Punjab-Haryana High Court
Bala Devi @ Raj Bala vs State Of Haryana And Others on 3 September, 2021
Author: H. S. Madaan
Bench: H. S. Madaan
CWP No.17180 of 2021 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH.
Sr. No.124
Case No. : CWP No.17180 of 2021
Date of Decision : September 03, 2021
Bala Devi @ Raj Bala .... Petitioner
vs.
State of Haryana and others .... Respondents
CORAM : HON'BLE MR. JUSTICE H. S. MADAAN
* * *
Present : Mr. Balraj Gujjar, Advocate
for the petitioner.
* * *
H. S. MADAAN, J. (Oral) :
Case taken up through video conferencing.
Bala Devi @ Raj Bala aged about 50 years presently working as Sweeper at 33 KV Sub Station Singhana, Tehsil Safidon, District Jind (Haryana) in DHBVNL has approached this Court by way filing the instant writ petition praying for issuance of a writ in the nature of mandamus directing the respondents to regularize her service on the post of Sweeper. According to her, she had got served a Legal Notice dated 07.01.2020 upon the respondents, but that did not evoke any response. As such, she has been compelled to approach this Court for redressal of her grievances.
Notice of motion.
Mr. Sharad Aggarwal, AAG, Haryana, has accepted notice on behalf of the respondents.
Learned counsel for the petitioner states that the petitioner 1 of 2 ::: Downloaded on - 04-09-2021 01:48:49 ::: CWP No.17180 of 2021 2 would be satisfied if a direction is issued to respondent No.6, i.e. The Superintending Engineer, Operation Circle, DHBVNL, Jind to consider the grievances of the petitioner as contained in the Legal Notice (Annexure P-4) and then to take appropriate action thereon.
Learned State counsel has though stated that the petitioner is not entitled to regularization of service as per rules, however, he has stated that the concerned respondent would dispose of the Legal Notice by way of passing a speaking order.
Under these circumstances, the writ petition is disposed of directing respondent No.6 to consider Legal Notice (Annexure P-4) in accordance with law, rules, regulations and instructions on the subject and if he finds that some action is warranted in the matter then the needful be done within two months from the date of receipt of copy of this order. He is required to pass a speaking order in that regard, a copy of which be sent to the petitioner.
Disposed of in the above terms.
September 03, 2021 (H. S. MADAAN)
monika JUDGE
Whether speaking/reasoned ? Yes/No.
Whether reportable ? Yes/No.
2 of 2
::: Downloaded on - 04-09-2021 01:48:49 :::