Rajbir vs State Of Haryana And Ors
2024 Latest Caselaw 10182 P&H

Citation : 2024 Latest Caselaw 10182 P&H
Judgement Date : 10 May, 2024

Punjab-Haryana High Court

Rajbir vs State Of Haryana And Ors on 10 May, 2024

                                              Neutral Citation No:=2024:PHHC:065732
                                                                                        14




               IN THE HIGH COURT OF PUNJAB & HARYANA
                           AT CHANDIGARH
242
                                              CWP-4265-2017 (O&M)
                                              Date of decision: 10.05.2024

Rajbir                                                                  ...Petitioner
                                            VERSUS

State of Haryana and others                                           ...Respondents

CORAM : HON'BLE MR. JUSTICE VINOD S. BHARDWAJ
Present :-      Mr. Sandeep Singal, Advocate for the petitioner.
                Mr. Vivek Chauhan, Addl. A.G. Haryana.
                              *****

VINOD S. BHARDWAJ, J. (Oral)

Prayer in the present petition is for directing the respondents to regularize the services of the petitioner against a suitable 'Group D' post with effect from 01.10.2003 as he being entitled to regularization of his services vide office order dated 12.08.2016 along with all consequential benefits.

At the very outset, learned counsel for the petitioners contends that the issue involved in the present case is covered by the judgment dated 13.03.2024 passed by this Court in CWP-2158-2024 titled as 'Ashish Sharma and others Vs. State of Haryana and others' and other connected cases, which is based on the judgment of the Hon'ble Supreme Court in SLP No.4531 of 2023 titled as 'State of Haryana and ors. Vs. Balwinder Singh and ors.'.

Learned State counsel does not dispute the same. The present petition is disposed of in terms of the judgment dated 13.03.2024 passed by this Court in the matter of Ashish Sharma and others (Supra).



                                                      (VINOD S. BHARDWAJ)
10.05.2024                                                  JUDGE
Mangal Singh
                Whether speaking/reasoned     :       Yes/No
                Whether reportable            :       Yes/No




                                             1 of 1