Sandeep Singh And Ors vs State Of Punjab And Others
2024 Latest Caselaw 8257 P&H

Punjab-Haryana High Court

Sandeep Singh And Ors vs State Of Punjab And Others on 19 April, 2024

                                  Neutral Citation No:=2024:PHHC:052405



CWP No.2826 of 2024 (O&M)                                                 1

                                                           2024:PHHC:052405


      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH

115
                                            CWP No.2826 of 2024 (O&M)
                                             Date of decision: 19.04.2024

Sandeep Singh and others
                                                               ....Petitioners
                                   Versus
State of Punjab and others
                                                             ....Respondents

CORAM: HON'BLE MR. JUSTICE NAMIT KUMAR

Present:     Mr. Harpal Singh Sirohi, Advocate
             for the petitioners.

NAMIT KUMAR J. (Oral)

1. Prayer in this writ petition filed by the petitioners under

Articles 226/227 of the Constitution of India, is for issuance of a writ in

the nature of mandamus, directing the respondents to consider the case

of the petitioners for grant of direct contract appointment and

regularization in service from the date of their initial appointment in the

light of judgment dated 30.01.2023 passed in CWP No.14968 of 2015,

titled as "Bishan Singh and others vs State of Punjab" as well as the

judgment dated 03.02.2020 passed in CWP No.20409 of 2015, titled as

"Satnam Singh and others vs State of Punjab and others".

2. Learned counsel for the petitioners, at the very outset,

confines his prayer for deciding legal notice dated 31.10.2023

(Annexure P-5). He submits that at this stage, petitioners would be

satisfied, if the said legal notice is decided by passing a speaking order

within a time bound frame.

3. Notice of motion.

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Neutral Citation No:=2024:PHHC:052405

2024:PHHC:052405

4. Mr. Rajesh Sehgal, Addl. A.G., Punjab, accepts notice on

behalf of respondents and has no objection to the innocuous prayer

made by learned counsel for the petitioners.

5. I have heard learned counsel for the parties and have gone

through the record of the case.

6. Without expressing any opinion on the merits of the case or

the claim being made by the petitioners in the present petition,

respondent No.3 is directed to consider and decide the claim made by

the petitioner in the representation/legal notice dated 31.10.2023

(Annexure P-5), in accordance with law, by passing a speaking order,

within a period of 03 months, from the date of receipt of certified copy

of this order.

7. The petition stands disposed of.

                                                (NAMIT KUMAR)
                                                    JUDGE

19.04.2024
yakub



             Whether speaking/reasoned:                  Yes/No

             Whether reportable:                         Yes/No




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