Krishna Devi Lr Of Ramesh Chander vs State Of Haryana And Ors on 22 July, 2019

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Punjab-Haryana High Court

Krishna Devi Lr Of Ramesh Chander vs State Of Haryana And Ors on 22 July, 2019

Bench: Harsimran Singh Sethi

CWP-19837-2019                                                             -1-

136
      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH

                                                              CWP-19837-2019
                                                 Date of decision: - 22.07.2019

Krishna Devi
                                                                      ....Petitioner
                                      Versus

State of Haryana and others
                                                                   .....Respondents


CORAM : HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI


Present:-     Mr. S.K.Malik, Advocate
              for the petitioner.

              ****

HARSIMRAN SINGH SETHI, J. (ORAL)

In the present writ petition, the grievance which is being raised by the petitioner is that the services of an employee who was junior to the late husband of the petitioner were regularized on 01.10.2003 whereas the services of the late husband of the petitioner were regularized on 01.04.2011.

Counsel for the petitioner argues that once service of junior person was regularized w.e.f. 01.10.2003, the same benefit should have been extended to the late husband of the petitioner, whose services were actually regularized on 01.04.2011. The prayer in the present writ petition is for issuance of appropriate directions to the respondents to regularize the services of the late husband of the petitioner w.e.f. 01.10.2003 and also to grant the petitioner the revised benefit being the legal heir.

1 of 2 ::: Downloaded on - 25-08-2019 12:17:32 ::: CWP-19837-2019 -2- Counsel for the petitioner states that for the relief which has been sought in the present writ petition, the petitioner has served the respondents with a legal notice dated 06.06.2019 (Annexure P-5), which is still pending consideration with the respondents and the petitioner will be satisfied, at this stage, in case a time bound direction is issued to the respondents to decide the said legal notice.

In view of the request made, without expressing any opinion on the merits of the case or the claim being made by the petitioner, the respondents are directed to decide the legal notice dated 06.06.2019 (Annexure P-5) by passing a speaking order within a period of three months from the date of receipt of a certified copy of this order.

Present writ petition stands disposed of.



                                    ( HARSIMRAN SINGH SETHI )
  nd
22 July, 2019                                JUDGE
shabha


             Whether reasoned/speaking?              Yes

             Whether reportable?                     No




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