Punjab-Haryana High Court
Rattan Mala And Others vs State Of Punjab And Others on 18 November, 2019
Author: Arun Monga
Bench: Arun Monga
CWP No.33415 of 2019 (O&M) 1
Sr. No.145
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CWP No.33415 of 2019 (O&M)
Date of Decision: 18.11.2019
Rattan Mala and others
... Petitioners
Versus
State of Punjab and others
... Respondents
CORAM:- HON'BLE MR. JUSTICE ARUN MONGA
Present:- Mr. D.S.Patwalia, Senior Advocate with
Mr. A.S. Chadha, Advocate,
for the petitioners.
Mr. Mehardeep Singh, Additional A.G., Punjab.
ARUN MONGA, J.(ORAL)
1. Petitioners herein seek issuance of a writ in the nature of mandamus directing the respondents to regularize their services in view of the policy/letter dated 18.08.2011 (Annexure P-
4) issued by respondent No.2 for regularizing the services of the employees of Respondent No.3-Institute. Further prayer has been made to direct the respondents to allow the petitioners to continue to work on contractual basis with respondent No.3-Institute till such time that their services are not regularized by the respondent State and not to replace them by another set of contractual employees.
2. Learned counsel for the petitioners states that counterparts of the petitioners, i.e. the employees of the other autonomous Institutes being run under the aegis of the respondent Department have already been regularized under Regularization 1 of 2 ::: Downloaded on - 08-12-2019 01:38:59 ::: CWP No.33415 of 2019 (O&M) 2 Policy, 2011.
3. Notice of motion.
4. On advance service of the petition, Mr. Mehardeep Singh Additional A.G., Punjab appears and accepts notice on behalf of the State.
5. Given the nature of order being passed, there is no necessity to seek return by the respondents as no further proceedings and/or pleadings are required.
6. Without commenting on the merits of the case, the writ petition is disposed of with a direction to the respondents No.1 and 2 to treat the present writ petition as a representation and pass a speaking order by keeping in view the recommendations contained at Annexures P-13 to P-15, in accordance with law.
7. Let the needful be done within a period of 2 months from the date of receipt of a certified copy of this order.
8. Till passing of speaking order as aforesaid, services of the petitioners shall not be dispensed with.
9. Disposed of in above terms.
(ARUN MONGA)
18.11.2019 JUDGE
vandana
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
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