Raj Pal vs State Of Haryana And Ors
2024 Latest Caselaw 622 P&H

Punjab-Haryana High Court

Raj Pal vs State Of Haryana And Ors on 11 January, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                                          Neutral Citation No:=2024:PHHC:003411




CWP-12248-2016            2024:PHHC:003411                         1

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


(205)                            CWP-12248-2016
                                 Date of Decision : January 11, 2024


Raj Pal                                                     .. Petitioner



                                 Versus

State of Haryana and others                                 .. Respondents


CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI


Present:     Mr. Sandeep Goyat, Advocate, for the petitioner.

             Mr. Saurabh Mohunta, Deputy Advocate General, Haryana.


HARSIMRAN SINGH SETHI J. (ORAL)

1. Learned counsel for the petitioner submits that the present writ

petition was already decided by the Coordinate Bench of this Court on

19.11.2018 and a direction was given to pass appropriate order considering

the case of the petitioner for regularization from the date the junior has been

regularized in service by the respondents.

2. Learned counsel for the petitioner submits that the said order

was passed on the basis of the judgment of the Coordinate Bench in CWP

No. 2009 of 2016 titled as Balwinder Singh and others vs. State of Haryana

and others, decided on 04.10.2018, which judgment has already been upheld

by the Division Bench.

3. Learned counsel for the petitioner further submits that the

petitioner has no hesitation that the said order be maintained and the

respondents be directed to pass appropriate order considering the claim of

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Neutral Citation No:=2024:PHHC:003411

the petitioner for regularization of his services w.e.f. the date person junior

to him were promoted.

4. Learned State counsel submits that the State has no objection

to consider the claim of the petitioner for regularization of his services w.e.f

the date person junior to the petitioner was appointed so as to pass

appropriate order and in case claim of the petitioner is found feasible,

appropriate relief will be extended while passing speaking order, which

order will be passed within a period of eight weeks from the date of receipt

of copy of this order.

5. Learned counsel for the petitioner submits that keeping in view

the statement of learned State counsel, no further grievance of the petitioner

survives in the present petition and the same may kindly be disposed of

having been not pressed any further.

6. The present writ petition is disposed of in terms of the

statement of learned State counsel as recorded in para 4 of the order.

January 11, 2024                 (HARSIMRAN SINGH SETHI)
harsha                                  JUDGE


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




                                                          Neutral Citation No:=2024:PHHC:003411

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