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 not in service, but they will gain other advantages of continuous service during this period
3. The appeal is disposed of accordingly.
4. There will be no order as to costs.
Randhir Singh And Others v. Board Of School Education, Haryana And Another
Randhir Singh And Others v. Board Of School Education, Haryana And Another
(Supreme Court Of India)
Civil Appeal No. 265 Of 1988 (Special Leave Petition (Civil) No. 7269 Of 1986) | 18-01-1988
Advocate List
Bench
- HON'BLE JUSTICE B. C. RAY
- HON'BLE JUSTICE G. L. OZA
Eq Citations
- (1989) SUPPL. 2 SCC 301
- LQ/SC/1988/33
Head Note
Constitution of India — Art. 136 — Regularisation — Casual workers — Held, appellants were employed as casual workers although admittedly they were clerks in the office of the Board — Board should have regularised their services from the date they joined initially in the service of the Board — However, they will not get monetary benefit for the period they were not in service but will gain other advantages of continuous service during that period — Labour Laws — Casual Labour — Regularisation
