SANJEEV KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of Civil Writ Petitions No. 11354, 14602, 8091 and 14664 of 1994. The facts have, however, been taken from C.W.P. No. 11354 of 1994.

(2.) Learned counsel for the petitioner states that after order, Annexure P-7, dated 17.8.1994, whereby services of the petitioner were terminated was passed, been taken back in service and, therefore, his limited prayer is that the respondents herein may be directed to consider the case of the petitioner for reguiarisation in view of the latest policy decision of the Government issued on that behalf. The prayer is accepted. Writ Petitions are dismissed as withdrawn and a direction is issued to the respondents to consider the case of the petitioners in view of the policy with regard to reguiarisation that may be in force. However, if the petitioners, even after consideration by the Government, as ordered above, are not regularized, they shall be entitled to file fresh writ petition.