Punjab-Haryana High Court
Tirloki & Ors vs State Of Haryana & Ors on 11 September, 2018
Author: Ritu Bahri
Bench: Ritu Bahri
CWP No.10481 of 2016 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.10481 of 2016
Date of Decision: 11.09.2018
Tirloki and others .......Petitioners
Vs.
State of Haryana and others ........Respondents
CORAM: HON'BLE MS. JUSTICE RITU BAHRI
Present:- Mr.Ajay Chaudhary, Advocate, for the petitioners.
Mr.Hitesh Pandit, Addl.A.G.Haryana.
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RITU BAHRI, J. (ORAL)
In the present writ petition, petitioners are seeking a writ in the nature of certiorari to quash the impugned office order No.229 dated 21.01.2013(Annexure P-7) vide which the claim of the petitioner No.1 for regularization has been rejected and similar was the order passed in case of other petitioners and further directions to the respondents to regularize the services of the petitioners according to Policies decision dated 01.10.2003 (Annexure P-3) and 10.02.2004 (Annexure P-4).
Learned counsel for the petitioners submits that vide order dated 22.02.2018, claim of the petitioner No.3 for regularization has been rejected as his reference under Industrial Dispute Act was dismissed by the Labour Court, Patiala on 14.01.2009. So far as petitioners No.1 and 2 are concerned, it is admitted that the case of the petitioners is covered under regularization policy 01.10.2003 and 10.02.2004. This order is taken on record as Annexure A-1. Keeping in view that further regularization order 1 of 2 ::: Downloaded on - 02-10-2018 17:17:03 ::: CWP No.10481 of 2016 2 has not been passed pursuant to the order passed in the case of Yogesh Tyagi and another vs. State of Haryana and others passed in CWP No.17206 of 2014.which has now been allowed and policy of 2014 has been quashed.
Keeping in view the above, the present writ petition is disposed of by giving directions to the respondents to consider only the case of the petitioners No.1 and 2 for their regularization in view of the policy dated 01.10.2003 (Annexure P-3) and policy dated 10.02.2004 (Annexure P-4) alongwith other consequential benefits within a period of 4 weeks from the date of receipt of copy of this order.
(RITU BAHRI) JUDGE 11.09.2018 anil Whether speaking/reasoned Yes/No Whether reportable Yes/No 2 of 2 ::: Downloaded on - 02-10-2018 17:17:03 :::