Savita vs State Of Haryana And Another
2024 Latest Caselaw 16562 P&H

Punjab-Haryana High Court

Savita vs State Of Haryana And Another on 9 September, 2024

                                       Neutral Citation No:=2024:PHHC:117493




             IN THE HIGH COURT OF PUNJAB & HARYANA
                          AT CHANDIGARH

109+110+111+114
                                                Date of decision: 09.09.2024

(I)    CWP-22600-2024
       Neelam vs. State of Haryana and Another

(II)   CWP-22603-2024
       Sumitra vs. State of Haryana and Another

(III) CWP-22612-2024
      Savita vs. State of Haryana and Another

(IV) CWP-22634-2024
     Baby vs. State of Haryana and Another

CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
                                  *****
Present : Mr. Shvetanshu Goel, Advocate for the petitioners
                                 *****
AMAN CHAUDHARY, J. (ORAL)

1. These cases involve similar issues and therefore, are being disposed

of together by this common order.

2. The prayer in the present petitions is for directing the respondent-

authorities to regularise the services of the petitioners from the date of entitlement

and release all the consequential benefits.

3. Learned counsel would contend that the petitioners have been

working as a part-time sweepers more than 16 years, however, despite there being

instructions in their favour, they have not been granted regularisation. Their cases

are squarely covered by the judgment passed by the Division Bench of this Court

in State of Haryana and Others vs. Jai Bhagwan in LPA-1892-2019 and other

connected appeals, decided on 26.07.2024. In this regard, representations dated

24.07.2024, Annexure P-2, have been submitted by them, but the same have yet

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

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Neutral Citation No:=2024:PHHC:117493

CWP-22600-2024 and other connected cases -2-

petitioners, prays that a direction be given to the respondents to decide the same,

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

4. Notice of motion.

5. At the asking of the Court, Mr. Harish Nain, AAG Haryana accepts

notice on behalf of the respondent-State and has no objection to the limited prayer

made.

6. In view of the above and without commenting on the merits of the

case, these petitions are hereby disposed of with a direction to the respondents to

consider and decide the representation dated 24.07.2024, taking note of the afore-

referred judgment, within a period of 6 months, 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.

7. A photocopy of this order be placed on the files of connected cases.

                                                  (AMAN CHAUDHARY)
                                                        JUDGE
09.09.2024
M.Kamra

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




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