Punjab-Haryana High Court
State Of Haryana And Others vs Ved Parkash on 20 January, 2010
Author: Adarsh Kumar Goel
Bench: Adarsh Kumar Goel, Alok Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
L.P.A. No.67 of 2010 (O&M)
Date of decision:20.1.2010
State of Haryana and others
-----Appellants
Vs.
Ved Parkash
-----Respondent
CORAM:- HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE ALOK SINGH
Present:- Ms. Ritu Bahri, Sr.DAG,Haryana for the appellant.
---
Adarsh Kumar Goel,J.
1. This appeal has been preferred against order of learned Single Judge allowing writ petition of the respondent for regularization from an earlier date from which other persons similarly situated were regularized.
2. Case of the respondent was that he was appointed on ad hoc basis and his services were regularised. However, the date of regularization was later to the date of regularization of other similarly placed employees. These facts were not disputed on behalf of the State. Accordingly, LPA No.67 of 2010 (O&M) 2 learned Single Judge held that there was no ground to justify discrimination and directed regularization from the date other persons were regularized.
3. We have heard learned counsel for the appellants.
4. It is submitted that there is no right of regularization in view of judgment of the Hon'ble Supreme Court in Secretary, State of Karnataka and others v. Uma Devi and others, (2006) 4 SCC 1. It is, however, not disputed that persons similarly placed have been regularized from an earlier date. This being the position, in the facts and circumstances of the case, we do not find any ground to interfere with the view taken by the learned Single Judge.
5. The appeal is dismissed.
(Adarsh Kumar Goel)
Judge
January 20, 2010 (Alok Singh)
'gs' Judge