Punjab-Haryana High Court

Rajesh Kumar vs State Of Haryana And Others on 1 May, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                       Neutral Citation No:=2024:PHHC:059984




                                        2024:PHHC:059984

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

235                                     CWP-17394-2020
                                        Date of Decision :01.05.2024

Rajesh Kumar                                                     ...Petitioner

                                 Versus

State of Haryana and others                                 ....Respondents


CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:     Mr. B.K. Bagri, Advocate for the petitioner.

             Mr. Pankaj Middha, Addl. A.G. Haryana.
                   ***

Harsimran Singh Sethi, J. (Oral)

Learned counsel for the petitioner concedes the factum that the policy dated 18.06.2014 under which policy, the petitioner is seeking benefit of regularization of his services has already been set aside by this Court while passing order in CWP No.17206 of 2014 titled as Yogesh Tyagi and another vs. State of Haryana and others, decided on 31.05.2018, which judgment is pending consideration before the Hon'ble Supreme Court of India and prays that the present petition may kindly be disposed of having been not pressed any further with liberty to the petitioner to either revive the present petition or file a fresh one on the same cause of action in case, any right accrues in favour of the petitioner after the decision of the Hon'ble Supreme Court of India.


             Ordered accordingly



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




                                      1 of 1