Shanti Devi vs State Of Haryana & Ors
2024 Latest Caselaw 7110 P&H

Punjab-Haryana High Court

Shanti Devi vs State Of Haryana & Ors on 3 April, 2024

CWP-17828-1998 and CWP-1111-1999 1

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
Sr. No.203 Date of Decision: 03.04.2024
1) CWP-17828-1998 2024: PHHC:047541
Krishna Rani .... Petitioner
Versus
State of Haryana and others ... Respondents
2) CWP-1111-1999 2024: PHHC:047543
Shanti Devi .... Petitioner
Versus
State of Haryana and others ... Respondents

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA
Present: None for the petitioners.

Ms. Tanushree Gupta, DAG, Haryana.
3 2k 3

TRIBHUVAN DAHIYA, J. (ORAL)

These petitions have been filed, inter alia, seeking a writ of mandamus directing the respondents to regularise the petitioners' services with effect from 01.01.1980 and grant them all consequential benefits.

2. A perusal of the written statement(s) shows that the petitioners were regularised in service as JBT Teachers, vide order dated 14.08.1983, and they joined as such on 17.08.1983 and 20.08.1983 respectively. The writ petitions were filed about fifteen/sixteen years thereafter, seeking ante-dated regularisation. It has also been mentioned that as per the prevalent policy of regularisation their services could not have been regularised with effect from 01.01.1980, since they did not have continuous two years' service as JBT

5024.04.10 18:26 Teachers.

I attest to the accuracy an authenticity of this order/judgment.

CWP-17828-1998 and CWP-1111-1999 2

3. These facts have not been disputed by the petitioners, nor any

replication has been filed.

4. In view thereof, finding no merit in the petitions, the same are dismissed.

5. A photocopy of this order be placed on connected file. (TRIBHUVAN DAHTYA) JUDGE 03.04.2024 Maninder Whether speaking/reasoned Yes/No

Whether reportable : Yes/No