Ram Parsad And Others vs State Of Haryana And Others
2024 Latest Caselaw 10092 P&H

Punjab-Haryana High Court

Ram Parsad And Others vs State Of Haryana And Others on 9 May, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                       Neutral Citation No:=2024:PHHC:064898




CWP-10702-2024                  -1-

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


117                                     CWP-10702-2024
                                        Date of Decision :09.05.2024

Ram Parsad and others                                           ...Petitioners


                                Versus

State of Haryana and others                                 ....Respondents


CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:     Mr. Deepak Sonak, Advocate for the petitioners.

                         ***

Harsimran Singh Sethi, J. (Oral)

1. Learned counsel for the petitioners argues that the petitioners

are entitled for consideration of their claim for regularization of their

services under the policy dated 01.10.2003 keeping in view the judgment of

the Hon'ble Supreme Court of India in LPA No.948-2015 titled as State of

Haryana and others vs. Khajjan Singh and others decided on 21.07.2015

as well as in LPA No.688-2021, titled as State of Haryana and others vs.

Balwinder Singh and others decided on 02.12.2022, which judgments have

already attained finality upto the Hon'ble Supreme Court of India.

2. Learned counsel for the petitioners submits that the claim of the

petitioners has wrongly been rejected by the respondents vide impugned

order dated 17.10.2023 (Annexure P/4) without even noticing as to whether

the petitioner's claim is covered under the policy dated 01.10.2003 or not.

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Neutral Citation No:=2024:PHHC:064898

3. Notice of motion.

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

the respondent-State and submits that keeping in view the instructions

received from the department, order dated 17.10.2023 (Annexure P/4) may

kindly be treated as withdrawn with liberty to pass a fresh order on the claim

of the petitioners in accordance with law within a period of 08 weeks from

the date of receipt of copy of this order.

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

the statement of the learned counsel for the respondents, present petition has

been rendered infructuous and the same may kindly be disposed of as such.

6. Ordered accordingly.

May 09, 2024                       (HARSIMRAN SINGH SETHI)
aarti                                        JUDGE
          Whether speaking/reasoned : Yes/No
          Whether reportable :        Yes/No




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