Satish And Others vs State Of Haryana And Others
2022 Latest Caselaw 16242 P&H

CWP-28182-2022                                                     1

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


(111)                             CWP-28182-2022
                                  Date of Decision : December 08, 2022


Satish and others                                            .. Petitioners



                                  Versus

State of Haryana and others                                  .. Respondents

CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present: Ms. Rinki K. Singhania, Advocate, for the petitioners.

HARSIMRAN SINGH SETHI J. (ORAL)

Learned counsel for the petitioners argues that in the present

petition, the grievance of the petitioners is that the petitioners are working

as Edusat Chowkidars in the Government Schools of Haryana for the last so

many years but their services have not been regularized by the respondents,

which act of the respondents is contrary to the judgment of the Hon'ble

Supreme Court of India in Secretary, State of Karnataka vs. Uma Devi

and others, 2006 (4) SCC 1.

The further prayer of the petitioners is that appropriate

direction be issued to the respondents to regularize the services of the

petitioners with all consequential benefits.

Learned counsel for the petitioners submits that the petitioners

have already approached the respondents by serving upon them a legal

notice dated 14.10.2022 (Annexure P-2), which is still pending

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consideration with the respondents and the petitioners will be satisfied at

this stage, in case a time bound direction is issued to respondent No.2 to

decide the said legal notice by passing an appropriate speaking order.

Notice of motion.

Mr. Harish Nain, learned Assistant Advocate General, Haryana,

who is present in the Court, accepts notice on behalf of the respondents.

Learned counsel for the respondents raises no objection in

deciding the legal notice of the petitioners dated 14.10.2022 (Annexure P-2)

in a time bound manner by passing an appropriate speaking order.

Without expressing any opinion on the merits of the case and

entitlement of the petitioners in respect of the claim made in the writ

petition/legal notice, respondent No. 2 is directed to decide the legal notice

dated 14.10.2022 (Annexure P-2), within a period of eight weeks from the

date of receipt of a certified copy of this order.

Present writ petition stands disposed of.

December 08, 2022                       (HARSIMRAN SINGH SETHI)
harsha                                         JUDGE


             Whether speaking/reasoned : Yes/No
             Whether reportable       : Yes/No




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