Punjab-Haryana High Court
Bharpur Singh And Ors vs State Of Haryana And Ors on 14 October, 2014
Author: Rajesh Bindal
Bench: Rajesh Bindal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 21330 of 2014 (O&M)
Date of decision: 14.10.2014
Bharpur Singh and others
.. Petitioners
v.
The State of Haryana and others
.. Respondents
CORAM: HON'BLE MR. JUSTICE RAJESH BINDAL
Present: Mr. Ram Kumar Saini, Advocate for the petitioners.
...
Rajesh Bindal J.
The petitioners approached this court impugning the orders dated 16.11.2010 (Annexure P-4) and 28.12.2010 (Annexure P-5), vide which dates of regularisation of the petitioners were changed and the order dated 13.7.2009 (Annexure P-3), vide which respondents No. 3 to 5 were directed to re-fix the dates of regularisation/seniority of conductors. The petition was filed in this court on 13.10.2014.
Considering the fact that the writ petition was filed more than three years after passing of the impugned orders, the same deserve to be dismissed on account of delay and laches. For the purpose, reference can be made to the judgment of this court in CWP No. 28508 of 2013--Suraj Mal v. The State of Haryana and others, decided on 29.9.2014.
Accordingly, the writ petition is dismissed.
(Rajesh Bindal) Judge 14.10.2014 mk MANOJ KUMAR 2014.10.17 09:10 I attest to the accuracy and authenticity of this document