Punjab-Haryana High Court
Vinod Kumar And Others vs State Of Haryana & Others --Respondents on 25 January, 2013
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
CWP No.1593 of 2013 (O&M)
Date of Decision: 25.1.2013
Vinod Kumar and others --Petitioners
Versus
State of Haryana & others --Respondents
CORAM:- HON'BLE MR.JUSTICE TEJINDER SINGH DHINDSA.
Present:- Mr. A.K. Chauhan, Advocate for the petitioners.
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TEJINDER SINGH DHINDSA.J It is stated that the petitioners have been working as part time Sweepers/Peons under the Department of Education, State of Haryana continuously since the year 1992. They have approached this Court claiming benefit of regularization of their services on the ground that similarly situated employees have since been granted the requisite benefit. Reliance is also being placed on a Division Bench judgement of this Court passed in CWP No. 5296 of 2001 titled as Vidya Devi and others Vs. State of Haryana and others decided on 20.2.2002.
Learned counsel appearing for the petitioners asserts that such judgement has been accepted by the respondent-State and even a policy dated 11.11.2003 (Annexure P-1) for regularization, thereafter, has been framed. Counsel contends that the petitioners fulfill the conditions enumerated in such regularization policy.
Without making any observations as regards the merit of the claim raised by the petitioners, I deem it appropriate to dispose of the present writ petition with a direction to respondent no.3 i.e. District Education Officer, Hisar to consider the claim of the petitioners and to CWP No.1593 of 2013 (O&M) -2- take a final decision on the legal notice dated 14.8.2012 (Annexure P-3) that already stands served by the petitioners, strictly in accordance with law and by passing a speaking order within a period of four months from the date of receipt of a certified copy of this order.
Petition disposed of.
(TEJINDER SINGH DHINDSA) JUDGE 25.1.2013 lucky