Satbir And Others vs State Of Haryana And Others
2022 Latest Caselaw 6059 P&H

           IN THE HIGH COURT OF PUNJAB AND HARYANAAT
                          CHANDIGARH

                                             Civil Writ Petition No. 18347 of 2019
                                                Date of Decision: July 04 , 2022.


Satbir and others                              ...... PETITIONER (s)

             Versus

State of Haryana and others                    ...... RESPONDENT (s)


CORAM:- HON'BLE MRS.JUSTICE LISA GILL

Present:     None for the petitioners.

             Mr. Sandeep Singh Mann, Addl.AG, Haryana.
                                 *****
             1. Whether reporters of local papers may be allowed to see
                the judgment?
             2. To be referred to the reporters or not?
             3. Whether the judgment should be reported in the digest?
                                 *****

LISA GILL, J.

Prayer in this petition is for directing the respondents to regularize

services of the petitioners w.e.f. 01.04.2011 alongwith all benefits.

Learned counsel for the State, while referring to Short Reply dated

06.09.2019, submits that this writ petition is rendered infructuous as the relief

claimed has been afforded to the petitioners vide order dated 18.07.2019,

Annexure R1, as they were found entitled for regularization w.e.f. 01.04.2011.

It is specifically mentioned in order dated 18.07.2019 that services of

petitioners are regularized w.e.f. 01.04.2011 and they are entitled to the benefits

thereof. It is further stated that orders are also passed for payment of arrears

from the date of regularization of their services.

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 CWP No.18347 of 2019(O&M)                                                  [2]

There is no representation on behalf of the petitioners, however, in

the given circumstances I do not find any justification to keep this matter

pending any longer.

Writ petition is, accordingly, disposed of as infructuous. In case of

any subsisting grievance or any incorrect fact being brought forth before this

Court, petitioners are at liberty to move an appropriate application within four

weeks from today.

                                                         ( LISA GILL )
July 04 , 2022.                                              JUDGE
'om'

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




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