Punjab-Haryana High Court
Hans Kori vs State Of Punjab And Others on 19 April, 2010
Author: Surya Kant
Bench: Surya Kant
CWP No.9953 of 2009.doc -1-
HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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CWP No.9953 of 2009
Date of Decision: 19.04.2010
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Hans Kori . . . . Petitioner
VS.
State of Punjab and others . . . . . Respondents
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CORAM : HON'BLE MR.JUSTICE SURYA KANT
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1. Whether Reporters of local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
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Present: Dr. M.L. Sachdeva, Advocate for the petitioner
Mr. K.S. Dadwal, Addl. AG Punjab
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SURYA KANT J. (ORAL)
(1). The petitioner is working as a Sweeper in the Education Department, Government of Punjab for the last more than 28 years on part-time basis. Her services have been regularized by the respondent w.e.f. 10.02.2005 only. (2). The petitioner is now aggrieved at the action of the respondents in not regularizing her services w.e.f. 11.08.1976 and/or any other due date. The petitioner now seeks a mandamus to direct the respondents to regularize her services as Sweeper w.e.f. 11.08.1976 instead of 10.02.2005. CWP No.9953 of 2009.doc -2- (3). Having heard learned counsel for the parties and considering the nature of relief sought in this writ petition, I deem it appropriate to dispose of same with a direction to the competent authority to take notice and dispose of the representation (Annexure P14) sent by the petitioner, by passing a speaking order within a period of three months from the date of receipt of a certified copy of this order.
(4). Ordered accordingly.
(5). Dasti.
(SURYA KANT)
JUDGE
19.04.2010
vishal shonkar