Raj Kumar vs State Of Haryana & Ors
2024 Latest Caselaw 6219 P&H

Punjab-Haryana High Court

Raj Kumar vs State Of Haryana & Ors on 19 March, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                       Neutral Citation No:=2024:PHHC:039185



CWP-13686-2015                   2024:PHHC:039185                 1

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


(207)                            CWP-13686-2015
                                 Date of Decision : March 19, 2024


Raj Kumar                                                   .. Petitioner



                                 Versus

State of Haryana and others                                 .. Respondents



CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI


Present:      Ms. Komal Balain, Advocate, for
              Mr. Vikas Malik, Advocate, for the petitioner.

              Ms. Vibha Tewari, Assistant Advocate General, Haryana.


HARSIMRAN SINGH SETHI J. (ORAL)

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

writ petition, the petitioner was claiming regularization in service from the

date of completion of 240 days in terms of the Policy dated 19.02.1979

(Annexure P-4) of the Government which was relied in the case of other

similarly situated employees to grant the benefit of regularization.

2. Learned State counsel submits that the Policy of 1979 has

already been withdrawn and even the judgment of this Court giving

directions to grant regularization on completion of 240 days, has already

been set aside by the Hon'ble Supreme Court of India in Civil Appeal

No.2979 of 1992 titled as State of Haryana vs. Piara Singh, decided on

12.08.1992.

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Neutral Citation No:=2024:PHHC:039185

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

the statement of learned State counsel, the present writ petition may kindly

be disposed of having been not pressed any further.

4. Ordered accordingly.

March 19, 2024                  (HARSIMRAN SINGH SETHI)
harsha                                 JUDGE


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




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