Punjab-Haryana High Court
Manjit Kaur And Ors vs State Of Punjab And Another on 22 October, 2024
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
Neutral Citation No:=2024:PHHC:137855
CM-17146-CWP-2024 in/and
CWP-19302-2020 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
(106) CM-17146-CWP-2024 in/and
CWP-19302-2020
Date of Decision : October 22, 2024
Manjit Kaur and others .. Petitioners
Versus
State of Punjab and another .. Respondents
CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present: Mr. Inayat Khullar, Advocate, for the petitioners.
Mr. Charan Preet Singh, Assistant Advocate General, Punjab.
Mr. Anil Sharma, Advocate, for respondent No.3.
HARSIMRAN SINGH SETHI J. (ORAL)
CM-17146-CWP-2024
Present application has been filed for disposal of the main writ
petition in terms of the judgment passed by this Court in CWP No.2225 of
2018 titled as Satpal Singh and others vs. State of Punjab and another,
decided on 27.08.2024 as well as judgment passed in CWP No.26714 of
2019 titled as Hira Devi and others vs. State of Punjab and others,
decided on 19.07.2024.
Notice of the application to the counsel opposite.
Mr. Charan Preet Singh, learned Assistant Advocate General,
Punjab, accepts notice on behalf of respondent-State and Mr. Anil Sharma,
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Neutral Citation No:=2024:PHHC:137855
CM-17146-CWP-2024 in/and
Advocate, accepts notice on behalf of respondent No.3. They raise no
objection for the grant of prayer as raised in the present application.
Keeping in view the facts mentioned in the application, which
are duly supported by an affidavit, the application is allowed and on joint
request of learned counsel for the parties, the main writ petition is taken up
for hearing today itself.
CWP-19302-2020
1. Learned counsel for the petitioners argues that the petitioners
are working with the respondent-State for the last so many years and are
seeking regularization of their service, which is not being granted to them.
2. Learned counsel for the petitioners submits that the same
question of law came up for consideration before this Court in CWP
No.26714 of 2019 titled as Hira Devi and others vs. State of Punjab and
others, decided on 19.07.2024 and appropriate directions have been given
to the State to consider the claim of the similarly situated employees for
regularization of their services and the petitioners will be satisfied in case a
direction is given to the State to decide their claim as well in terms of the
judgment passed in Hira Devi's case (supra).
3. Learned counsel for the respondents submits that appropriate
speaking order on the claim of the petitioners for regularization of their
services will be passed within a period of eight weeks of the receipt of copy
of this order keeping in view the fact that the petitioners are working under
a Scheme and not regular service of the State of Punjab and in case, it is
found that the claim of the petitioners is covered under the judgment in
Hira Devi's case (supra), the benefit will be granted to the petitioners
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Neutral Citation No:=2024:PHHC:137855
CM-17146-CWP-2024 in/and
otherwise due reasons will be mentioned in the speaking order to be passed
for not accepting the claim of the petitioners, which reasons will be
conveyed to the petitioners for their information and necessary action.
4. Learned counsel for the petitioners submits that keeping in
view the statement of learned counsel for the respondents, the present writ
petition may kindly be disposed of having been not pressed any further.
5. Ordered accordingly.
October 22, 2024 (HARSIMRAN SINGH SETHI)
harsha JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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