Punjab-Haryana High Court
Subhash Chander vs State Of Haryana And Others on 20 March, 2024
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
Neutral Citation No:=2024:PHHC:040088
2024:PHHC:040088
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
355 CWP-5876-2022
Date of Decision :20.03.2024
Subhash Chander ...Petitioner
Versus
State of Haryana and others ...Respondents
CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present: Mr. Shalender Mohan, Advocate for the petitioner.
Mr. Harish Nain, AAG, Haryana.
***
Harsimran Singh Sethi, J. (Oral)
In the present petition, grievance of the petitioner is that he is entitled for regularization of his services under the policy dated 18.06.2014.
It may be noticed that the said policy has already been set aside by this Court while passing order in CWP No.17206 of 2014 titled as Yogesh Tyagi and another vs. State of Haryana and others, decided on 31.05.2018, but the said judgment is pending consideration before the Hon'ble Supreme Court of India.
Faced with this situation, learned counsel for the petitioner submits that the present petition may kindly be disposed of having been not pressed any further with liberty to the petitioner to either revive the present petition or file a fresh one in case any right accrues in favour of the petitioner after the decision of the Hon'ble Supreme Court of India.
Ordered accordingly
March 20, 2024 (HARSIMRAN SINGH SETHI)
aarti JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/Now
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