Punjab-Haryana High Court

Bedo 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:059526




CM-7067-CWP-2024 in/&                   -1-    2024:PHHC:059526
CWP-8776-2019


           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


102                                            CM-7067-CWP-2024 in/&
                                               CWP-8776-2019
                                               Date of Decision :01.05.2024


Bedo and others                                                  ...Petitioners


                                 Versus


State of Haryana and others                                  ....Respondents


CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI


Present:     Mr. Surender Saini, Advocate for the petitioners.

             Mr. Harish Nain, AAG, Haryana.

                   ***

Harsimran Singh Sethi, J. (Oral)

CM-7067-CWP-2024

Present application has been filed for disposing of the main

case i.e. CWP-8776-2019 in terms of the judgment passed by this Court in

CWP-2158-2020 titled as Ashish Sharma and others vs. State of Haryana

and others, decided on 13.03.2024.

Notice of the application to the counsel opposite.

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

respondent-State and raises no objection for the grant of prayer as made in

the present application.

Keeping in view the averments made in the application, which

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Neutral Citation No:=2024:PHHC:059526

CM-7067-CWP-2024 in/& -2- 2024:PHHC:059526 CWP-8776-2019

are duly supported by an affidavit, application is allowed. Main writ petition

is taken up for hearing today itself

CWP-8776-2019

Learned counsel for the petitioners submits that the present

petition has been filed by the petitioners claiming the benefit of

regularization of their services under the policy dated 01.10.2003 issued by

the respondents.

Learned counsel for the petitioners further submits that

petitioners No.1 and 2 were appointed in January, 2002 and 2001

respectively and have not completed three years of service as on 30.09.2003,

which is a per-requisite for the grant of benefit of regularization under the

2003 regularization policy hence, the present petition qua petitioners No.1

and 2 may kindly be disposed of having been not pressed any further.

Ordered accordingly.

Learned counsel for the petitioners further submits that

petitioners No.3 and 4 were working with the respondents since 1984 and

their claim for regularization of their services is covered by the decision of

this Court in CWP-2158-2020 titled as Ashish Sharma and others vs. State

of Haryana and others, decided on 13.03.2024 along with other connected

cases and prays that the present petition qua petitioners No.3 and 4 may

kindly be disposed of in terms of the order in Ashish Sharma's case (supra)

Learned counsel for the respondents raises no objection to the

said prayer of the learned counsel for the petitioners qua petitioners No.3

and 4.

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CM-7067-CWP-2024 in/& -3- 2024:PHHC:059526 CWP-8776-2019

Keeping in view the above, present petition qua petitioners

No.3 and 4 is disposed of in terms of the order passed by this Court in

Ashish Sharma (supra).

May 01, 2024                       (HARSIMRAN SINGH SETHI)
aarti                                        JUDGE
          Whether speaking/reasoned : Yes/No
          Whether reportable :        Yes/No




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