Kailasho Devi vs State Of Haryana And Others
2022 Latest Caselaw 10434 P&H

CWP-19878-2022                                                              1

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


(167)                            CWP-19878-2022
                                 Date of Decision : September 05, 2022



Kailasho Devi                                               .. Petitioner



                                 Versus

State of Haryana and others                                 .. Respondents

CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present: Mr. Jagjeet Singh, Advocate, for the petitioner.

HARSIMRAN SINGH SETHI J. (ORAL)

In the present petition, the grievance of the petitioner is that the

petitioner is working with the respondents on part time basis since 1996

onwards but despite the fact that the petitioner has rendered more than 26

years of service, she is not being regularized on the ground that the

petitioner is a part time employee.

Learned counsel for the petitioner submits that question of law

whether part time employee is to be considered for regularization, has

already been answered by this Court in various judgments especially once a

policy has been issued by the respondents on 01.10.2003 for regularizing

the part time employee, the petitioner is entitled for the grant of the said

benefit especially when the same has already been extended to the similarly

situated employees, who were also working on part time basis.

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Learned counsel for the petitioner further submits that the

petitioner has already filed a representation dated 21.02.2022 (Annexure P-

2) and thereafter has given a demand notice on 18.04.2022 (Annexure P-3)

raising the same grievance as raised in the present petition and the

petitioner will be satisfied at this stage, in case a time bound direction is

issued to respondent No.3 to decide the legal notice/demand notice dated

18.04.2022 (Annexure P-3) by passing an appropriate speaking order.

Notice of motion.

Mr. Harish Nain, learned Assistant Advocate General, Haryana,

who is present in the Court, accepts notice on behalf of the respondents.

Learned counsel for the respondents raises no objection in

deciding the legal notice of the petitioner in a time bound manner by

passing an appropriate speaking order.

Without commenting upon the merits of the case or about the

entitlement of the petitioner for the relief which has been claimed by her in

the legal notice dated 18.04.2022 (Annexure P-3), the present writ petition

is disposed of with a direction to respondent No. 2 to decide the legal notice

dated 18.04.2022 (Annexure P-3) within a period of eight weeks from the

receipt of copy of this order.

September 05, 2022                     (HARSIMRAN SINGH SETHI)
harsha                                        JUDGE


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




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