Punjab-Haryana High Court
Parmeshwari Devi vs State Of Haryana & Others on 21 May, 2013
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
CWP No. 10977 of 2013 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 10977 of 2013
Date of decision: 21.05.2013
Parmeshwari Devi ...... Petitioners
Vs.
State of Haryana & others ..... Respondents
CORAM:- HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA.
Present: Mr. Sukhdeep Parmar, Advocate for the petitioner.
.....
Tejinder Singh Dhindsa, J. (Oral)
Counsel submits that the petitioner was appointed as a part time Sweeper on 01.09.1984 and is continuing as such till date without any break. The claim raised in the present writ petition is as regards regularization in service. Counsel would submit that identically situated employees had approached this Court earlier in point of time by filing CWP No. 18836 of 2011 titled as Surender & others Vs. State of Haryana & others and in which, directions had been issued to consider the claim for regularization. Counsel further adverts to an order dated 30.11.2012 (Annexure P-4) passed by the District Education Officer, Panipat, whereby such employees had been granted the requisite benefit. Petitioner seeks parity of treatment.
The present writ petition is disposed of with a direction to respondent No. 3 i.e. the District Education Officer, Panipat to consider CWP No. 10977 of 2013 -2- the claim of the petitioner and to take a final decision on the legal notice dated 21.02.2013 (Annexure P-5) strictly in accordance with law and under any other relevant Policy/Instructions issued by the State Government on the subject by passing a speaking order within a period of four months from the date of receipt of a certified copy of this order.
Disposed of.
21st May, 2013 (TEJINDER SINGH DHINDSA) harjeet JUDGE