Ranvir Singh And Others vs State Of Haryana And Others
2024 Latest Caselaw 9394 P&H

Punjab-Haryana High Court

Ranvir Singh And Others vs State Of Haryana And Others on 1 May, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                         Neutral Citation No:=2024:PHHC:060082



CWP-7389-2022                       2024:PHHC:060082               1

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


(248)                               CWP-7389-2022
                                    Date of Decision : May 01, 2024


Ranvir Singh and others                                     .. Petitioners



                                    Versus

State of Haryana and others                                 .. Respondents



CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI


Present:     Mr. Surinder Kumar Daaria, Advocate, for the petitioners.

             Mr. Pankaj Middha, Addl. Advocate General, Haryana.


HARSIMRAN SINGH SETHI J. (ORAL)

1. In the present writ petition, the prayer of the petitioners is for

the grant of regularization of their services under the policy dated

01.10.2003 (Annexure P-1).

2. Learned State counsel submits that as per the impugned order

dated 03.01.2022 (Annexure P-5), the petitioners are not even the

employees of the Department hence, the question of grant of regularization

of their services does not arise.

3. Learned counsel for the petitioners submits that the respondents

are intentionally trying to dispute the fact of employment of the petitioners

with the department but the petitioners have worked with the respondents.

4. I have heard learned counsel for the parties and have gone

through the record with their able assistance.

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Neutral Citation No:=2024:PHHC:060082

5. As per the judgment of the Hon'ble Supreme Court of India in

Civil Appeal No.2848 of 2021 titled as Shubhas Jain vs. Rajeshwari

Shivam and others, decided on 20.07.2021, where the facts are disputed,

the same should not be adjudicated in the writ jurisdiction and the parties

should be relegated to the civil dispute before the civil Court. The relevant

paragraph of the said judgment is as under:-

"26. It is well settled that the High Court exercising its extraordinary writ jurisdiction under Article226 of the Constitution of India, does not adjudicate hotly disputed questions of fact. It is not for the High Court to make a comparative assessment of conflicting technical reports and decide which one is acceptable."

6. In the present petition, the factual averment as to whether the

petitioners are employees of the respondents is being disputed. That being

so, the said issue cannot be decided in the writ petition. However, the

petitioners will be free to avail appropriate remedy before the Civil Court so

as to prove their allegations.

7. The present writ petition is disposed of in above terms.

May 01, 2024                     (HARSIMRAN SINGH SETHI)
harsha                                  JUDGE


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




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