Smt. Santro Devi and another vs State of Haryana and others

Learned counsel for the petitioners submits that in a similar case, i.e. CWP No. 15447 of 2017, decided on 18.07.2017, the respondents have been directed to decide the legal notice issued on behalf of the petitioners in that case, seeking a similar relief, i.e. for regularization with effect from the date when their juniors were regularised in 2003, instead of w.e.f. the year 2014.

Consequently, after observing that the petitioners have approached this Court in the year 2017, seeking regularization now w.e.f. 2003 instead of with effect from a date in the year 2014, which would possibly affect the seniorities of many other such employees, the petition is disposed of without making any comment on the merits of the case of the petitioner, with a direction to the competent authority to take a decision on the legal notice got issued by the petitioners on their behalf on 25.05.2017, a copy of which has been annexed as Annexure P-6, by passing a speaking order within a period of three months from the date of receipt of a certified copy of this order.

The competent authority would examine if the seniority of employees would be disturbed after a long period of time, if the claim of the petitioners is granted to them.