AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
7 paragraphs · 334 wordsJyotsna Rewal Dua , J
Notice. Mr. Anil Jaswal, learned Additional Advocate General, appears and accepts service of notice on behalf of the respondents.
The grievance in this petition that order dated 07.01.2020, passed in CWP No.1213 of 2019, while disposing CMP No.341 of 2020, has still not been complied with by the respondents-State. The operative part of this order is extracted hereinafter :-
"7. With these observations, the application is allowed with a direction to respondents No.1 and 2 to consider the case of respondents No.3 to 52 for regularization of their services, in accordance with law. However, it is made clear that any regularization made shall be subject to the outcome of the writ petition. Order dated 31.05.2019 stands modified to the above extent."
On behalf of the petitioners, it has been argued that juniors of the petitioners have been regularized vide office order dated 16.5.2020, whereas, petitioners have been left out from regularization of their services. The case as set up in this petition is that petitioners are eligible for regularization w.e.f. 31.03.2020. However, the case for regularization has still not been considered by the respondents-State. Therefore, order dated 7. 01.2020. passed in CMP No.341 of 2020, has not been complied with.
Considering the nature of the controversy involved, the contempt petition is disposed of with a direction to respondents/State, to implement the order dated 07.01.2020, passed in CMP No.341 of 2020 in CWP No.1213 of 2019, specifically Para-7 thereof, in respect of considering the cases for regularization of the petitioners within a period of four weeks from today in accordance with law. Pending application(s), if any shall also stand disposed of.
The parties shall not insist upon for obtaining certified copy of this judgment and shall download the same from the website of the High Court. However, the Registry is directed to send copy of this judgment to learned counsel for the parties through email subject to furnishing email addresses by them, if so required.