Balbir Singh And Ors vs State Of Haryana And Others
2024 Latest Caselaw 7842 P&H

Punjab-Haryana High Court

Balbir Singh And Ors vs State Of Haryana And Others on 15 April, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                      Neutral Citation No:=2024:PHHC:050167



CWP-15749-2019                  2024:PHHC:050167                 1

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


(291)                           CWP-15749-2019
                                Date of Decision : April 15, 2024


Balbir Singh and others                                    .. Petitioners



                                Versus

State of Haryana and others                                .. Respondents



CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI


Present:     Mr. R.S. Sangwan, Advocate, for the petitioners.

             Mr. Tapan Kumar Yadav, Deputy Advocate General, Haryana.


HARSIMRAN SINGH SETHI J. (ORAL)

1. In the present petition, the grievance being raised by the

petitioners is that the petitioners are entitled for regularization of their

service on completion of 240 days in view of the instructions dated

13.02.1979 (Annexure P-4).

2. Learned counsel for the respondents submits that the claim of

the petitioners is squarely covered against them keeping in view the

judgment passed by this Court in CWP No.15364 of 2019 titled as Jai

Bhagwan vs. State of Haryana and others, decided on 24.07.2023, which

judgment has already been upheld in LPA No.1886 of 2023.

3. Learned counsel for the petitioners has not been able to dispute

the same.

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Neutral Citation No:=2024:PHHC:050167

4. Keeping in view the above, the present writ petition is also

dismissed in terms of the order passed in Jai Bhagwan's case (supra).

April 15, 2024                  (HARSIMRAN SINGH SETHI)
harsha                                 JUDGE


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




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