Ravinder Kumar And Ors vs State Of Haryana And Ors
2024 Latest Caselaw 18908 P&H

Punjab-Haryana High Court

Ravinder Kumar And Ors vs State Of Haryana And Ors on 25 October, 2024

                                    Neutral Citation No:=2024:PHHC:140373




CWP-29103 of 2024                       1

       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH

112                                     CWP-29103 of 2024
                                        Date of Decision:25.10.2024

Ravinder Kumar and others
                                                                  ....Petitioners
                                    Versus

State of Haryana and another

                                                               .....Respondents

CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
            ****

Present:    Mr. Tushar Diwan, Advocate, for
            Mr. Sanjiv Gupta, Advocate,
            for the petitioners.

       ****
AMAN CHAUDHARY J. (Oral)

1. Learned counsel submits that the petitioners, who have been

engaged as Clerks in the Haryana Roadways in the year 1994, are entitled for

regularization in terms of judgment passed in Mahesh Chander and another

vs. State of Haryana and others, CWP-22925-2015 and other connected

cases, decided on 09.08.2023, Annexure P-6. In this regard, a representation

dated 10.07.2024, Annexure P-9, has been submitted however the same has

yet not evoked any response. He thus, at this stage, on instructions, from the

petitioners, prays that a direction is given to the respondents to decide the

same in a time bound manner, keeping in view the aforesaid judgment.

2. Notice of motion.

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Neutral Citation No:=2024:PHHC:140373

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

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

respondents to decide the representation dated 10.07.2024, Annexure P-9,

taking note of the afore-referred judgment, expeditiously, in accordance with

law.

                                              (AMAN CHAUDHARY)
                                                   JUDGE
October 25, 2024
dinesh
                   Whether speaking                 :         Yes/No
                   Whether reportable               :         Yes/No




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