Rumali Devi And Others vs State Of Haryana And Others on 17 July, 2020

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Punjab-Haryana High Court

Rumali Devi And Others vs State Of Haryana And Others on 17 July, 2020

Bench: Sudhir Mittal

    IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH

Sr. No.124

                                                     CWP No. 9999 of 2020
                                                     Date of decision : 17.07.2020

Rumali Devi and others

                                                                  ..... Petitioners

                                        VERSUS

State of Haryana and others
                                                                  ..... Respondents

CORAM:       HON'BLE MR. JUSTICE SUDHIR MITTAL

Present:Mr. Sachin Gupta Ladwa, Advocate,
        for the petitioners
                                *****
SUDHIR MITTAL, J. (Oral)

Prayer in the present petition is for directing the respondents to regularize the services of the petitioners according to the policy decision dated 1.10.2003 and 10.02.2004 (Annexures P-1 and P-2) or from the date when the benefit has been granted to the number of similarly situated employees/juniors to the petitioners with all consequential benefits.

Notice of motion.

Mr. D.S. Nalwa, Addl. A.G. Haryana accepts notice on behalf of the respondent-State and waives service.

It is stated by learned counsel for the petitioners that the case of the petitioners is squarely covered by the judgment passed in CWP No. 25072 of 2016 titled as Hawa Singh and another vs. State of Haryana and others decided on 10.02.2020 (Annexure P-10). It is further stated that the petitioners have also filed legal notice dated 05.03.2020 placed on record as Annexure P-7 to decide their case accordingly. But nothing has been done till date.

In view of the above, the present writ petition is disposed of with direction to the respondents to decide the legal notice dated 05.03.2020 (Annexure P-

7) as expeditiously as possible preferably within a period of three months from the 1 of 2 ::: Downloaded on - 27-09-2020 06:02:50 ::: CWP No. 9999 of 2020 -2- date of receipt of certified copy of this order by way of a speaking order.

In case, the petitioners are found entitled, an appropriate order shall be passed immediately thereafter, otherwise, speaking order shall be passed.

(SUDHIR MITTAL) JUDGE 17.07.2020 reena Whether speaking/reasoned Yes / No Whether Reportable Yes/ No 2 of 2 ::: Downloaded on - 27-09-2020 06:02:50 :::

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