Punjab-Haryana High Court
Ranjeet Kaur And Others vs State Of Haryana And Others on 20 March, 2023
Author: Harnaresh Singh Gill
Bench: Harnaresh Singh Gill
Neutral Citation No:=
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
122
CWP-5620-2023 (O&M)
Date of Decision: 20.03.2023
RANJEET KAUR AND ORS
... Petitioners
Versus
STATE OF HARYANA AND ORS
... Respondents
CORAM: HON'BLE MR. JUSTICE HARNARESH SINGH GILL
Present: Mr. SK Malik, Advocate
for the petitioners.
****
HARNARESH SINGH GILL, J.(Oral)
Prayer in this petition is for issuance of a writ in the nature of Mandamus directing the respondents to regularize the services of the petitioners, in view of the Policy dated 11.11.2003/27.02.2004 (Annexure P-2) .
Learned counsel for the petitioners submits that for redressal of their grievances, the petitioners have issued a legal notice dated 16.12.2022 (Annexure P-8), but the same has not been decided till date. He confines his argument to the extent that the respondents be directed to decide the said legal notice in a time bound manner.
Notice of motion.
On the asking of this Court, Mr. RS Budhwar, Additional AG Haryana, accepts notice on behalf of the respondents-State and submits that he has no objection if the aforesaid limited prayer made by the learned counsel for the petitioner is allowed.
1 of 2 ::: Downloaded on - 09-06-2023 05:41:08 ::: Neutral Citation No:= 122 CWP-5620-2023 (O&M) -2- In view of the above, the present petition is disposed of with a direction to respondent No.2-Director Secondary Education, Haryana, to decide legal notice dated 16.12.2022 (Annexure P-8) moved by the petitioners, within a period of eight weeks from the receipt of the certified copy of this order, by passing a speaking order, as per law.
20.03.2023 (HARNARESH SINGH GILL)
Aman Jain JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
Neutral Citation No:=
2 of 2
::: Downloaded on - 09-06-2023 05:41:09 :::