Bohar Singh vs State Of Punjab And Ors
2024 Latest Caselaw 8002 P&H

Punjab-Haryana High Court

Bohar Singh vs State Of Punjab And Ors on 16 April, 2024

                                    Neutral Citation No:=2024:PHHC:051399



                                                              2024:PHHC:051399
        IN THE PUNJAB AND HARYANA HIGH COURT AT
                       CHANDIGARH

271-1                                                          CWP-17175-2018

BOHAR SINGH
                                                                      ... Petitioner
                                    VERSUS
STATE OF PUNJAB AND ORS
                                                                   ... Respondents
                                      AND

271-2                                                  CWP-5325-2019 (O&M)
                                                    Date of Decision: 16.04.2024

SUDAGAR SINGH AND OTHERS
                                                                     ... Petitioners
                                    VERSUS
STATE OF PUNJAB AND ORS
                                                                   ... Respondents
CORAM: HON'BLE MR. JUSTICE VINOD S. BHARDWAJ.
                                    ****
Present:     Mr. Judgepreet Singh Warring, Advocate
             for the petitioner(s).

             Mr. Vipin Pal Yadav, Addl. A.G., Punjab.
                                    ****
VINOD S. BHARDWAJ, J. (ORAL)

As similar relief is being sought in both writ petitions to the effect

that the respondents be directed to regularize the services of the petitioners from

the date of completion of 10 years of service, the same are being decided by a

common order.

Counsel for the petitioners had placed reliance on the judgment

dated 23.08.2023 passed by this Court in CWP No.2269 of 2016 titled as Ajit

Singh Versus State of Punjab and Others for being given the benefit. The

matter came up for hearing on 04.04.2024, when the following order was

passed:

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Neutral Citation No:=2024:PHHC:051399

CWP-17175-2018+1 case -2- 2024:PHHC:051399

"Learned State counsel prays for short accommodation to apprise this Court as to whether the judgment in the case of Ajit Singh vs. State of Punjab and others, CWP-2269-2016, decided on 23.08.2023 has been implemented and in case, the same has been, produce a copy of the order of regularization.

Adjourned to 16.04.2024.

A photocopy of this order be placed on the file of connect case."

Today on resumed hearing, Mr. Balwinder Singh, Clerk from the

respondent-Department is present in person and has apprised that the

respondent-Department has decided to implement the judgment dated

23.08.2023 passed by this Court in the matter of Ajit Singh Versus State of

Punjab and others bearing No.CWP-2269 of 2016 and that the petitioners

herein are entitled to the benefits at par with the petitioner therein.

The prayer made in the present petitions is stated to be covered by

the ratio of judgment of Ajit Singh (supra).

The present petitions are accordingly disposed of in terms of

judgment dated 23.08.2023 in the case of Ajit Singh (supra).

All other misc. application(s), if any, also stand(s) disposed of

accordingly.

Photocopy of this order be placed on the file of another connected case.

                                                         (VINOD S. BHARDWAJ)
APRIL 16, 2024                                                 JUDGE
rajender


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




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