Punjab-Haryana High Court
Baldev Kumar And Ors.(Cwp No.3979 Of ... vs State Of Punjab And Ors on 9 September, 2015
Author: G.S.Sandhawalia
Bench: G.S.Sandhawalia
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CWP No.3979 of 1994
Date of decision : 09.09.2015
Baldev Kumar & ors. ....Petitioners
Versus
State of Punjab & ors. ....Respondents
CORAM: HON'BLE MR. JUSTICE G.S.SANDHAWALIA
Present: None for the petitioner.
Mr. Rakesh Verma, Sr. DAG, Punjab.
*****
G.S.Sandhawalia, J. (Oral)
Prayer made by the petitioners is for regularization of the service of the petitioners working with respondent No.4.
Sh. Guramanpreet Singh, DFO, Anandpur Sahib is present in Court and submits that petitioners No.1, 2 and 5 were regularised on 02.11.2011 while petitioner No.4 was regularised on 05.12.2011. With regard to petitioner No.3 - Chanan Singh, perusal of the writ petition shows that he was working from 05.02.1976 to 28.03.1993.
Accordingly, the writ petition is disposed of with a direction to Divisional Forest Oficer, Rupnagar to take action on the request of regularisation of petitioner No.3 - Chanan Singh as per the prevailing policy and necessary orders be passed within a period of two months from the date of receipt of certified copy of this order. In case, the relief sought is to be denied to the said petitioner, the same should contain reasons.
The present petition is disposed of as having rendered infructuous with liberty to the petitioners to get it revived within a reasonable time in case there is any surviving cause.
09.09.2015 (G.S.Sandhawalia)
sonia Judge
SONIA BURA
2015.09.15 14:04
I attest to the accuracy and
integrity of this document
chandigarh