Punjab-Haryana High Court
Satvir Singh And Another vs State Of Haryana And Others on 12 October, 2012
Author: Gurmeet Singh Sandhawalia
Bench: Gurmeet Singh Sandhawalia
CWP No.14704 of 1994(O&M) -1-
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IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CWP No.14704 of 1994(O&M) Date of decision: 12.10.2012 Satvir Singh and another ....Petitioners Vs. State of Haryana and others ....Respondents CORAM: HON'BLE MR.JUSTICE GURMEET SINGH SANDHAWALIA ***** Present: None for the petitioner.
Mr. Saurabh Mohunta, Deputy Advocate General, Haryana for the respondents.
***** G.S.SANDHAWALIA, J, (Oral) Civil Misc. No.14543 of 2012 This is an application for placing on record the affidavit of Ravinder Kumar Dhankar, HFS, Divisional Forest Officer, Kurukshetra along with Annexure A-1.
The Civil Misc. application is allowed and the affidavit along with Annexure A-1 is taken on record. Civil Writ Petition No.14704 of 1994 The relief claimed in the present writ petition is regularisation of services of the petitioners. As per affidavit filed, the petitioner No.1 was engaged as casual labourer in the month of April, 1987 whereas petitioner no.2 was engaged as casual labourer in the month of January, 1988. They worked till October, 1994 and December, 1994 respectively with long breaks. Thereafter, they had left the service of the respondents.
CWP No.14704 of 1994(O&M) -2-**** None had put in appearance on behalf of the petitioners on 16.5.2012, 7.9.2012 and 28.9.2012. Even today none has put in appearance on behalf of the petitioners.
Accordingly, the writ petition is dismissed for non- prosecution.
12.10.2012 (G.S.SANDHAWALIA) Pka JUDGE