Punjab-Haryana High Court
Tulsi Ram And Anr vs State Of Haryana And Anr on 7 May, 2024
Author: Vikas Bahl
Bench: Vikas Bahl
Neutral Citation No:=2024:PHHC:063484
CWP-16673-2017 (O&M) and
CWP-9656-2018 (O&M) [1] 2024:PHHC:063484
231
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
1. CWP-16673-2017 (O&M)
Date of decision: 07.05.2024
Tulsi Ram and another
...Petitioners
Versus
State of Haryana and another
...Respondents
2. CWP-9656-2018 (O&M)
Date of decision: 07.05.2024
Murti Devi
...Petitioner
Versus
State of Haryana and another
...Respondents
CORAM: HON'BLE MR. JUSTICE VIKAS BAHL
Present: Mr. Sukesh Kumar Jindal, Advocate for the petitioners.
(In both the cases)
Mr. Amandeep Joshi, DAG, Haryana.
****
VIKAS BAHL, J. (ORAL)
1. This order will dispose of abovesaid two writ petitions in which
prayer has been made for issuance of a writ in the nature of mandamus
directing the respondents to regularize the services of the petitioners from
the date their juniors were regularized with all consequential benefits
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Neutral Citation No:=2024:PHHC:063484
CWP-16673-2017 (O&M) and
CWP-9656-2018 (O&M) [2] 2024:PHHC:063484
including arrears along with 12% interest. CWP-16673-2017 has been filed
by two petitioners whereas CWP-9656-2018 has been filed by petitioner-
Murti Devi.
2. Learned counsel for the petitioners has submitted that the case
of the petitioners is covered by a judgment of a Coordinate Bench of this
Court decided on 13.03.2024 of which lead case is CWP-2158-2020 titled
as Ashish Sharma and others Vs. State of Haryana and others and has
further submitted that the petitioners would give detailed representations to
the competent authority of respondent No.1-State and has prayed that the
competent authority of respondent No.1-State be directed to consider the
said representations in a time bound manner and while considering the
same, also consider the abovesaid judgment passed by the Coordinate
Bench of this Court in Ashish Sharma's case (Supra) and in case, the pleas
raised by the petitioners are found to be meritorious, then, to grant
necessary relief, in accordance with law.
3. Learned State Counsel has submitted that in case any such
representations are given, the same would be considered by the competent
authority of respondent No.1-State, as expeditiously as possible, preferably
within a period of three months from the date of receipt of the said
representations.
4. Keeping in view the abovesaid facts and circumstances, the
present Civil Writ Petition is disposed of with direction to the competent
authority of respondent No.1-State to consider the abovesaid
representations, in accordance with law, within a period of three months
from the date of receipt of the abovesaid representations and while
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Neutral Citation No:=2024:PHHC:063484
CWP-16673-2017 (O&M) and
CWP-9656-2018 (O&M) [3] 2024:PHHC:063484
considering the same, also consider the abovesaid judgment passed by the
Coordinate Bench of this Court in Ashish Sharma's case (Supra) and in
case, the pleas raised by the petitioners are found to be meritorious, then,
the competent authority would grant necessary relief, in accordance with
law and in case, the competent authority is of the opinion that the pleas
raised by the petitioners are not meritorious, then, a speaking order rejecting
the same be passed within a period of three months from the date of receipt
of the said representations.
5. This Court has not opined on the merits of the case and the
competent authority of respondent No.1-State would consider the case of
the petitioners independently, in accordance with law.
6. All the pending miscellaneous applications, if any, shall stand
disposed of in view of the abovesaid order.
07.05.2024 (VIKAS BAHL)
Pawan JUDGE
Whether speaking/reasoned:- Yes/No
Whether reportable:- Yes/No
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