Renuka Sharma And Others vs Guru Nanak Dev University And Another
2025 Latest Caselaw 136 P&H

Punjab-Haryana High Court

Renuka Sharma And Others vs Guru Nanak Dev University And Another on 1 April, 2025

                                    Neutral Citation No:=2025:PHHC:043910




CWP-5434-2016 (O&M)                                                        1

             IN THE HIGH COURT OF PUNJAB & HARYANA
                       AT CHANDIGARH
291-2
                                                 CWP-5434-2016 (O&M)
                                                 Date of decision: 01.04.2025

Renuka Sharma and others                                      ...Petitioners
                                 Versus

Guru Nanak Dev University and another                         ...Respondents

CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
                                 *****
Present : Mr. Vivek Sharma, Advocate for the petitioners.
       Ms. Isha Goyal, Advocate for the respondent-University.
             *****
AMAN CHAUDHARY, J. (Oral)

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

impugned order dated 06.10.2012, Annexures P-8 to P-10 and directing the

respondents to regularize the services of the petitioners.

2. Learned counsel submits that the petitioners, who were working

for the year 2000 as Junior Library Attendant, were granted regularization in

terms of policy dated 18.03.2011 vide order dated 24.10.2011, however the

same was withdrawn on 06.10.2012 without affording an opportunity of

hearing to them. He also relies on para Nos.10, 16, 20, 21 and 26 to 28 of the

judgment passed by Hon'ble the Supreme Court in Jaggo vs. Union of India

and Others, in Civil Appeal No.14831 of 2024, decided on 20.12.2024

along with another connected petition.

3. The aforesaid facts having been brought out, during the course

of hearing, learned counsel, on instructions, states that the respondents would

not be averse to have a relook at the matter and decided afresh, taking note

of the aforesaid judgment as also the policy dated 18.03.2011, within a

period of 4 months, after granting opportunity of hearing to the petitioners,

which this Court has no reason to believe the authorities would not address

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Neutral Citation No:=2025:PHHC:043910

in a just, fair and reasonable manner.

4. The aforesaid satisfies the learned counsel for the petitioners.

5. The matter stands disposed of accordingly and if the petitioners

are found entitled, grant the benefit forthwith. Needless to say, if the orders

are adverse to their interest, the same may be passed containing reasons,

whereupon they shall be free to seek legal redress thereupon.

                                                   (AMAN CHAUDHARY)
                                                        JUDGE
01.04.2025
Hemant

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




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