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Sushil Kumar vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · Decided on 29 July 2022 · Citation: (2022) 07 P&H CK 0123

HON’BLE JUDGES
Anupinder Singh Grewal, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 16483 Of 2022
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Judgment

6 paragraphs · 169 words

Anupinder Singh Grewal, J

Learned counsel for the petitioner submits that the petitioner, who has been working as Sweeper for over 26 years, is entitled for regularization in terms of the instructions of the respondent dated 10.02.2021 ( Annexure P-9). The petitioner has sent a legal notice dated 01.02.2022 (Annexure P-11) to the respondents for regularization of his services which has not been decided till date. He prays that respondent No.4 be directed to consider and decide the legal notice (Annexure P-11) in a time bound manner.

Issue notice to respondents No.1 to 4 at this stage.

At the asking of the Court, Mr. Anant Kataria, DAG, Haryana, accepts notice on behalf of respondents No.1 to 4.

Heard.

The petition is disposed of with a direction to respondent No.4 to consider and decide the legal notice dated 01.02.2022 (Annexure P-11) in the light of relevant instructions/rules and pass a speaking order thereon within a period of four months from the date of receipt of certified copy of this order.