Punjab-Haryana High Court

Sewa Ram vs State Of Haryana And Others on 6 May, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                      Neutral Citation No:=2024:PHHC:062048



CWP-10055-2024           2024:PHHC:062048                  1

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


(108)                            CWP-10055-2024
                                 Date of Decision : May 06, 2024


Sewa Ram                                                   .. Petitioner



                                 Versus

State of Haryana and others                                .. Respondents



CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI


Present:     Mr. Deepak Sonak, Advocate, for the petitioner.

             Mr. Harish Nain, Assistant Advocate General, Haryana.


HARSIMRAN SINGH SETHI J. (ORAL)

1. Learned counsel for the petitioner submits that a cryptic and

non-speaking order has been passed by the respondents qua the claim of the

petitioner for regularization of his services under the instructions dated

01.10.2003 (Annexure P-1).

2. Notice of motion.

3. Mr. Harish Nain, learned Assistant Advocate General, Haryana,

accepts notice on behalf of the respondents.

4. Learned counsel for the respondents, on the instructions from

Mr. Umed Singh, Deputy Superintendent, Forest Department, submits that

the impugned order dated 18.10.2023 (Annexure P-4) be treated as

withdrawn with liberty to pass a fresh order by keeping in mind the

judgment passed by this Court in CWP No.2158 of 2020 titled as Ashish

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Neutral Citation No:=2024:PHHC:062048

Sharma and others vs. State of Haryana and others, decided on

13.03.2024 within a period of eight weeks of the receipt of copy of this

order.

5. Learned counsel for the petitioner submits that keeping in view

the statement of learned counsel for the respondents, the present writ

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

6. Ordered accordingly.

May 06, 2024                    (HARSIMRAN SINGH SETHI)
harsha                                 JUDGE


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




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