Mahavir Singh And Others vs State Of Haryana And Others
2022 Latest Caselaw 17347 P&H

CWP-29407-2022                                                           -1-


               IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH


116                                      CWP-29407-2022
                                         Date of Decision :20.12.2022


Mahavir Singh 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 the petitioners

are working for the last so many years with the respondents and they are

entitled for regularization of their services keeping in view the law settled

by the Hon'ble Supreme Court of India in Secretary State of Karnataka

vs. Uma Devi and others 2006 (4) SCC 1, but no benefit of the said

judgment has been extended to the petitioners hence, respondents be

directed to grant the petitioners benefit of regularization of their services.

Learned counsel for the petitioners further submits that the

petitioners have already raised the said grievance before the respondents by

way of serving a legal notice dated 01.11.2022 (Annexure P/2) upon them,

which is still pending consideration with the respondents and the petitioners

will be satisfied in case a time bound direction is issued to the respondent

No.2 to decide the said legal notice.

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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 legal notice dated 01.11.2022 (Annexure P/2) 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 notice dated 01.11.2022 (Annexure P/2), respondent No.2 is directed

to decide the legal notice dated 01.11.2022 (Annexure P/2) 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 20, 2022                   (HARSIMRAN SINGH SETHI)
aarti                                        JUDGE
          Whether speaking/reasoned : Yes/No
          Whether reportable :        Yes/No




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