Dinesh Kumar And Ors vs State Of Haryana And Others
2022 Latest Caselaw 16829 P&H

CWP No. 28751 of 2022
                                        1

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


(114)                                  CWP No. 28751 of 2022
                                       Date of Decision : 14.12.2022

Dinesh 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

1 of 2

CWP No. 28751 of 2022

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.

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 14, 2022                         (HARSIMRAN SINGH SETHI)
kanchan                                            JUDGE


             Whether speaking/reasoned : Yes

             Whether reportable                   : No




                                         2 of 2