Sunita Rani vs State Of Haryana & Ors
2024 Latest Caselaw 20045 P&H

Punjab-Haryana High Court

Sunita Rani vs State Of Haryana & Ors on 12 November, 2024

                                      Neutral Citation No:=2024:PHHC:147361




CWP-14315-2013
          2013 (O&M)                                                             -1--

            IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH


206                                             CWP
                                                CWP-14315-2013 (O&M)
                                                Date of Decision:
                                                        Decision:12.11.2024

Sunita Rani                                                     ...Petitioner(s)


                                      Versus


State of Haryana and others                                     ...Respondent(s)


CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA

Present:-     Mr. R.K. Malik, Senior Advocate with
              Mr. Anshul Labana, Advocate for the petitioner

              Mr. Krishan K. Chahal, Addl. AG, Haryana

TRIBHUVAN DAHIYA,
          DAHIYA J. (Oral)

With the consent of the parties, parties, the main case is taken on Board

today itself by advancing the date of hearing.

2. The petition has been filed, inter alia alia,, seeking a writ of

mandamus directing the respondents to consider the petitioner's claim for

regularisation in terms of Policy dated 01.10.2003, Annexure P P-3.

3. At the outset, outset, learned senior counsel contends that the law has

now been settled in the petitioner's favour vide judgment dated 02.12.2022

rendered by this Court in LPA No.688 of 2021 titled State of Haryana and

others v. Balwinder Singh and others, others against which SLP has been dismissed

by the Supreme Court vide order dated 09.01.2024 09.01.2024. Therefore, the petitioner

will be satisfied in case the respondents are directed to consider and decide the

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Neutral Citation No:=2024:PHHC:147361

CWP-14315-2013 2013 (O&M) -2--

petitioner's case for regularisation regulari ation in terms of regulari regularisation ation policy as per law

laid down in the said judgment within specified period.

4. Learned State counsel has no objection to the prayer made.

5. In view thereof, the petition is disposed of with a direction to the

third respondent/Director, Secondary Educatio Education, n, to take a decision regarding

the petitioner's claim for regularisation as per policy, dated 01.10.2003, in the

light of law laid down in the aforementioned judgment judgment, by passing a speaking

order thereupon, within a period of three months from the date of receiving a

certified copy of this order.

6. Pending application(s), if any, also stand(s) disposed of as having

been rendered infructuous.

(TRIBHUVAN DAHIYA)) JUDGE 12.11.2024 Payal/Maninder

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

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