Punjab-Haryana High Court
Devdutt & Others vs State Of Haryana & Others on 21 November, 2018
Author: Ritu Bahri
Bench: Ritu Bahri
CWP No.29462 of 2018 1
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
CWP No. 29462 of 2018 (O&M)
Date of Decision:21.11.2018
Devdutt and others
....Petitioner
Versus
State of Haryana and others
...Respondents
CORAM: HON'BLE MRS. JUSTICE RITU BAHRI
Present: Mr. S.K.Malik, Advocate for the petitioner.
*****
RITU BAHRI , J. (Oral)
The petitioners are seeking regularization of his services as per policy dated 7.3.1996/ 18.3.1996 (Annexure P-2).
A legal notice dated 25.07.2018 (Annexure-P-5) has been sent in this regard to the respondents. As per the legal notice, the petitioners have joined the department as Driver on 30.11.1992, 27.1.1993 and 2.8.1992 respectively. Till date, his case for regularization has not been considered and he is squarely covered by the policy dated 7.3.1996/ 18.3.1996 (Annexure P-2) as he has completed more than 3 years of service which is the mandatory condition for regularization of the service.
Notice of motion.
Ms.Kiran Pal Singh, AAG, Haryana accepts notice on behalf of the official respondents.
This petition is disposed of by giving direction to the respondent to pass appropriate orders keeping in view the judgement passed 1 of 2 ::: Downloaded on - 06-01-2019 07:55:40 ::: CWP No.29462 of 2018 2 by this Court in CWP-2009-2016 Balwinder Singh others Vs. State of Haryana and others, decided on 04.10.2018 within a period of three months from the date of receipt of certified copy of this order failing which Rs.50,000/- will be deposited as costs in the account of petitioner.
(RITU BAHRI)
JUDGE
21.11.2018
raman
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
2 of 2
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