Punjab-Haryana High Court
Ishwar Singh And Anr vs State Of Haryana And Others on 19 April, 2024
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
Neutral Citation No:=2024:PHHC:052342
CM-3633-CWP-2024in/and
CWP-11218-2021(O&M) 1 2024:PHHC:052342
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
103-2
CM-3633-CWP-2024in/and
CWP-11218-2021(O&M)
Decided on : 19.04.2024
Ishwar Singh and another . . .Petitioners
Versus
State of Haryana and others . . . Respondents
CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
PRESENT: Mr. Ravinder Malik (Ravi), Advocate for the petitioners.
Mr. Harish Nain, AAG, Haryana.
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HARSIMRAN SINGH SETHI , J. (Oral)
CM-3633-CWP-2024
1. Prayer in the present application is for fixing the actual early
date of the hearing of the main petition (CWP-11218-2021) keeping in
view the decision in SLP No. 4531 of 2023 titled as State of Haryana
and other v. Balwinder Singh and others, decided on 09.01.2024, which
covers the case of the applicant-petitioner.
2. Notice of the application.
3. Mr. Harish Nain, AAG, Haryana, accepts notice on behalf of
respondents and does not raise any objection in case the prayer made in
the present application is allowed.
4. Keeping in view the averments enumerated in the present
application, the same is allowed. Consequently, the hearing of the main
petition (CWP-11218-2021) is fixed for today itself.
5. Application stands disposed of.
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Neutral Citation No:=2024:PHHC:052342
CM-3633-CWP-2024in/and
CWP-11218-2021(O&M) 2 2024:PHHC:052342
CWP-11218-2021:-
1. Learned counsel for the petitioners submits that in the
present petition, the petitioners are claiming the benefit of regularization
of their part time services keeping in view the instructions issued by the
Government of Haryana in the year 2011.
2. Learned counsel for the petitioners further submits that the
claim of the petitioners is covered by the judgment passed by the Co-
ordinate Bench of this Court in CWP No. 10017 of 2011 titled as
Khajjan Singh and others v. State of Haryana and others, decided on
28.05.2014 alongwith other connected petitions, which judgment has
already attained finality upto the Hon'ble Supreme Court of India, hence,
the respondents are under an obligation to consider the claim of the
petitioners keeping in view the said judgment and pass an appropriate
order granting relief to the petitioners.
3. Learned counsel for the respondents submits that the claim
of the petitioners will be considered in accordance with law as well as
keeping in mind the judgment passed in Khajjan Singh' s case (Supra)
and an appropriate order will be passed within the period of eight weeks
from the date of receipt of copy of this order.
4. Learned counsel for the respondents submits that in case the
claim of the petitioners is found feasible to be accepted, an appropriate
order will be passed and in case the same is not found feasible to be
accepted, detailed reasons for rejecting the claim of the petitioners will
be mentioned in the speaking order.
5. Learned counsel for the petitioners submits that keeping in
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Neutral Citation No:=2024:PHHC:052342
CM-3633-CWP-2024in/and
CWP-11218-2021(O&M) 3 2024:PHHC:052342
view the statement of learned State counsel, the present petition may
kindly be disposed of having been not pressed any further with liberty to
file a fresh representation with respondents as stated herein before.
6. Ordered accordingly.
7. Pending civil miscellaneous application, if any, stands
disposed of.
(HARSIMRAN SINGH SETHI)
JUDGE
19.04.2024
Riya
Whether speaking/reasoned: Yes/No
Whether Reportable: Yes/No
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