Tarsem Singh And Others vs State Of Punjab And Others
2024 Latest Caselaw 9599 P&H

Punjab-Haryana High Court

Tarsem Singh And Others vs State Of Punjab And Others on 3 May, 2024

               CWP-10161-2024                          2024:PHHC:061340                         1

                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                              AT CHANDIGARH
               115
                                                                CWP-10161-2024
                                                                Date of decision: 03.05.2024

               Tarsem Singh and others
                                                                                   ....Petitioners
                                                       Versus

               State of Punjab and others
                                                                                  ...Respondents


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

               Present :           Mr. RVS Chugh, Advocate
                                   for the petitioners.

                          *****
               AMAN CHAUDHARY. J (ORAL).

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

respondent Nos.1 to 5 to regularize the services of the petitioners prior to

13.10.2016 and to grant the seniority and service benefits of regularization of

service to them.

2. Learned counsel would submit that Ruldu Singh-respondent

No.6, who was junior to the petitioners, having been appointed in 1999 and

had been granted regularization vide order dated 13.10.2016, Annexure P-2,

while the petitioners were between 1980, 1973 to 1999 and had been

regularized between 2018 and 2022. In this regard, a legal notice dated

23.01.2024, Annexure P-3, has been served upon respondent Nos.1 to 5,

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 respondent Nos.1 to 5 to decide the

same in a time bound manner by granting them an opportunity of hearing.

3. Notice of motion.

integrity of this order/judgment

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

accepts notice on behalf of the respondent-State and has no objection to the

limited prayer made.

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

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

Nos.1 to 5 to decide the legal notice 23.01.2024, Annexure P-3 expeditiously,

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