Supreme Court - Daily Orders
Naresh Kumar vs The State Of Haryana on 28 November, 2022
Bench: Ajay Rastogi, Bela M. Trivedi
1
ITEM NO.36 COURT NO.6 SECTION IV-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 33308/2022
(Arising out of impugned final judgment and order dated 24-02-2021
in CM No. 2814-C-2020 in RSA No. 6336 of 2018 (O&M) passed by the
High Court Of Punjab & Haryana At Chandigarh)
NARESH KUMAR & ORS. Petitioner(s)
VERSUS
THE STATE OF HARYANA & ORS. Respondent(s)
(IA No.168172/2022-CONDONATION OF DELAY IN FILING and IA
No.168173/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 28-11-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s) Ms. Akanksha Kapoor, Adv.
Mr. Avinash Sharma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The learned counsel for the petitioners submits that the petitioners, who have approached this Court, are daily wagers seeking regularisation of their services and concurrent findings has been recorded by the learned Trial Court and confirmed by the learned District Judge in appeal, in their favour regarding their regularisation. But because of pendency of the second appeal preferred by the respondents, their legitimate claim could not be Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2022.11.30 redressed so far and the application filed at their behest for 11:35:45 IST Reason:
early disposal of the second appeal was dismissed by the High Court under the order impugned.2
We have heard learned counsel for the petitioners and are not inclined to interfere with the order impugned. The Special Leave Petition is, accordingly, dismissed.
However, we consider it appropriate to observe that if a fresh application is filed seeking early disposal of the pending second appeal, the same may be considered sympathetically and if possible, may be decided on merits as early as possible. Pending interlocutory application(s) is/are disposed of.
(JAYANT KUMAR ARORA) (VIRENDER SINGH) ASTT. REGISTRAR-cum-PS BRANCH OFFICER