Jagbir Singh @ Jagvir And Another vs State Of Haryana And Others

Jagmohan Bansal, J

The petitioners through instant petition under Articles 226/227 of the Constitution of India are seeking direction to respondent to regularise them.

The petitioner No.1 is working since 1993 and petitioner No.2 is working since 1996. They claim that they are eligible for regularisation as per policy of 2003.

The respondent is claiming that petitioners had not worked with it after 1997 at least directly, however, may be through contractor.

This Court in “Sanjeev Kumar vs. State of Haryana and others”, 2025 SCC OnLine P&H 2828 has held that employees are not entitled to benefit of Policy of 1996, however, they are entitled to regularisation as per Policy of 2003 as well as 2011.

The petition stands disposed of with a direction to respondent to consider claim of the petitioners as per Policy of 2003 as well as 2011. It is made clear that if case of the petitioners do not fall within the Policy of 2003 and 2011, they would be entitled to be considered as per The Haryana Contractual Employees (Security of Service) Act, 2024.

Let the needful be done within six months from today.

Pending Misc. application(s), if any, shall stand disposed of.