STATE OF HARYANA versus SURINDER KUMAR AND ORS.

Citation: [1997] 2 S.C.R. 917 · Decided: 10-03-1997 · Supreme Court of India · Bench: K. RAMASWAMY, G.T. NANAVATI · Disposal: Appeal(s) allowed

Judgment (excerpt)

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STATE OF HARYANA 
v. 
SURINDER KUMAR AND ORS. 
MARCH 10, 1997 
[K. RAMASWAMY AND G.T. NANAVATI, JJ.) 
Service Law : 
Regularisation----Daily wage employees-Claim for parity in pay with 
regular employees and for regularisation-Held, the Government would con-
sider the cases of the claimants, in accordance with law and guidelines laid 
down by this Court* for their appointment to service, provided they are 
otherwise eligible-Age-relaxation to be given to the extent they have 
worked-From the date of appointment on regular basis they will be entitled 
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B 
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to equal pay on par with Regular clerks-Recruitment was not made in 
accordance with rules-Authorities would rectify the e"ors and take suitable D 
actions against erring Officers. 
*State of Haryana v. Piara Singh, [1992] 4 SCC 118, relied on. 
State of Haryana & Ors. v. Jasmer Singh & Ors. JT (1996) 10 SC 876, 
referred to. 
CIVIL APPELLATE JURISDICTION: Civil Appeal Nos. 1969-70 
of 1997. 
From the Judgment and Order dated 23.11.95/28.7.95 of the Punjab 
E 
& Haryana High Court in C.W.P. Nos. 15828/95 and 1479 of 1995. 
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. Prem Malhotra and Jasbir Malik for the Appellants. 
Manoj Swarup for the respondents. 
The following order of the Court was delivered : 
Order dated 2.8.1996 is recalled. Special Leave Petitions 
are 
restofrd. 
G 
Leave granted. These .appeals by special leave arise from the judg-
ment of the Division Bench of the Punjab and Haryana High Court, dated H 
917 
918 
SUPREME COURT REPORTS 
[1997] 2 S.C.R. 
A November 23. 1995 and July 28, 1995 in C.W.P. Nos. 15828/95 and 1479/95 
respectively. 
The admitted position is that the respondents came to be appointed 
as daily wagers on contract basis to the post of Clerk. They filed writ 
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petition in the' High Court for their regularisation. The High Court in the 
impugned order has directed payment of wages on the principle of equal 
pay for equal work and also regularisation of their services. Thus these 
appeals, by special leave. 
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The controversy is no longer res judicata. This Court in State of 
c Harya11a v. Piara Singh, (1992] 4 SCC 118 has laid down the guidelines for 
appointment by recruitment and if need be by regularisation of class IV 
employees. As a consequence, any appointment made to the service shall 
be in accordance with the statutory rules and also the guidelines laid down 
thereunder. T,herefore, the appellant is directed to consider their cases in 
D accordance with law and guidelines laid down therein for appointment of 
the respondents to the service as per law provided they are otherwise 
eligible. If they have become age-barred, age may be relaxed for the p1:riod 
• . 
they have worked. On appointment, from that date they will be entitled to 
equal pay on par with the regular clerks. 
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Shri Manoj Swarup, learned counsel for the respondents, contends 
that the post held by the respondents are interchangeable and in fact they 
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have been interchanged to enable them to hold the posts. That contention 
cannot be given acceptance for the reason that since the respondents were 
appointed on contract basis on daily wages, they cannot have any right to 
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a post as such until they are duly selected and appointed. Merely because 
they are able to manage to have the posts interchanged, they cannot 
become entitled to the same pay-scale which the regular clerks are holding 
by claiming that they are discharging their duties as regular employees. The 
very object of selection is to test the eligibility and then to make selection 
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in accordance with rules prescribed for recruitment. Obviously the 
respondents' recruitment was not made in accordance with the rules. this 
Court has also pointed out in State of Haryana & Ors. v. Jasmer Singh & 
Ors., JT (1996) 10 SC 876 in that behalf. If any illegal actions have been 
taken by the officers after recruitment, it would be a grave matter of 
indiscipline by the officers and the higher authorities are directed to look 
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H into the matter and see that such actions are rectified, by that would not 
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STA TE v. SURINqiR KR. 
919 
be a matter for this Court to give legitimacy to illegal acts done by the A 
officers and to grant relief on the basis of wrong or illegal actions of 
superior officers. The appropriate authority would look into and take 
suitable disciplinary action against the erring officers and submit the report 
of the action taken and the result thereof to the Registry 

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