Yeshpal And Ors vs State Of Haryana And Others
2023 Latest Caselaw 11407 P&H

2023.07.31 18:37
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2023:PHHC:097235

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
Sr. No.135 CWP-16313-2023
Date of Decision: 31.07.2023
Yespal and others .... Petitioners
Versus
State of Haryana and others ... Respondents

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHTYA
Present: Mr. S.K.Malik, Advocate for the petitioners.

Mr. Ravinder Singh Budhwar, Addl. A.G. Haryana.

3k 2k 3k

TRIBHUVAN DAHIYA, J. (ORAL)

This petition has been filed seeking a writ of mandamus directing the respondents to frame a policy of regularisation and to regularise the petitioners' services.

2. At the outset, learned counsel for the petitioners submits that, at this stage, the petitioners would be satisfied in case respondent No.1 is directed to decide the pending legal notice, dated 16.12.2022 (Annexure P-16).

3. Notice of motion.

4. Mr. Ravinder Singh Budhwar, Additional Advocate General, Haryana, appearing on advance notice, submits that the pending legal notice, dated 16.12.2022, shall be decided by respondent No.1 in accordance with law.

5. In view thereof, without going into merits of the case, the petition is disposed of with a direction to respondent No.1/Chief Secretary, Government of Haryana, to consider and decide the pending legal notice, dated 16.12.2022,

expeditiously in accordance with law, by passing a speaking order.

(TRIBHUVAN DAHIYA) JUDGE

31.07.2023 Maninder Whether speaking/reasoned : Yes/No Whether reportable : Yes/No