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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 12080 OF 2016

[@ SPECIAL LEAVE PETITION (C) NO. 920 OF 2016 ]  JIVANLAL                                     Appellant(s)

                               VERSUS PRAVIN KRISHNA, PRINCIPAL SECRETARY AND ORS. Respondent(s)

WITH CIVIL APPEAL NO. 12082 OF 2016

[@ SPECIAL LEAVE PETITION (C) NO. 921 OF 2016 ] CIVIL APPEAL NO. 12083 OF 2016

[@ SPECIAL LEAVE PETITION (C) NO. 923 OF 2016 ] CIVIL APPEAL NO. 12085 OF 2016

[@ SPECIAL LEAVE PETITION (C) NO. 928 OF 2016 ] CIVIL APPEAL NO. 12087 OF 2016

[@ SPECIAL LEAVE PETITION (C) NO. 929 OF 2016 ] CIVIL APPEAL NO. 12088 OF 2016

[@ SPECIAL LEAVE PETITION (C) NO. 930 OF 2016 ] CIVIL APPEAL NO. 12089 OF 2016

[@ SPECIAL LEAVE PETITION (C) NO. 933 OF 2016 ] CIVIL APPEAL NO. 12092 OF 2016

[@ SPECIAL LEAVE PETITION (C) NO. 935 OF 2016 ] CIVIL APPEAL NO. 12093 OF 2016

[@ SPECIAL LEAVE PETITION (C) NO. 1024 OF 2016 ] CIVIL APPEAL NO. 12094 OF 2016

[@ SPECIAL LEAVE PETITION (C) NO. 1025 OF 2016 ] CIVIL APPEAL NO. 12096 OF 2016

[@ SPECIAL LEAVE PETITION (C) NO. 1026 OF 2016 ] CIVIL APPEAL NO. 12098 OF 2016

[@ SPECIAL LEAVE PETITION (C) NO. 1027 OF 2016 ] CIVIL APPEAL NO. 12099 OF 2016

[@ SPECIAL LEAVE PETITION (C) NO. 1028 OF 2016 ]

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CIVIL APPEAL NO. 12101 OF 2016 [@ SPECIAL LEAVE PETITION (C) NO. 1029 OF 2016 ]

CIVIL APPEAL NO. 12103 OF 2016 [@ SPECIAL LEAVE PETITION (C) NO. 1030 OF 2016 ]

CIVIL APPEAL NO. 12106 OF 2016 [@ SPECIAL LEAVE PETITION (C) NO. 1031 OF 2016 ]

CIVIL APPEAL NO. 12107 OF 2016 [@ SPECIAL LEAVE PETITION (C) NO. 1032 OF 2016 ]

J U D G M E N T KURIAN, J. 1. Leave granted.   

2. The appellants have prayed for regularization of their  services  with  effect  from  the  date  they completed  10  years  of  service.   Main  reliance  is placed on the orders passed by the respondents in the case of similarly situated persons.

3. The  learned  counsel  for  the  respondents  has vehemently  contended  that  all  the  regularization orders passed in the case of those pointed out by the appellants are illegal since the State, in principle, had  decided  to  discontinue  the  appointment  to  the post of Sweepers by order dated 10.12.1997.  However, the fact remains that after the said order also, many similarly  situated  persons  have  been  granted regularization  with  effect  from  the  date  of completion of 10 years of service.     

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4. In that view of the matter, we do not find any justification  in  discriminating  the  appellants herein.  The policy had been violated in many cases. There cannot be any pick and choose policy; it would certainly lead to corruption.  Hence, the appeals are allowed with a direction to the respondents to grant similar treatment to the appellants herein as well and grant regularization to them with effect from the date of completion of 10 years of service.   

5. The  needful  shall  be  done  within  two  months. Consequential  benefits,  if  any,  shall  be  disbursed within another one month.       

6. It is made clear that in case the disbursement is not  done  within  the  period  mentioned  above,  the appellants shall be entitled to interest at the rate of 12% and the official(s) responsible for the delay will be personally liable for the same.   

No costs.   .......................J.

             [ KURIAN JOSEPH ]  

.......................J.               [ ROHINTON FALI NARIMAN ]  New Delhi; December 14, 2016.