Sunil Kumar vs State Of Haryana And Others
2024 Latest Caselaw 9061 P&H

Punjab-Haryana High Court

Sunil Kumar vs State Of Haryana And Others on 29 April, 2024

Author: Jasgurpreet Singh Puri

Bench: Jasgurpreet Singh Puri

                                       Neutral Citation No:=2024:PHHC:057776



CWP-9537-2024(O&M)                             -1-   2024:PHHC:057776

                           110
             IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

                                                      CWP-9537-2024(O&M)
                                                     Date of decision: 29.04.2024


Sunil Kumar

                                                                     ...Petitioner

                                     VERSUS

State of Haryana and others

                                                                  ...Respondents

CORAM: HON'BLE MR. JUSTICE JASGURPREET SINGH PURI


Present:-    Mr. Abhinav Sood, Advocate, for the petitioner.

                    ****

JASGURPREET SINGH PURI, J. (Oral)

1. The present writ petition has been filed under Articles 226/227 of

the Constitution of India seeking issuance of a writ in the nature of mandamus

directing the respondents to consider the case of the petitioner on parity by

regularizing the services of the petitioner from the date when the services of

similar situated person have been regularized in view of the instructions issued

by the Government from time to time as well as in view of judgments passed

by this Hon'ble Court as well as Hon'ble Supreme Court as the petitioner is

fully eligible and entitled for the same.

2. Learned counsel for the petitioner submitted that the petitioner had

served a legal notice dated 12.11.2023 (Annexure P-6) to the respondents but

the same has not been considered and decided till date. He further submitted

that at this stage, he will be satisfied in case the aforesaid legal notice dated

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Neutral Citation No:=2024:PHHC:057776

CWP-9537-2024(O&M) -2- 2024:PHHC:057776

12.11.2023 (Annexure P-6) is considered and decided by the respondents in

accordance with law and in a time bound manner.

3. Notice of motion.

4. On the asking of the Court, Mr. Gaurav Jindal, learned Additional

Advocate General, Haryana accepts notice on behalf of the respondents. He

submitted that in view of the limited prayer made by learned counsel for the

petitioner, he has no objection in case time bound direction is issued in this

regard.

5. In view of the aforesaid facts and circumstances, without calling

for the reply from the respondents and without expressing anything on the

merits of the case, the present writ petition is disposed of with a direction to the

respondents to consider and decide the legal notice dated 12.11.2023 (Annexure

P-6) strictly in accordance with law and within a period of three months from

today.

                                 (JASGURPREET SINGH PURI)
29.04.2024                              JUDGE
rakesh


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




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