Punjab-Haryana High Court
Anand Kumar & Anr vs State Of Haryana & Ors on 5 October, 2012
Author: Rakesh Kumar Garg
Bench: Rakesh Kumar Garg
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
Civil Writ Petition No.19889 of 2012 (O&M)
Date of decision: 05.10.2012
Anand Kumar & anr.
-----Petitioner(s)
Vs.
State of Haryana & ors.
-----Respondent(s)
CORAM:- HON'BLE MR. JUSTICE RAKESH KUMAR GARG
1. Whether reporters of local newspapers may be allowed to
see judgment?
2. To be referred to reporters or not?
3. Whether the judgment should be reported in the Digest?
Present:- Mr. Kuldeep Tiwari, Advocate
for the petitioners.
---
RAKESH KUMAR GARG, J.
Petitioners who are working as Chowkidars with the respondents are claiming regularization of their services with all consequential benefits, as per various policy decisions of the Government of Haryana.
It is the specific case of the petitioners that their case for regularization was recommended by the District Forest Officer and was sent to Chief Conservator of Forest (Production), Haryana, Panchkula, vide letter dated 18.6.2012 (Annexure P-
10), but the same is still pending for consideration. CWP No.19889 of 2012 2
Counsel for the petitioners further relied upon a judgment dated 18.9.2012 of this Court passed in CWP No.18524 of 2012 (Annexure P-12), stating that the case of the petitioners- herein is similar to the petitioners of the said case and this petition be disposed of in the same terms, as in the aforesaid case.
Without going into the merits of the case or commenting thereon, this petition is disposed of with a direction to the Financial Commissioner and Principal Secretary to Government of Haryana, Forest Department-respondent No.1 and Principal Chief Conservator of Forest, Haryana-respondent No. 2 to consider and decide the claim of the petitioners which was forwarded, vide communication dated 18.6.2012 (Annexure- P-10) and is stated to be pending, within a period of three months from the date of receipt of certified copy of this order. The decision so taken be conveyed to the petitioners forthwith.
In case the petitioners are held entitled to the benefit as claimed by them, as per the communication dated 18.6.2012 (Annexure-P-10), consequential benefits be granted to the peti- tioners within a further period of two months. If the claim as pro- jected by the petitioners through aforesaid communication is not to be accepted, then a speaking and well reasoned order be passed by the respondents No. 1 and 2 and the same be con- veyed to the petitioners forthwith.
CWP No.19889 of 2012 3
October 05, 2012 ( RAKESH KUMAR GARG ) ak JUDGE