Bharpur Singh vs State Of Punjab And Another
2024 Latest Caselaw 17811 P&H

Punjab-Haryana High Court

Bharpur Singh vs State Of Punjab And Another on 24 September, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                        Neutral Citation No:=2024:PHHC:126321




CWP No. 24605 of 2024
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           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

(121)                                    CWP No. 24605 of 2024
                                         Date of Decision : 24.09.2024

Bharpur Singh
                                                                    ...Petitioner

                                  Versus

State of Punjab and another
                                                                  ...Respondents

CORAM:        HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:      Mr. Inayat Khullar, Advocate for the petitioner.

              Mr. Charanpreet Singh, Assistant Advocate General, Punjab.

              ***

Harsimran Singh Sethi J. (Oral)

1. Learned counsel for the petitioner submits that petitioner is

working with the respondents since the year 1985 but his services have not

been regularized though, there were various Policies, which were issued by

the State for regularizing the services of an employee, who had three years of

service to his/her credit.

2. Learned counsel submits that even as per the judgment of the

Hon'ble Supreme Court of India in Civil Nos. 3595-3612 of 1999 titled as

State of Karnataka Vs. Uma Devi, an employee having 10 years of service

was to be regularized in service keeping in view the Instructions dated

15.12.2006 issued by the State of Punjab and thereafter, once again on

18.03.2011 (annexure P-7) but the claim of the petitioners has not been

considered.

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Neutral Citation No:=2024:PHHC:126321

3. Learned counsel further submits that the question of law raised

in the present petition has already been decided while passing order in CWP

No. 26714 of 2019 titled as Hira Devi and others Vs. State of Punjab and

others, decided on 19.07.2024 wherein, direction has been given to the

respondent-State to consider the claim of similarly situated employees for

regularization of their services and the present petition be also disposed of in

terms of Hira Devi and others (supra).

4. Notice of motion.

5. On the asking of the Court, Mr. Charanpreet Singh, learned

Assistant Advocate General, Punjab, who is present in Court, accepts notice

on behalf of the respondent-State.

6. Learned counsel for the respondent-State has not been able to

dispute the fact that the question of law raised in the present petition is

covered by the judgment passed in Hira Devi and others (supra).

7. Keeping in view the above, the present petition is also disposed

of in terms of Hira Devi and others (supra).

8. Pending miscellaneous application, if any, also stands disposed

of.

September 24, 2024                      (HARSIMRAN SINGH SETHI)
kanchan                                          JUDGE

             Whether speaking/reasoned : Yes
             Whether reportable                : No




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