Balkishan vs State Of Haryana And Ors
2024 Latest Caselaw 19719 P&H

Punjab-Haryana High Court

Balkishan vs State Of Haryana And Ors on 7 November, 2024

                                      Neutral Citation No:=2024:PHHC:144908




            IN THE HIGH COURT OF PUNJAB & HARYANA
                         AT CHANDIGARH
131
                                                      CWP-30056-2024 (O&M)
                                                      Date of decision: 07.11.2024

Balkishan
                                                                       ....Petitioner
                                Versus

State of Haryana and Others
                                                                     ...Respondents

CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
                                  *****
Present : Mr. Nitin Kaushal, Advocate for the petitioner
                                 *****
AMAN CHAUDHARY, J. (ORAL)

1. The present petition has been filed for directing the official

respondent to consider the service rendered by the petitioner on contractual

services from 11.02.1994 to 20.06.1996.

2. Learned counsel would contend that regarding the claim raised in the

present petition, a legal notice dated 11.09.2024, Annexure P-6, has been served

upon respondents, but the same has yet not evoked any response. He refers to the

judgments in State of Haryana vs. Jai Bhagwan in LPA-1892-2019, decided on

26.07.2024 and Harbans Lal vs. State of Punjab and others, CWP-2371-2010,

decided on 31.08.2010. He thus, at this stage, on instructions from the petitioner

prays that a direction is given to the respondents to decide the same keeping in

view the aforesaid judgments in a time bound manner.

3. Notice of motion.

4. At the asking of the Court, Ms. Vibha Tewari, AAG Haryana accepts

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

made.

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                                       Neutral Citation No:=2024:PHHC:144908



CWP-30056-2024 (O&M)                                                   -2-

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 the respondents to

decide the legal notice dated 11.09.2024, taking note of the afore-referred

judgments, within a period of 3 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 him and if found entitled, grant the

benefit forthwith. Needless to say, if the orders are adverse to his interest, the

same shall contain reasons and the petitioner shall be free to seek legal redress

thereupon.

                                                  (AMAN CHAUDHARY)
                                                        JUDGE
07.11.2024
M.Kamra

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




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