Dayanand vs State Of Haryana And Others
2024 Latest Caselaw 6377 P&H

Punjab-Haryana High Court

Dayanand vs State Of Haryana And Others on 20 March, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                  Neutral Citation No:=2024:PHHC:039840



                                  Neutral Citation No.2024:PHHC:039840

       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH
113
                          CWP-29949-2022 (O&M)
                          Decided on : 20.03.2024


DAYANAND                                             .....PETITIONER
                                  Versus

STATE OF HARYANA AND OTHERS                                ...RESPONDENTS

CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

PRESENT: Mr. Mukesh Kumar Verma, Advocate for the petitioner.

             Mr. Harish Nain, AAG, Haryana.

       ****
HARSIMRAN SINGH SETHI , J. (Oral)

1. Learned counsel for the petitioner submits that the present

petition has been filed seeking the relief as extended to the petitioner in

LPA-688-2021 titled as 'State of Haryana and others Vs. Balwinder Singh

and others', which has already been upheld upto the Hon'ble Supreme Court

of India.'

2. Learned counsel for the petitioner further submits that after the

judgment of the Hon'ble Supreme Court of India in SLP No. 4531 of 2023

titled as 'State of Haryana and others Vs. Balwinder Singh and others',

decided on 09.01.2024, this Court has also passed an order dated 13.03.2024

in CWP No. 2158-2020 - 'Ashish Sharma and others v. State of Haryana

and others', alongwith other connected cases, wherein the directions have

been given to the respondents-State to consider the claim of the eligible

employees under the regularization policy as applicable to the petitioner,

hence, the present petition be also disposed of in the same terms and

conditions as passed in Ashish Sharma' case (Supra).

3. Notice of motion.

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Neutral Citation No:=2024:PHHC:039840

CWP-29949-2022 (O&M)

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4. Mr. Harish Nain, AAG, Haryana, accepts notice on behalf of the

respondents-State and submits that the claim of the petitioner will also be

considered as per the directions given in Ashish Sharma' case (Supra) and

an appropriate order will be passed within a period of two months from the

receipt of certified copy of this order and in case, the petitioner is found

entitled for any relief, the same will be extended to him otherwise, due

reasons will be mentioned in the speaking order for not accepting the claim

of the petitioner.

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

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

disposed of having been not pressed, at this stage.

6. Ordered accordingly.

                                                 (HARSIMRAN SINGH SETHI)
                                                         JUDGE
20.03.2024
Riya

Whether speaking/reasoned:         Yes/No
Whether Reportable:                 Yes/No




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