Punjab-Haryana High Court
Inderwati And Anr vs State Of Haryana And Others on 19 December, 2022
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
CWP-29203-2022 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
120 CWP-29203-2022
Date of Decision :19.12.2022
Inderwati and another ...Petitioners
Versus
State of Haryana and others ....Respondents
CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present: Mr. Deepak Grover, Advocate for the petitioners.
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Harsimran Singh Sethi, J. (Oral)
Learned counsel for the petitioners argues that the petitioners are working with the respondents as Class-IV employees for the last 20 years but their services were not regularized by the respondents despite the fact that various regularization policies have been issued by the respondents. Learned counsel for the petitioners submits that the claim of the petitioners is covered under the Policies dated 30.12.1998, 25.02.1999 and 11.11.2003 issued by the State of Haryana hence, the respondents are under an obligation to grant the petitioners benefit of regularization of service, keeping in view the settled principle of law settled by the Hon'ble Supreme Court of India in Civil Appeal No.6798-2019 titled as Prem Singh vs. State of Uttar Pradesh and others.
Learned counsel for the petitioners submits that the petitioners have already raised the said grievance before the respondents by way of filing representation dated 16.09.2019 (Annexure P/5), which is still 1 of 2 ::: Downloaded on - 21-12-2022 06:50:44 ::: CWP-29203-2022 -2- pending consideration with the respondents and the petitioners will be satisfied in case a time bound direction is issued to the respondent No.2 to decide the said representation.
Notice of motion.
Mr. Harish Nain, AAG, Haryana, who is present in the Court, accepts notice on behalf of respondent-State and raises no objection in deciding the representation dated 16.09.2019 (Annexure P/5) in a time bound manner by passing an appropriate speaking order.
In view of the request made, without expressing any opinion on the merits of the case or the claim being made by the petitioners in their representation dated 16.09.2019 (Annexure P/5), respondent No.2 is directed to decide representation dated 16.09.2019 (Annexure P/5) by passing a speaking order within a period of 08 weeks from the date of receipt of copy of this order.
Present writ petition stands disposed of.
December 19, 2022 (HARSIMRAN SINGH SETHI)
aarti JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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