Bhagirath And Others vs State Of Haryana And Others
2024 Latest Caselaw 8700 P&H

Punjab-Haryana High Court

Bhagirath And Others vs State Of Haryana And Others on 24 April, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                       Neutral Citation No:=2024:PHHC:055370




CWP-9138-2024                           -1-    . 2024:PHHC:055370


              IN THE HIGH COURT OF PUNJAB AND HARYANA
                       AT CHANDIGARH


114                                            CWP-9138-2024
                                               Date of Decision :24.04.2024


Bhagirath and others                                            ...Petitioners


                                Versus


State of Haryana and others                                 ....Respondents

CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:    Mr. Deepak Sonak, Advocate for the petitioners.

                   ***

Harsimran Singh Sethi, J. (Oral)

1. Learned counsel for the petitioners submits that the claim of the

petitioners has wrongly been rejected by the respondents on the ground that

there was no post available for the regularization of services of the

petitioners whereas, the similar issue has already been decided by this Court

while passing order in CWP-2158-2020 titled as Ashish Sharma and others

vs. State of Haryana and others, decided on 13.03.2024 along with other

connected cases hence, the respondents are under an obligation to reconsider

the claim of the petitioners for regularization of their services by ignoring

the impugned orders already passed.

2. Notice of motion.

3. Mr. Harish Nain, AAG, Haryana, accepts notice on behalf of

the respondents and submits that in case, any representation is received from

the petitioners on the basis of the judgment already passed by this Court in

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Neutral Citation No:=2024:PHHC:055370

CWP-9138-2024 -2- . 2024:PHHC:055370

Ashish Sharma (supra), the said claim will be adjudicated upon afresh on

the basis of the judgment already passed by this Court in Ashish Sharma

(supra) and an appropriate speaking order will be passed within a period of

08 weeks from the date of receipt of any such representation without being

influenced by the impugned orders already passed.

4. Learned counsel for the petitioners submits that keeping in view

the statement of the learned counsel for the respondents, present petition

may kindly be disposed of having been not pressed any further with liberty

to the petitioners to approach the respondents by way of filing representation

on the basis of the judgment passed by this Court in Ashish Sharma

(supra).

5. Ordered accordingly.

April 24, 2024                       (HARSIMRAN SINGH SETHI)
aarti                                          JUDGE
            Whether speaking/reasoned : Yes/No
            Whether reportable :        Yes/No




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