Punjab-Haryana High Court
Roshni Devi & Others vs State Of Haryana & Others --Respondents on 11 April, 2013
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
CWP No.7808 of 2013 (O&M)
Date of Decision: 11.4.2013.
Roshni Devi & others --Petitioners
Versus
State of Haryana & others --Respondents
CORAM:- HON'BLE MR.JUSTICE TEJINDER SINGH DHINDSA.
Present:- Mr. Sukhdeep Parmar, Advocate for the petitioners.
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TEJINDER SINGH DHINDSA.J Learned counsel for the petitioners contends that the petitioners have been working continuously on Class-IV posts i.e. Sweeper on daily wage basis since various dates between the years 1985 to 2002.
Counsel would contend that similarly situated employees had approached this Court seeking benefit of regularization of services and such benefit has since been granted to such employees. Towards such assertion, counsel would advert to the order dated 30.11.2012 (Annexure P-5) issued by the office of D.E.O., Panipat. The present writ petition has been filed claiming the benefit of regularization of services on the ground of parity.
The present writ petition is, accordingly, disposed of in terms of issuing directions to respondent no.2 i.e. the Commissioner-cum-Director General, School Education, Haryana to consider the claim of the petitioners and to take a final decision on the legal notice dated 03.1.2013 (Annexure P-6) already served by the petitioners, strictly in accordance with law and in the light of the relevant policy instructions issued by the State Govt. on the subject and to pass a speaking order within a period of four months from the date of receipt of a certified copy of this order.
Petition disposed of.
(TEJINDER SINGH DHINDSA) JUDGE 11.4.2013.
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