State Of Punjab And Another vs Seema Monga
2024 Latest Caselaw 16354 P&H

Punjab-Haryana High Court

State Of Punjab And Another vs Seema Monga on 5 September, 2024

Author: Deepak Sibal

Bench: Deepak Sibal

                                    Neutral Citation No:=2024:PHHC:116582-DB




LPA-2013-2017 (O&M)


           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

Sr. No.219

                                                LPA-2013-2017 (O&M)
                                                Date of decision: 05.09.2024

State of Punjab and another                                       ....Appellants

             Versus

Seema Monga                                                       ....Respondent


CORAM: HON'BLE MR. JUSTICE DEEPAK SIBAL
       HON'BLE MR. JUSTICE DEEPAK MANCHANDA

Present:     Mr. Rahul Jindal, AAG, Punjab.



                                * * *

DEEPAK SIBAL, J. (Oral)

1. The State of Punjab has preferred the instant intra-court appeal to

challenge judgment dated 16.11.2016 passed by a learned Single Judge of this

Court allowing the respondent's writ petition through which she had claimed

regularization of her services in terms of the Regularization Policy of the State

dated 23.01.2001.

2. After hearing the learned State counsel and examining the record

of the case as also going through the impugned judgment, we find that on

November 16, 2016, when the respondent's writ petition was listed before the

learned Single Judge, an order dated 15.11.2016, passed by the Chief Electrical

Inspector to Government of Punjab, Patiala, was placed on the record by the

learned State counsel as per which, on the recommendations of the

departmental Committee constituted by the Chief Electrical Inspector, the

services of the respondent had been regularized under the Regularization

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Neutral Citation No:=2024:PHHC:116582-DB

LPA-2013-2017 (O&M)

Policy of the State dated 23.01.2001.

3. In the light of the above, it is apparent that during the pendency of

the respondent's writ petition seeking therein regularization of her services

under the Regularization Policy of the State dated 23.01.2001, the State, on its

own, acknowledged her claim and ordered regularization of her services under

the Regularization Policy of the State dated 23.01.2001. That being so, no error

is found in the impugned judgment of the learned Single Judge through which

the respondent's claim for regularizing her services under the Regularization

Policy dated 23.01.2001 has been allowed.

5. Dismissed.

6. All pending miscellaneous application(s), if any, also stand disposed of.

(DEEPAK SIBAL) JUDGE

(DEEPAK MANCHANDA) JUDGE September 05, 2024 Jyoti 1

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

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