Bimla Devi @ Nirmala Devi vs State Of Haryana And Ors
2023 Latest Caselaw 12692 P&H

                                                         Neutral Citation No:=2023:PHHC:103840




CWP-3376-2021            2023:PHHC:103840                         1

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


(235)                           CWP-3376-2021
                                Date of Decision : August 10, 2023


Bimla Devi @ Nirmala Devi                                  .. Petitioner



                                Versus

State of Haryana and others                                .. Respondents

CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present: Mr. Joy Preet Meelu, Advocate, for Mr. Jaspal Singh Maanipur, Advocate, for the petitioner.

Mr. Harish Rathee, Sr. Deputy Advocate General, Haryana.

HARSIMRAN SINGH SETHI J. (ORAL)

1. Learned counsel for the parties submits that the claim in the

present petition is for regularization of the services of the petitioner under

2014 Policy.

2. Learned State counsel submits that the said policy has already

been set aside by this Court while passing order in CWP No.17206 of 2014

titled as Yogesh Tyagi and another vs. State of Haryana and others on

31.05.2018, though the said judgment is pending adjudication before the

Hon'ble Supreme Court of India.

3. I have heard learned counsel for the parties and have gone

through the record with their able assistance.

4. Keeping in view the fact that the 2014 Policy on the basis of

which the regularization is being sought by the petitioner, has already been

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Neutral Citation No:=2023:PHHC:103840

set aside and as of now, the dispute is pending before the Hon'ble Supreme

Court of India, the present petition is disposed of with a direction that in

case after the judgment of the Hon'ble Supreme Court of India, any right

accrues in favour of the petitioner to seek regularization, the petitioner will

be free to avail remedy including filing of the fresh petition or by reviving

the present petition.

August 10, 2023                        (HARSIMRAN SINGH SETHI)
harsha                                        JUDGE


             Whether speaking/reasoned : Yes
             Whether reportable       : No

Neutral Citation No:=2023:PHHC:103840

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