Sanjay Kumar And Another vs State Of Punjab And Others
2024 Latest Caselaw 9710 P&H

Punjab-Haryana High Court

Sanjay Kumar And Another vs State Of Punjab And Others on 6 May, 2024

                                      Neutral Citation No:=2024:PHHC:061933



CWP-11623-2021
          2021                                                                   -1--


            IN THE HIGH COURT OF PUNJAB AND HARYANA
                           AT CHANDIGARH


119                                             CWP
                                                CWP-11623-2021
                                                Date of Decision: 06.05.2024

Sanjay Kumar and Another                                             ...Petitioners


                                      Versus


State of Punjab and others                                         ...Respondents


CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL

Present:-     Mr. A.K. Walia, Advocate for the petitioners
       Mr. Aman Dhir, Deputy Advocate General, Punjab
            ***
JAGMOHAN BANSAL, J. (Oral)

1. The petitioners petitioner through instant petition under Article 226 of the

Constitution of India are setting aside of order dated 19.04.2021 (Annexure P P--

13) whereby their claim for regularization has been rejected.

2. The petitioners claim that their th case may be disposed of in terms erms

of judgment dated 20.03.2024 passed by this Court in Vinod Kumar and

others v. State of Punjab and others; CWP No.9025 of 2017 2017. The relevant

extracts of the said judgment are reproduced as below below:-

"10. The petitioners are conceding that they may not be eligible under 2016 policy, however, they must be considered as per policy of 2023 because, they have already served for more than 25 years and it would be travesty of justice, if they are not considered ass per 2023 policy. The respondent by 2023 policy has created a dying cadre. The petitioners are working as Class-IV IV employees and their work and conduct is satisfactory which is prima facie evident from the fact that they are uninterruptedly working since their appointment.

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Neutral Citation No:=2024:PHHC:061933

CWP-11623-2021 2021 -2--

11. This Court finds that case of petitioners need to be considered in the light of 2023 policy and without insisting for minimum education qualification of 8th standard.

12. The petition is hereby disposed of with a direction to respondents espondents to consider case of petitioners within 6 months from today in the light of above observations.

observations."

3. Mr. Aman Dhir, learned State counsel, submits that matter of the

petitioners is under active consideration. The proposal has been forwarded to

the competent authority and needful would be done in the due course.

4. In the wake of statement of both sides, the present petition stands

disposed of in terms of judgment dated 20.03.2024 passed by this Court in

Vinod Kumar (supra).

(JAGMOHAN BANSAL) JUDGE 06.05.2024 Mohit Kumar Whether speaking/reasoned Yes/No Whether reportable Yes/No

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