Punjab-Haryana High Court
Ghanshyam And Others vs State Of Haryana And Others on 26 February, 2014
Author: Augustine George Masih
Bench: Augustine George Masih
CIVIL WRIT PETITION NO.3702 OF 2014 :{ 1 }:
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
DATE OF DECISION: FEBRUARY 26, 2014
Ghanshyam and others
.....Petitioner
VERSUS
State of Haryana and others
....Respondents
CORAM:- HON'BLE MR.JUSTICE AUGUSTINE GEORGE MASIH
Present: Mr. Mukesh Yadav, Advocate,
for the petitioners.
*****
AUGUSTINE GEORGE MASIH, J. (ORAL)
Petitioners have approached this Court, praying for issuance of a writ of mandamus directing the respondents to regularise their services on completion of two years of service from the date of their appointment. As per the petitioners, their claim is covered by the judgement passed by this Court in Civil Writ Petition No.18401 of 2009 (Mukesh Kumar Vs. The State of Haryana and others), decided on 10.01.2012, Annexure P-3.
Petitioner Nos.1 to 6 have submitted a representation dated 26.12.2012 (Annexure P-4) to the General Manager, Haryana Roadways, Narnaul, and petitioner No.7 has submitted representation dated 26.12.2012 (Annexure P-4 colly) to the General Manager, Haryana Roadways, Rewari, which have till date not been decided.
Counsel contends that the petitioners, at this stage, would be satisfied if a direction is issued to the General Manager, Haryana Roadways, Narnaul Depot, District Mohindergarh and the General Manager, Haryana Khurmi Rakesh 2014.02.28 09:34 I attest to the accuracy and integrity of this document CIVIL WRIT PETITION NO.3702 OF 2014 :{ 2 }:
Roadways, Rewari Depot, Rewari,respondent No.3 and 4 respectively to consider and decide the representations dated 26.12.2012 (Annexure P-4 colly) filed by the petitioners, within some specified time.
In view of the statement made by the counsel for the petitioners and without going into the merit of the case or commenting thereon, the present writ petition is disposed of with directions to the General Manager, Haryana Roadways, Narnaul Depot, District Mohindergarh and the General Manager, Haryana Roadways, Rewari Depot, Rewari,respondent No.3 and 4 respectively to consider and decide the representations dated 26.12.2012 (Annexure P-4 colly) within a period of three months from the date of receipt of certified copy of this order.
In case the claim of the petitioners is not to be accepted, then a well reasoned and speaking order be passed and conveyed to the petitioners forthwith.
February 26, 2014 ( AUGUSTINE GEORGE MASIH )
khurmi JUDGE
Khurmi Rakesh
2014.02.28 09:34
I attest to the accuracy and
integrity of this document