Rajesh Kumar And Ors vs Bhakra Beas Management Board
2023 Latest Caselaw 22004 P&H

Punjab-Haryana High Court

Rajesh Kumar And Ors vs Bhakra Beas Management Board on 15 December, 2023

                                                         Neutral Citation No:=2023:PHHC:161334




                                                                2023:PHHC:161334

CWP-28288-2023                                                                     -1-


            IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH


123                                        CWP-28288-2023
                                           Date of Decision: 15.12.2023

Rajesh Kumar and others                                                ...Petitioner


                                      Versus


Bhakra Beas Management Board                                        ...Respondent

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL

Present:-     Mr. Raman Sharma, Advocate for the petitioner
              Mr. Rajesh Garg, Senior Advocate with
              Ms. Neha Matharoo, Advocate and
              Mr. Sahil Matharoo, Advocate and
              Mr. Pranav Chadha, Advocate for the respondents
              ***
JAGMOHAN BANSAL, J. (Oral)

1. The petitioners through instant petition under Articles 226/227 of

the Constitution of India are seeking directions to the respondents to

regularize their services.

2. On 11.12.2023, the following order was passed in CWP

No.27626 of 2023:-

"1. The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking direction to respondent to regularize services of the petitioners.

2. Learned counsel for the petitioners submits that case of the petitioners is squarely covered by a judgment passed by this Court in a bunch of petitions including CWP-9237- 2023 decided on 15.11.2023 titled as Gopal Singh and others Vs. The Bhakra Beas Management Board and others.

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2023:PHHC:161334

3. Mr. Rajesh Garg, Senior Advocate does not dispute the fact that present petitioners are identically placed with petitioners in the aforesaid judgment passed in CWP- 9237-2023.

4. On being asked, learned Senior counsel for the respondent submits that matter with respect to regularization of employees is coming up for consideration before Board on 27.12.2023. The matter would be considered in the light of aforesaid order passed by this Court.

5. He assures the Court that apart from writ petitioners, matter of all the similarly situated employees would be considered. The Board would take policy decision instead of deciding fate of few employees.

6. In the wake of statements of both sides, the present petition stands disposed of in terms of judgment passed in CWP-9237-2023 titled as Gopal Singh and others Vs. The Bhakra Beas Management Board and others decided on 15.11.2023."

3. Learned Senior Counsel for the respondents submits that present

petition may be disposed of in the light of aforesaid order.

4. In the wake of statement of learned Senior Counsel for the

respondents, the present petition stands disposed of in terms of order dated

11.12.2023 passed in CWP No.27626 of 2023.

(JAGMOHAN BANSAL) JUDGE 15.12.2023 Mohit Kumar Whether speaking/reasoned Yes/No Whether reportable Yes/No

Neutral Citation No:=2023:PHHC:161334

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