Babu Lal vs State Of Haryana And Others
2024 Latest Caselaw 8322 P&H

Punjab-Haryana High Court

Babu Lal vs State Of Haryana And Others on 20 April, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                       Neutral Citation No:=2024:PHHC:053042



CM-6119-CWP-2024 in/and CWP-32041-2018                            1

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

                          2024:PHHC:053042

(101)                            CM-6119-CWP-2024 in/and
                                 CWP-32041-2018
                                 Date of Decision : April 20, 2024


Babu Lal                                                    .. Petitioner



                                 Versus

State of Haryana and others                                 .. Respondents


CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:     Mr. R.K. Malik, Senior Advocate, with
             Mr. Anshul Labana, Advocate, for the applicant-petitioner.

             Ms. Vibha Tewari, Assistant Advocate General, Haryana.


HARSIMRAN SINGH SETHI J. (ORAL)

CM-6119-CWP-2024

Present application has been filed for fixing the main writ

petition i.e. CWP No.32041 of 2018, at an early actual date and to dispose

of the same keeping in view the judgment of the Hon'ble Supreme Court of

India in SLP No. 4531 of 2023 titled as 'State of Haryana and others Vs.

Balwinder Singh and others.

Notice of the application to the counsel opposite.

Ms. Vibha Tewari, learned Assistant Advocate General,

Haryana, accepts notice on behalf of the respondents.

Keeping in view the agreement between the learned counsel for

the parties, the application is allowed and on their joint request, the main

writ petition is taken up for hearing today itself.

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Neutral Citation No:=2024:PHHC:053042

CWP-32041-2018

1. Learned senior counsel for the petitioner submits that after the

decision of the Hon'ble Supreme Court of India in SLP No. 4531 of 2023

titled as 'State of Haryana and others Vs. Balwinder Singh and others, a

bunch of petitions involving the same question of law has been decided by

this Court while passing order in CWP No.2158 of 2020 titled as Ashish

Sharma and others vs. State of Haryana and others, decided on

13.03.2024 and the question of law raised in the present writ petition is also

covered by the said judgment hence, the respondents are under an obligation

to consider the claim of the petitioner for regularization under the policy

dated 01.10.2003 keeping in view the parameters therein.

2. Learned counsel for the respondents has not been able to rebut

the fact that the question of law raised in the present writ petition has

already been decided by this Court while passing order in Ashish Sharma's

case (supra).

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

disposed of in terms of the judgment in Ashish Sharma's case (supra).

April 20, 2024                  (HARSIMRAN SINGH SETHI)
harsha                                 JUDGE


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




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