Ramphal And Ors vs State Of Haryana And Others
2024 Latest Caselaw 19000 P&H

Punjab-Haryana High Court

Ramphal And Ors vs State Of Haryana And Others on 28 October, 2024

                                     Neutral Citation No:=2024:PHHC:141922




CM No.14805 of 2024 in
CWP-18201 of 2022                        1

       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH

253                                            CM No.14805 of 2024 in
                                               CWP-18201 of 2022
                                               Date of Decision:28.10.2024
Ramphal and others
                                                                  ....Petitioners
                                     Versus

State of Haryana and another

                                                               .....Respondents

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

Present:     Mr. S. S. Duhan, Advocates,
             for the applicants-petitioners.

             Mr. Dushyant Saharan, AAG, Haryana

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

CM No.14805 of 2024

For the reasons mentioned in the application, same is allowed

and the main case is taken up on Board today itself.

Main case

1. Prayer made in the present petition is for directing the

respondents to regularize the services of the petitioners from the date of their

initial appointment on contract basis in the year 2002 as had been done in the

case of persons junior to them.

2. Learned counsel submits that in terms of the order dated

30.01.2023 passed in CWP No.14160 of 2018 allowing the claim of the

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Neutral Citation No:=2024:PHHC:141922

CM No.14805 of 2024 in

similarly circumstanced employees, wherein the arrear of pension was

restricted to three years prior to the date of order, the respondents in

compliance thereof passed order dated 17.09.2024 granting the said relief

which even the petitioners herein claim. He thus, on instructions, submits that

the petition may be disposed of and to take a decision in light of the aforesaid

judgment and order passed.

3. Learned State counsel has no objection to the limited prayer

made.

4. In view of the aforesaid and without commenting upon the

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

respondents to decide the claims of the petitioners within a period of four

months taking note of the aforesaid, 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.

                                               (AMAN CHAUDHARY)
                                                    JUDGE
October 28, 2024
dinesh
                    Whether speaking                 :         Yes/No
                    Whether reportable               :         Yes/No




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