Punjab-Haryana High Court
Birmati vs State Of Haryana And Ors on 5 August, 2019
Author: Amit Rawal
Bench: Amit Rawal
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND
HARYANA AT CHANDIGARH
CWP No.30642 of 2018 (O&M)
Date of Decision.05.08.2019
Birmati ...Petitioner
Vs
State of Haryana and others ...Respondents
Present: None.
CORAM:HON'BLE MR. JUSTICE AMIT RAWAL
-.-
AMIT RAWAL J. (ORAL)
Petitioner in instant writ petition is seeking issuance of direction to respondents to regularize her services as per instructions/notifications issued by State of Haryana for regularization of Class IV employees working on part time/adhoc/contract basis. As per averments in writ petition, petitioner is working as part time Sweeper since 16.10.2002.
This court while dealing with identical matter in CWP No.16086 of 2019 titled as 'Pushpa Devi Vs. State of Haryana and others' and other connected matters, disposed of the same on 19.07.2019 while issuing certain directions to respondents.
Disposed of in terms of CWP No.16086 of 2019.
(AMIT RAWAL)
JUDGE
August 05, 2019
Pankaj*
Whether speaking/reasoned Yes
Whether reportable No
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