Thursday, 21, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Pawan Kumar And Anr vs State Of Haryana And Others
2023 Latest Caselaw 21536 P&H

Citation : 2023 Latest Caselaw 21536 P&H
Judgement Date : 11 December, 2023

Punjab-Haryana High Court

Pawan Kumar And Anr vs State Of Haryana And Others on 11 December, 2023

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                                         Neutral Citation No:=2023:PHHC:158325




                            2023:PHHC:158325

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

(271)                            CWP-24510-2022
                                 Date of Decision : December 11, 2023

Pawan Kumar and another                                     .. Petitioners

                                 Versus

State of Haryana and others                                 .. Respondents

CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:     Mr. Naveen Daryal, Advocate, for the petitioners.

             Mr. Tapan Kumar Yadav, Deputy Advocate General, Haryana.

HARSIMRAN SINGH SETHI J. (ORAL)

In the present writ petition, the grievance of the petitioners is that they are entitled for regularization of their services as per the policy dated 18.06.2014.

Learned State counsel submits that the policy under which the petitioners are seeking the benefit, has already been set aside by this Court CWP No.17206 of 2014 titled as Yogesh Tyagi and another vs. State of Haryana and others, decided on 31.05.2018.

Learned counsel for the petitioner submits that the judgment in Yogesh Tyagi's case (supra) passed by this Court is pending consideration before the Hon'ble Supreme Court of India.

Faced with this situation, learned counsel for the petitioner submits that the present writ petition may kindly be disposed of having been not pressed any further with liberty to the petitioner either to revive the present petition or to file a fresh one in case any right exist with the petitioner after the judgment of the Hon'ble Supreme Court of India.

Ordered accordingly.



December 11, 2023                       (HARSIMRAN SINGH SETHI)
harsha                                         JUDGE


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


Neutral Citation No:=2023:PHHC:158325

1 of 1

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : MAIMS

 
 
Latestlaws Newsletter