Abhay Kumar Shrivastava vs Haryana Institute Of State Of ...
2022 Latest Caselaw 10701 P&H

252

       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH
                                        CWP-10889-2020 (O&M)
                             Date of decision: September 07, 2022

Dr. Abhay Kumar Shrivastava
                                                                     .....Petitioner
                                      Versus

Haryana Institute of state of Public Administration (HIPA)

                                                                   ......Respondent
CORAM: HON'BLE MR. JUSTICE ARUN MONGA

Present:    Mr. Himanshu Malik, Advocate for the petitioner.

       Mr. D.S.Rawat, Advocate,
       For the respondent.
                            *****
ARUN MONGA, J. (ORAL)

The petitioner is aggrieved by the order dated 11.02.2020

(Annexure P-12) vide which the regular appointment on the post of Associate

Professor (Disaster Management) has been made by the respondents instead

of treating petitioner as regular appointee w.e.f. 01.03.2001.

2. Learned counsel for the petitioner submits that petitioner is

working as 'Associate Professor' for the last 19 years and his case for

regularization was recommended as back as in the year 2012. He also relies

on Apex Court's judgment dated 01.06.2022 passed in Civil Appeal No.7243

of 2012 titled State of U.P. and another Vs. Iqbal Singh.

3. Learned counsel for the respondents submits that case of the

petitioner will be reconsidered in the light of the judgment and appropriate

orders will be passed, in accordance with law.

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4. Being so, writ petition is disposed of with an expectation that the

respondents shall take appropriate steps to pass orders,as may be deemed fit

to them, in accordance with law,as expeditiously as possible, but not later

than 2 months from today since the petitioner is slated to superannuate in

December, 2022.

                                                      (ARUN MONGA)
                                                          JUDGE
September 7, 2022,
Vandana

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




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