Satbir Singh And Ors vs State Of Haryana And Others
2022 Latest Caselaw 17190 P&H

CWP-28922-2022                                                           -1-


               IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH


118                                              CWP-28922-2022
                                                 Date of Decision :19.12.2022

Satbir Singh and others                                            ...Petitioners


                                    Versus


State of Haryana and others                                      ....Respondents


CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:     Ms. Gurdeep Kaur, Advocate for
             Mr. P.K.Ganga, Advocate for the petitioners.

                       ***
Harsimran Singh Sethi, J. (Oral)

In the present writ petition, the prayer of the petitioners is for

regularization of their services on the post on which they are working with

the respondents for the last two decades as the case of the petitioners is

squarely covered for regularization of their services under the policy dated

01.10.2003 as well as dated 11.11.2003 issued by the respondents.

Learned counsel for the petitioners submits that keeping in

view the judgment of Hon'ble Supreme Court of India in Civil Appeal

No.6798-2019 titled as Prem Singh vs. State of Uttar Pradesh and

others, an employee who is working for the two decades is entitled for

regularization of his/her services hence, the respondents are under an

obligation to consider the claim of the petitioners for the grant of benefit of

regularization of their services.

Learned counsel for the petitioners submits that the petitioners

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have already raised the said grievance before the respondents by way of

serving legal notices dated 02.11.2022 (Annexures P/2 to P/4), which are

still pending consideration with the respondents and the petitioners will be

satisfied in case a time bound direction is issued to the respondent No.3 to

decide the said representations.

Notice of motion.

Mr. Harish Nain, AAG, Haryana, who is present in the Court,

accepts notice on behalf of respondent-State and raises no objection in

deciding the legal notices dated 02.11.2022 (Annexures P/2 to P/4) in a time

bound manner by passing an appropriate speaking order.

In view of the request made, without expressing any opinion on

the merits of the case or the claim being made by the petitioners in their

legal notices dated 02.11.2022 (Annexures P/2 to P/4), respondent No.3 is

directed to decide legal notices dated 02.11.2022 (Annexures P/2 to P/4) by

passing a speaking order within a period of 08 weeks from the date of

receipt of copy of this order.

Present writ petition stands disposed of.

December 19, 2022                   (HARSIMRAN SINGH SETHI)
aarti                                        JUDGE
          Whether speaking/reasoned : Yes/No
          Whether reportable :        Yes/No




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