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Judgment
17 paragraphs · 331 wordsHarsimran Singh Sethi, J
The prayer of the petitioner in the present writ petition is that the petitioner is working as a part time Sweeper since the year 2006 and the claim of the
petitioner for regularization of his services was covered in his favour keeping in view the notification of the Government of Haryana dated 29.07.2011
(Annexure P-3) as well as in the subsequent regularization policy dated 18.06.2014 (Annexure P-4), which has already been implemented qua the
similarly situated employees and the petitioner has been ignored for the grant of the benefit under the regularization policy mentioned above.
The prayer of the petitioner is for issuance of a direction to consider his claim for regularization of his services on the post on which he was working
on part time basis for the last more than 14 years.
Learned counsel for the petitioner submits that for the relief which has been claimed in the present writ petition, the petitioner has already submitted a
representation on 09.07.2020 (Annexure P-6) which is still pending consideration with the respondents and the petitioner will be satisfied at this stage,
in case a time bound direction is issued to respondent No.3 to decide the said representation by passing an appropriate speaking order.
Notice of motion.
Mr. Sharad Aggarwal, learned Assistant Advocate General, Haryana, who has joined the proceedings through video conference, keeping in view the
service of advance copy of petition, accepts notice on behalf of the respondents and raises no objection for deciding the representation of the
petitioner in a time bound manner by passing an appropriate speaking order.
Without commenting upon the merits of the case or about the entitlement of the petitioner for the relief which has been claimed by him in the
representation dated 09.07.2020 (Annexure P-6), the present writ petition is disposed of with a direction to respondent No.3 to decide the
representation dated 09.07.2020 (Annexure P-6) within a period of three months from the receipt of copy of this order.