Dalbir Singh vs State Of Haryana And Others
2023 Latest Caselaw 22509 P&H

Punjab-Haryana High Court

Dalbir Singh vs State Of Haryana And Others on 21 December, 2023

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                                       Neutral Citation No:=2023:PHHC:164698




                                            Neutral Citation No.2023:PHHC:164698

       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH
116
                                                   CWP-28931 -2023 (O&M)
                                                   Decided on : 21.12.2023


Dalbir Singh                                                   . . .Petitioner
                                          Versus
State of Haryana and others                                . . . Respondents

CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

PRESENT: Mr. Sanjiv Gupta, Advocate for the petitioner.

        Mr. Pankaj Middha, Additional Advocate General, Haryana.
       ****
HARSIMRAN SINGH SETHI , J. (Oral)

1. In the present petition, the claim of the petitioner is that the

petitioner is entitled for regularization of his services from the date of his

initial appointment, which benefit has been extended to the similarly

situated employees by the respondents.

2. Learned counsel for the petitioner further submits that the claim

of the similarly situated employees has already been allowed by this Court

while passing the order in CWP No. 12858 of 2018- 'Chand Singh and

others v. State of Haryana and others', decided on 24.08.2023 hence, the

petitioner is also entitled for the benefit of the said judgment.

2. Learned counsel for the petitioner submits that the petitioner has

already raised the said grievance in the representation dated 26.10.2023

(Annexure P-11) but the same is still pending consideration with the

respondents and the petitioner will be satisfied, at this stage, in case a

direction is issued to the respondents to decide the same by passing an

appropriate speaking order in a time bound manner.

3. Notice of motion.

4. Mr. Pankaj Middha, Additional Advocate General, Haryana,

accepts notice on behalf of the respondents-State and submits that in case, the

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Neutral Citation No:=2023:PHHC:164698

CWP-28931 -2023 (O&M) -2- 2023:PHHC: 164698

representation dated 26.10.2023 (Annexure P-11) has been received in the

office of the concerned authorities and the same is still pending consideration

with the authorities concerned, the same will be decided by the competent

authority within a period of eight weeks of the receipt of certified copy of

this order by passing an appropriate speaking order.

5. Learned counsel for the petitioner submits that keeping in view

the statement of learned State counsel, the present petition may kindly be

disposed of having been not pressed any further.

6. Ordered accordingly.

                                                (HARSIMRAN SINGH SETHI)
                                                        JUDGE
21.12.2023
Riya

Whether speaking/reasoned:        Yes/No
Whether Reportable:                Yes/No




                                                        Neutral Citation No:=2023:PHHC:164698

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