Nishan Singh vs State Of Punjab And Others
2024 Latest Caselaw 7299 P&H

Punjab-Haryana High Court

Nishan Singh vs State Of Punjab And Others on 5 April, 2024

               CWP-7709-2024                           2024:PHHC:046401                     1

                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                              AT CHANDIGARH
               123
                                                                  CWP-7709-2024
                                                                  Date of decision: 05.04.2024

               Nishan Singh
                                                                                   ....Petitioner
                                                       Versus

               State of Punjab and others
                                                                                     ...Respondents

               CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
                                                 *****

Present : Mr. H.C. Arora, Advocate for the petitioner.

***** AMAN CHAUDHARY. J (Oral)

1. The prayer in the present Civil Writ Petition filed under Article

226 of the Constitution of India, is to issue a writ in the nature of mandamus,

for directing the respondents to consider the case of the petitioner for

regularization as JCB Driver.

2. Learned counsel would submit that the petitioner has been

working for the last more than 16 years as JCB Driver. However, he has not

been regularized, his grievance, at this stage, is of his particulars/data having

not been uploaded on the portal of the department for the purpose of

regularization in terms of Policy dated 16.05.2023. In this regard, a legal

notice dated 13.01.2024, Annexure P-9, has been served upon the

respondents, which has yet not evoked any response. He thus, at this stage, on

instructions, submits that the petitioner is sanguine of it being considered in a

positive manner, in case, a direction is given to the respondents to decide the

same in a time bound manner by granting him an opportunity of hearing.

3. Notice of motion.

4. At the asking of the Court, Mr. Amarpreet Singh Bains, AAG,

integrity of this order/judgment

Punjab accepts notice on behalf of the respondent-State and has no objection

to the limited prayer made.

5. In view of the aforesaid and without commenting upon the merits

of the case, this petition is hereby disposed of with a direction to the

respondents to consider the legal notice dated 13.01.2024, Annexure P-9 and

decide the same taking note of the pleas raised, within a period of two months

and .

                                                                     (AMAN CHAUDHARY)
                                                                          JUDGE
               05.04.2024
               Hemant

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







integrity of this order/judgment