Punjab-Haryana High Court
Krishna Rani vs State Of Haryana Etc on 3 April, 2024
CWP-17828-1998 and CWP-1111-1999 1 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH Sr. No.203 Date of Decision: 03.04.2024 1) CWP-17828-1998 2024: PHHC:047541 Krishna Rani .... Petitioner Versus State of Haryana and others ... Respondents 2) CWP-1111-1999 2024: PHHC:047543 Shanti Devi .... Petitioner Versus State of Haryana and others ... Respondents CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA Present: None for the petitioners. Ms. Tanushree Gupta, DAG, Haryana. 3 2k 3 TRIBHUVAN DAHIYA, J. (ORAL)
These petitions have been filed, inter alia, seeking a writ of mandamus directing the respondents to regularise the petitioners' services with effect from 01.01.1980 and grant them all consequential benefits.
2. A perusal of the written statement(s) shows that the petitioners were regularised in service as JBT Teachers, vide order dated 14.08.1983, and they joined as such on 17.08.1983 and 20.08.1983 respectively. The writ petitions were filed about fifteen/sixteen years thereafter, seeking ante-dated regularisation. It has also been mentioned that as per the prevalent policy of regularisation their services could not have been regularised with effect from 01.01.1980, since they did not have continuous two years' service as JBT 5024.04.10 18:26 Teachers.
I attest to the accuracy an authenticity of this order/judgment.
CWP-17828-1998 and CWP-1111-1999 2
3. These facts have not been disputed by the petitioners, nor any replication has been filed.
4. In view thereof, finding no merit in the petitions, the same are dismissed.
5. A photocopy of this order be placed on connected file. (TRIBHUVAN DAHTYA) JUDGE 03.04.2024 Maninder Whether speaking/reasoned Yes/No Whether reportable : Yes/No MANINDER 2024.04.10 18:26 I attest to the accuracy and authenticity of this order/judgment.