Bala And Ors vs State Of Haryana And Ors
2024 Latest Caselaw 18633 P&H

Punjab-Haryana High Court

Bala And Ors vs State Of Haryana And Ors on 21 October, 2024

                                      Neutral Citation No:=2024:PHHC:137216


CWP-28409-2024
                                                                          1
            IN THE HIGH COURT OF PUNJAB & HARYANA
                       AT CHANDIGARH
125
                                                CWP-28409-2024
                                                Date of decision: 21.10.2024

Bala and others
                                                                ....Petitioners
                                  Versus

State of Haryana and others
                                                                ...Respondents

CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
                                 *****
Present : Mr. DPS Bajwa and Mr. Shalender Mohan, Advocates
          for the petitioners.

                                      *****
AMAN CHAUDHARY, J. (Oral)

1. Learned counsel would contend that the petitioners have been

working on daily wage basis for the last 2-3 decades, however have not been

regularized despite the instructions dated 01.10.2003, 10.02.2004, 2007 and

2011 and similarly situated employees were granted regularization vide order

dated 14.10.2006. He prays for consideration of their claims in light of the

judgments passed by this Court in Ram Rattan and others vs. State of

Haryana and others, CWP-34585-2019, decided on 19.10.2023, Annexure

P-10 and Ashish Sharma and Others vs. State of Haryana and Others,

CWP-2158-2020 and other connected cases, decided on 13.03.2024,

Annexure P-11, with regard to which legal notices dated 17.06.2024,

Annexures P-13 and P-14, have been served upon the respondents, however

the same have yet not evoked any response. He thus, at this stage, on

instructions, from the petitioners, prays that a direction be given to the

respondents to decide the same in a time bound manner, keeping in view the

aforesaid judgments.

2. Notice of motion.

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Neutral Citation No:=2024:PHHC:137216

CWP-28409-2024

3. 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.

4. In view of the above and without commenting upon the merits of

the case, this petition is hereby disposed of with a direction to the respondents

to decide the legal notices dated 17.06.2024, Annexures P-13 and P-14,

expeditiously, taking note of the afore-referred judgments, 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 them

and if found entitled, grant the benefit forthwith. Needless to say, if the orders

are adverse to their interest, the same shall contain reasons and the petitioners

shall be free to seek legal redress thereupon.

                                                     (AMAN CHAUDHARY)
                                                          JUDGE
21.10.2024
Hemant

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




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