Saroj And Ors vs State Of Haryana And Ors
2024 Latest Caselaw 18639 P&H

Punjab-Haryana High Court

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

                                       Neutral Citation No:=2024:PHHC:137253



CWP-28417-2024
                                                                           1
            IN THE HIGH COURT OF PUNJAB & HARYANA
                       AT CHANDIGARH
127
                                                 CWP-28417-2024
                                                 Date of decision: 21.10.2024

Saroj 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-8 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-9, with regard to which legal notice dated 17.06.2024, Annexure

P-11, has been served upon the respondents, however the same has 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.

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

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Neutral Citation No:=2024:PHHC:137253

CWP-28417-2024

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 notice dated 17.06.2024, Annexure P-11, 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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