Tek Chand And Ors vs Union Of India And Ors
2024 Latest Caselaw 9130 P&H

Punjab-Haryana High Court

Tek Chand And Ors vs Union Of India And Ors on 29 April, 2024

                                        Neutral Citation No:=2024:PHHC:057756
CWP-21325-2017                           -1-           2024:PHHC:057756


            IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

211                                      CWP-21325-2017
                                         Date of Decision : 29.04.2024


TEK CHAND AND ORS.                                           ... PETITIONERS


                                        Versus


UNION OF INDIA AND ORS.                                     ... RESPONDENTS

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL
Present :    Mr.Mrinal Dewan, Advocate for
             Mr. R.S.Manhas, Advocate
             for the petitioners.

             Mr. Shivoy Dhir, Sr. Panel Counsel
             for the respondents-UOI.

             ****

JAGMOHAN BANSAL, J. (Oral)

1. The petitioners through instant petition under Articles 226/227 of

the Constitution of India are seeking setting aside of order dated 20.05.2017

(Annexure P-6) whereby the respondents have denied their claim for

regularization of their services.

2. Learned counsel for the petitioners submits that he has no

instructions from his clients.

3. Mr. Shivoy Dhir, Sr. Panel Counsel submits that the petitioners

since a long time are not in service. There is no policy of regularization. The

issue involved in the present case is squarely covered by the judgment of

Supreme Court in Union of India and ors. vs. Vartak Labour Union, ( 2011) 4

SCC 200.

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Neutral Citation No:=2024:PHHC:057756 CWP-21325-2017 -2- 2024:PHHC:057756

4. In the wake of statement of learned counsel for the parties, the

present petition is hereby dismissed.

(JAGMOHAN BANSAL) JUDGE 29.04.2024 anju

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

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