comply with the directions

issued by the learned Single Judge. Accordingly, the present

appeals are dismissed with the following directions:–

(i) That the Powercom shall firstly consider all employees,

including those of the erstwhile PSEB, for regularization who

were working with it for a period of 10 years as on 10.04.2006

in view of the judgment in Umadevi's case (supra), without

any bar whether they were employed through employment

exchange or through open advertisement in the press, as they

can be considered as irregular appointments on account of the

length of the service.

(ii) Secondly, on account of the adoption of the policy on

07.05.2014, the employees are entitled for a writ of mandamus

for similar consideration as per the policy dated 04.03.1999

and, therefore, the employees who had completed 10 years

and had the requisite 80% attendance on 10.04.2006 would

necessarily be considered, and the stand that it would only be

prospective   from   the   date   of   adoption   on   07.05.2014  is

rejected.

LPA-3004-2025 and others connected cases      11    

(iii) Resultantly, the notice dated 02.02.2018, whereby the

decision   was   taken   to   outsource   the   part-time   employees

without   adjusting   them   and   regularizing   their   services   in

pursuance of the directions of the Apex Court in Umadevi's

case (supra), is also held to be bad and illegal.” (Emphasis

added)

15. Thus, this Court is of the opinion that the respondent/Corporation has

sufficiently complied with the decision of the Division Bench of this Court in

LPA No. 95 of 2019 by regularizing 352 part-time employees. The Division

Bench's judgment is based on the decision in Umadevi's case (supra) and

the Court had clearly stated that those employees who had completed 10

years and had the requisite 80% attendance on 10.04.2006 were to be

considered   for   regularization   by   the   respondent/Corporation   under   the

policy dated 04.03.1999 (Annexure P-1). This Court finds merit in the

argument of the learned counsel for the respondents that the object of the

policy has been duly achieved and the respondent/Corporation cannot be

faulted for rejecting the claim of petitioners who had not completed 10 years

of service on 10.04.2006. If the petitioners are directed to be regularized, it

would exceed the 25% ceiling created in the 1999 Policy and result in a

violation of the said policy.

xxx xxx xxx

CONCLUSION

21. In view of the foregoing discussions, the questions framed above are

answered in the following terms:

(i)   Part-time   workers   not   working   against   any   sanctioned

posts   for   a   few   hours   in   a   day   are   not   entitled   to  seek

regularization of their service in view of the law settled by the

Hon'ble Supreme Court.

(ii) The petitioner(s) cannot be granted regularization in light

of the judgment of the Division Bench in LPA No. 95 of 2019

since the respondent/Corporation has sufficiently complied

with   the   decision   and   considered   the   claims   of   those

employees who had completed 10 years of service and had the

requisite 80% attendance on 10.04.2006.

(iii) This Court cannot issue a writ of mandamus compelling

the respondent/Corporation to create or sanction posts.”

8.  A bare perusal of the impugned judgment shows that the learned

Single Judge dismissed the petition filed by the appellant(s) on the ground that

part-time workers, who are not working against any sanctioned posts and who

render   services   only   for   a   few   hours   a   day,   are   not  entitled   to   seek

regularization of their services. The Court relied upon the settled law laid down

by the Hon’ble Supreme Court in Ilmo Devi’s case (supra), wherein it has

been specifically held that temporary, ad hoc, or daily-wage service for one or

LPA-3004-2025 and others connected cases      12    

two years does not entitle an employee to claim regularization if he is not

engaged   against   a   sanctioned   post.  The   Hon’ble   Supreme   Court   further

clarified that sympathy or sentiment cannot form the basis for directing

regularization in the absence of a legal right. In the present case as well, no

such legal right accrues in favour of the appellant(s), and the learned counsel

for the appellant(s) could not demonstrate the existence of any enforceable

legal right entitling them to regularization.

9. In  Ilmo Devi’s case (supra), the Supreme Court further clarified

that employees appointed after the cut-off date cannot demand extension of the

scheme or the framing of successive schemes to accommodate them. This

squarely answers the appellants’ contention.

10. We concur with the learned Single Judge as the appellants did not

complete ten years of service on 10.04.2006, the cut-off date upheld in LPA-

95-2019, and therefore do not fall within the eligible category. They are also

not working against sanctioned posts. During proceedings no legal right has

been demonstrated that would entitle them to seek regularisation contrary to

settled law.

11. Further, it has also been clarified by the learned Single Judge that

in compliance of the judgment passed in LPA-95-2019, the only 352 part-time

employees who had completed ten years of service and had the requisite 80%

attendance as on 10.04.2006 were regularized and the same has not been

challenged by the appellant(s).

12. Moreover, the argument raised by the learned Senior counsel is

also  acceptable   to   the   extent   that  if   the   appellant(s)   are   directed   to   be

regularized, it would exceed the 25% ceiling created in the 1999 Policy and the

LPA-3004-2025 and others connected cases      13    

same would be in violation thereof. The learned Single Judge has rightly

observed that the object of the policy was duly achieved and the act of the

respondent-Corporation in rejecting the claim of the appellant(s), who had not

completed ten years of service as on 10.04.2006, seems to be justified and does

not warrant any interference. The learned Single Judge also noted that the writ

Court cannot issue a writ of mandamus compelling the respondent-Corporation

to create or sanction posts, and has rightly observed the same by relying upon

the judgment passed in  BALCO Employees' Union (Regd.) vs. Union of

India, (2002) 2 SCC 333.

13. Furthermore, this Court had already addressed a similar issue in

LPA-2855-2025 titled as Ashok Kumar Vs. The Chairman Public State Power

Corporation Ltd. And others, decided on 29.10.2025. While considering the

same arguments raised therein by other similarly situated appellant(s), the said

appeal was dismissed, which has not been disputed by the learned counsel for

the appellant(s).The relevant extract of the same is reproduced hereunder:-

“4. The appellant is stated to have been working as a part-time Sweeper on

contract   basis   with   the   respondents   since   01.12.1995.   The   Board   of

Directors had issued instructions on 07.02.2024 whereby a decision was

taken to regularise all the part-time workers in the light of the judgment

passed by this Court in LPA No. 95 of 2019 on 23.12.2022. The appellant

had approached this Court by preferring Civil Writ Petition No. 13134 of

2025, which was disposed of on 23.05.2025 with a direction to respondent

No. 3 to treat the petition as a representation and decide the same in

accordance with law by passing a speaking order. The respondents, vide

order dated 03.07.2025, rejected the claim of the appellant for regularisation

on the ground that although he had completed 10 years of service, his

attendance was less than 80% and, as per the relevant instructions, the

services of only those employees were to be regularised who had completed

10 years of service and had 80% attendance. The relevant extract of the

instructions dated 04.03.1999 regarding regularization of Class-IV part-time

employees   working   in   various   Government   departments  is   reproduced

hereunder:–

‘2.   After   thorough   consideration,   Government   have   decided   to

formulate a policy for the regularization of the services of part-time

workers   as   follows:–

LPA-3004-2025 and others connected cases      14    

(A) The part-time workers who have worked for 10 years or more will

be considered for regular appointment in the concerned Department

and in the concerned District against 25% Class IV vacancies which

will   become   available   hereafter,   subject   to   the   following:–

(i) that during the tenure of their employment on part-time basis for

10 years or more, their presence on duty should have been minimum

80%;

(ii) that they fulfil the qualifications for the new job as prescribed

under the rules at the time of their consideration for regularization;

(iii) that they will be entitled to relaxation in upper age limit up to the

number   of   years   they   have   served   as   part-time   workers;

(iv) that they had been appointed initially on part-time basis through

Employment Exchange or through open advertisement in the Press;

and

(v) that they are otherwise found suitable for the job.’

We are in agreement with the judgment of the Single Bench that the

case of the appellant was not covered under the aforesaid instructions

for regularisation inasmuch as he did not have 80% attendance and

the respondents had therefore rightly declined regularisation of his

services.

Consequently, the Letters Patent Appeal, being devoid of any merit,

stands dismissed.”

14. As a result, the findings recorded against the appellant(s) by the

learned Single Judge have become final. In an LPA, the limited scope is to

examine perversity and errors in the impugned judgment passed by the learned

Single Judge. After reviewing the same, it is clear that the aforementioned

decision   squarely   covers   this   matter   and   this   Court  has   no   scope   for

interference.

15.  It has also been noted that some of the appellant(s) to substantiate

their  pleas  in  other  LPAs  filed  by  them  have  placed  reliance  upon  the

judgments passed by the Hon’ble Supreme Court in SLP Civil No.5580 of

2024 titled as Jaggo Vs. Union of India and others and Dharam Singh and

others vs. State of U.P. and another, 2025 AIR Supreme Court 3897. We have

examined the contents of the said judgments and find that same do not apply to

the facts of these cases.

LPA-3004-2025 and others connected cases      15    

16.   Given the above discussion, we are of the view that the learned

Single Judge rightly dismissed the petitions filed by the appellant(s) and there

is no perversity or error.

17.  Consequently,   all   twenty   seven   Letters   Patent  Appeals   stand

dismissed.

18.  All pending miscellaneous application(s) shall also stand disposed

of.

   (DEEPAK MANCHANDA) (ANUPINDER SINGH GREWAL )

       JUDGE           JUDGE

11.11.2025                               

sapna

Whether speaking/reasoned : Yes/No

Whether Reportable : Yes/No