Bachan Singh And Anr vs State Of Haryana And Others
2026 Latest Caselaw 3486 P&H

Punjab-Haryana High Court

Bachan Singh And Anr vs State Of Haryana And Others on 18 April, 2026

                  203                            IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                             AT CHANDIGARH

                                                                                  IOIN-1-CWP-12171-2021 in/and
                                                                                  CWP-12171-2021
                                                                                   Date of decision: 18.04.2026

                  Bachan Singh and another                                                            ....Petitioners

                                                                         Versus
                  State of Haryana and others                                                       ...Respondents

                  CORAM: HON'BLE MR. JUSTICE HARPREET SINGH BRAR

                  Present:                       None for the petitioners.

                                                 Mr. Piyush Khanna, Addl.A.G., Haryana.

                  HARPREET SINGH BRAR, J. (ORAL)

IOIN-1-CWP-12171-2021

1. On 08.07.2021, the following order was passed:-

"Learned counsel for the petitioners submits that the grant of relaxation in favour of a particular category is causing prejudice to the petitioners. Learned counsel for the petitioners concedes that as of now, the petitioners are not eligible for promotion but submits that relaxation granted to the others will ultimately cause prejudice to them.

The question before this Court is whether, the action of Government, exercising powers for the relaxation of rules, which is available under the rules, the grant of relaxation in the rules governing the service can be interfered with by this Court in the absence of any mala fide or allegations of colorable exercise of powers.

Admitted.

To be heard within a period of two years."

2. On 02.12.2025, the following order was passed:-

"From the perusal of the office report, it is evident that the main writ petition is admitted and service upon the respondents is still pending for want of process fee. Despite issuing e-mail and letter to learned counsel for the petitioners, no compliance has been made yet.

Let notice be issued to the petitioners, returnable for 05.03.2026."

NEHA 2026.04.18 13:51 I attest to the accuracy and integrity of this document Punjab and Haryana High Court, Chandigarh IOIN-1-CWP-12171-2021 in/and

3. As per office report, notice issued to petitioner No.2 was served

through his brother, whereas, notice issued to petitioner No.1 received back

with a report that he is not found residing at the given address.

4. In view of the above, it appears that neither the petitioner(s) nor

his counsel is interested in pursuing the present petition. IOIN stands disposed

of accordingly.

5. Since the main case is on regular board of this Court being

admitted on 08.07.2021, the main case is ordered to be taken up on board for

today itself.

CWP-12171-2021

1. The present civil writ petition has been filed under Article 226 of

the Constitution of India for issuance of a writ in the nature of certiorari for

setting aside the impugned notification dated 05.10.2020 (Annexure P-16) and

impugned order dated 22.03.2021 (Annexure P-15). Further, for issuance of a

writ in the nature of mandamus directing the respondents to re-designate the

cadre of Firemen to the post of Fire Operator w.e.f. 03.06.2016 and also to

consider the case of petitioners for promotion to the post of leading Fireman

under Old Rules i.e. Haryana Municipal Corporation Employees (Recruitment

and Condition) Rules, 1998. Further, to consider the case of the petitioners for

grant of 1st MACP w.e.f. 28.09.2018 & 13.09.2018 respectively after

completion of 08 years of regular service as Firemen.

2. Today, the case has been called twice but none has

put in appearance on behalf of the petitioner(s). It appears that neither the

NEHA 2026.04.18 13:51 I attest to the accuracy and integrity of this document Punjab and Haryana High Court, Chandigarh IOIN-1-CWP-12171-2021 in/and

petitioner(s) nor his counsel is interested in pursuing the present petition.

3. Under these circumstances, having left with no other option, the

present writ petition stands dismissed for non-prosecution accordingly.

(HARPREET SINGH BRAR) JUDGE 18.04.2026 Neha

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

NEHA 2026.04.18 13:51 I attest to the accuracy and integrity of this document Punjab and Haryana High Court, Chandigarh