Punjab-Haryana High Court
Krishna Devi vs State Of Haryana And Others on 15 November, 2014
Author: Augustine George Masih
Bench: Augustine George Masih
CWP No.549 of 2014 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CIVIL WRIT PETITION NO. 549 of 2014
DATE OF DECISION: JANUARY 15, 2014
Krishna Devi
.....Petitioner
VERSUS
The State of Haryana and others
....Respondents
CORAM:- HON'BLE MR.JUSTICE AUGUSTINE GEORGE MASIH
1. Whether Reporters of local papers may be allowed to see the judgement?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
Present: Mr. Jagbir Malik, Advocate
for the petitioner.
*****
AUGUSTINE GEORGE MASIH, J. (ORAL)
Petitioner has approached this Court with a grievance that despite she having fulfilled the mandate of the policies which has been issued by the respondents from time to time, her services have not been regularized. Similarly situated part-time employees have been ordered to be regularized in service through orders dated 11.03.2011 and 30.11.2012, Annexures P-8 and P-13 respectively.
Petitioner had also served a legal notice dated 15.03.2011 (Annexure P-7) upon the respondents but the same till date not been responded to. Reference has also been made by the counsel for the petitioner to the order passed by this Court in CWP No.18838 of 2011, titled as Surender & others Vs. State of Haryana & others, decided on Harish Kumar 2014.01.16 11:27 I attest to the accuracy and integrity of this document CWP No.549 of 2014 -2- 06.03.2012, where directions were issued to the respondents to consider the claim of the petitioners and as a consequence thereto, order dated 13.11.2012 (Annexure P-13) regularizing the services of the petitioners have been passed. He contends that the claim of the petitioner is similar to the petitioners in CWP No.18836 of 2011.
Counsel for the petitioner submits that the petitioner, at this stage, would be satisfied if a direction is issued to the Director General, School Education, Haryana, respondent No.2, to consider and decide the legal notice dated 15.03.2011 (Annexure P-7), within some specified time.
In the light of the statement made by the counsel for the petitioner, the present writ petition is disposed of without going into the merits of the case or commenting thereon, with a direction to the Director General, School Education, Haryana, respondent No.2, to consider and decide the legal notice dated 15.03.2011 (Annexure P-7) 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 petitioner forthwith.
In case, the claim of the petitioner is accepted, the consequential benefits be released to them, in accordance with law, within a further period of two months. In case the claim of the petitioner is not to be accepted, a well-reasoned and speaking order be passed and conveyed to the petitioner forthwith.
January 15, 2014 ( AUGUSTINE GEORGE MASIH )
Harish JUDGE
Harish Kumar
2014.01.16 11:27
I attest to the accuracy and
integrity of this document