OM BAHADUR Vs. STATE OF HARYANA AND ANR.

JUDGEMENT

(1.) C .M.No. 23456 of 2C02 has been filed by the petitioner for fixing the case at an early actual date on the plea that the controversy raised in the case is duly covered by a Judgment rendered in Tek Chand and Ors. v. State of Haryana and Ors., 2001(3) R.S.J. 604.

(2.) I have heard Ms. Abha Rathore, learned counsel appearing for the petitioner and Sh. Ravi Dutt Sharma, Assistant Advocate General, Haryana appearing for the respondents.

(3.) THE present petition under Articles 226 and 227 of the Constitution of India has been filed by the petitioner Om Bahadur for the issuance of a writ in the nature of certiorari for quashing the order dated January 13, 2000 whereby the claim of the petitioner . for regularisation of the services has been declined by respondent No. 2. A copy of the aforesaid order dated January 13, 2000 has been appended as Annexure P -4 with the petition.