As per case facts, petitioners were appointed as Junior Engineers on a contractual basis between 2007-2010, following advertisements, interviews, and against sanctioned posts. The Municipal Corporation repeatedly sought their regularization ... due to their long service and experience. However, the Chandigarh Administration rejected these proposals, asserting there was no policy for contractual employee regularization and citing Supreme Court rulings on irregular appointments. The petitioners contended their appointments were legitimate, not backdoor entries. The question arose whether these long-serving contractual employees, appointed through proper channels against sanctioned posts, were entitled to regularization despite the Administration's objection. Finally, the High Court ruled that the petitioners were not backdoor entrants and their appointments were valid. Observing the Corporation's consistent support for regularization, the Court directed the respondents to regularize the petitioners within six weeks, granting them deemed regularization, seniority, and regular pay if the order was not followed.