Ram Saran And Others vs State Of Haryana And Others
2022 Latest Caselaw 7660 P&H

           IN THE HIGH COURT OF PUNJAB AND HARYANAAT
                          CHANDIGARH

                                             Civil Writ Petition No.7190 of 2019
                                                Date of Decision: July 25 , 2022.


Ram Saran 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. Raman Sharma, 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.

Grievance of the petitioners is that their services have not been

regularized as per the seniority list with services of persons junior to them being

regularized much prior. Legal notice dated 07.12.2018 served upon the

respondents, it is pleaded, has not been decided. Petitioners seek regularization

w..e.f. 01.04.2011.

Learned counsel for the State while referring to order dated

21.06.2019 attached as Annexure R2 with the short reply filed on behalf of

respondents No.1 to 3, submits that this writ petition is rendered infructuous

because the relief claimed has been afforded to the petitioners. In terms of

order dated 21.06.2019 services of the petitioners have been regularized and it

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CWP No.7190 of 2019 [2]

was further directed to grant arrears to the petitioners w.e.f. 01.04.2011.

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

the given circumstances as above 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 25 , 2022.                                              JUDGE
'om'

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




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