Saroj Bala vs State Of Haryana And Anr
2024 Latest Caselaw 9241 P&H

Punjab-Haryana High Court

Saroj Bala vs State Of Haryana And Anr on 30 April, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                         Neutral Citation No:=2024:PHHC:058609



CM-5639-CWP-2024 in/and CWP-15357-2021                              1

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

                              2024:PHHC:058609

(108)                              CM-5639-CWP-2024 in/and
                                   CWP-15357-2021
                                   Date of Decision : April 30, 2024


Saroj Bala                                                    .. Petitioner


                                   Versus

State of Haryana and another                                  .. Respondents


CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI


Present:       Mr. Inder Pal Goyat, Advocate, for the applicant-petitioner.

               Mr. Harish Nain, Assistant Advocate General, Haryana.


HARSIMRAN SINGH SETHI J. (ORAL)

CM-5639-CWP-2024

Present application has been filed for recalling the order dated

20.03.2024, by which, the present writ petition was dismissed for non-

prosecution.

Notice of the application to the counsel opposite.

Mr. Harish Nain, learned Assistant Advocate General, Haryana,

who is present in Court, accepts notice on behalf of the respondents. He

raises no objection for the grant of prayer as raised in the present

application.

Keeping in view the averments made in the application, which

are duly supported by an affidavit, the same is allowed. The order dated

20.03.2024 is recalled and the writ petition is restored to its original number

and status.

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Neutral Citation No:=2024:PHHC:058609

CWP-15357-2021

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

petitioner is for regularization of her services under the policy issued in the

year 2014.

2. Learned counsel for the respondents submits that the said

policy has already been set aside by the Division Bench of this Court in

CWP No.17206 of 2014 titled as Yogesh Tyagi and another vs. State of

Haryana and others, decided on 31.05.2018 though, the said judgment is

pending consideration before the Hon'ble Supreme Court of India.

3. Faced with this situation, learned counsel for the petitioner

submits that the present writ petition may kindly be disposed of having been

not pressed any further with liberty to either revive the present petition or to

file a fresh one in case any right subsists after the decision of the Hon'ble

Supreme Court of India.

4. Ordered accordingly.

April 30, 2024                   (HARSIMRAN SINGH SETHI)
harsha                                  JUDGE


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




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