Sanjeev Kumar And Ors vs State Of Haryana And Others
2022 Latest Caselaw 16656 P&H

CWP-28632-2022                                                           -1-


              IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


113                                            CWP-28632-2022
                                               Date of Decision :13.12.2022


Sanjeev Kumar 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)

In the present writ 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 filing a legal notice dated

14.10.2022 (Annexure P-2), which is still pending consideration with the

respondents and the petitioners will be satisfied at this stage, in case a time

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bound direction is issued to respondent No.2 to decide the said legal notice

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 copy of this order.

Present writ petition stands disposed of.

December 13, 2022                   (HARSIMRAN SINGH SETHI)
aarti                                        JUDGE
          Whether speaking/reasoned : Yes/No
          Whether reportable :        Yes/No




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