Punjab-Haryana High Court

Ram Kumar And Ors vs State Of Punjab And Ors on 3 May, 2024

               CWP-10111-2024                          2024:PHHC:061150                             1

                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                              AT CHANDIGARH
               111
                                                                  CWP-10111-2024
                                                                  Date of decision: 03.05.2024

               Ram Kumar and others
                                                                                  ....Petitioners
                                                       Versus

               State of Punjab and others
                                                                                 ...Respondents

               CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
                                                  *****

Present : Mr. Vishal Mittal, Advocate for the petitioners.

***** AMAN CHAUDHARY. J (Oral)

1. The prayer made in the present petition is for directing the

respondents to regularize the services of the petitioners and to grant full salary

including all allowances.

2. Learned counsel would submit that the petitioners are seeking

regularization of their services and states that his case is covered by the

judgment of this Court in Amrish Sharma and others vs. State of Punjab

and others, CWP-19238-2013, decided on 26.02.2024, Annexure P-9. In this

regard, a representation dated 01.03.2024, Annexure P-8, has been submitted,

which has yet not evoked any response. He thus, at this stage, on instructions,

submits that the petitioners are sanguine of it being considered in a positive

manner, in case, a direction is given to the respondents to decide the same in a

time bound manner by granting them an opportunity of hearing.

3. Notice of motion.

4. At the asking of the Court, Mr. Swapan Shorey, DAG, Punjab

accepts notice on behalf of the respondents and has no objection to the limited

prayer made.

5. In view of the above and without commenting upon the merits of

integrity of this order/judgment

the case, this petition is hereby disposed of with a direction to the respondents

to decide the representation dated 01.03.2024, Annexure P-8 in light of the

afore-referred judgment, within a period of six months, which this Court has

no reason to believe the authorities would not address in a just, fair and

reasonable manner. Upon doing so, after notice and hearing offered to them

and if found entitled, grant the benefit forthwith. Needless to say, if the orders

are adverse to their interest, the same shall contain reasons and the petitioners

shall be free to seek legal redress thereupon.





                                                                    (AMAN CHAUDHARY)
                                                                         JUDGE
               03.05.2024
               Hemant

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







integrity of this order/judgment