Manjinder Singh & Anr vs Punjab School Edu.Bd.& Anr
2024 Latest Caselaw 9095 P&H

Punjab-Haryana High Court

Manjinder Singh & Anr vs Punjab School Edu.Bd.& Anr on 29 April, 2024

                                                             2024:PHHC:057836
                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                              AT CHANDIGARH
               213
                                                                      CWP-8395-2014 (O&M)
                                                                      Date of decision: 29.04.2024

               Manjinder Singh and another                                         ...Petitioners
                                                            Versus

               Punjab School Edu. Board and another                               ...Respondents

               CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
                                                 *****

Present : Mr. Sanjeev Kumar, Advocate for Mr. Jitender Singh Dadwal, Advocate for the petitioners.

Mr. S.S. Behl, Advocate for the respondents.

***** AMAN CHAUDHARY. J (Oral)

1. The prayer made in the present petition is for directing the

respondents to allow the petitioners to continue to discharge their duties and

to regularize their services.

2. Learned counsel appearing for the respondents submits that the

present petition has been rendered infructuous in view of the fact that the

petitioners, who were engaged as Seasonal employees on daily wage basis,

have not been working in Education Board since long.

3. Learned counsel appearing for the petitioners is unable to refute

this fact.

4. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 29.04.2024 Hemant

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

integrity of this order/judgment