LAWS(P&H)-2006-8-91

HOSHIAR SINGH Vs. S S DHILLON

Decided On August 11, 2006
HOSHIAR SINGH Appellant
V/S
S.S.DHILLON Respondents

JUDGEMENT

(1.) The petitioner filed CWP No. 16627 of 1999, which was disposed of on 7.2.2000 with a direction to the respondents to consider the claim for regularization of his services in terms of the government instructions as well as the judgment of this Court in the case of Anand Kumar v. HUDA 1997(1) PLR 626.

(2.) It appears that in compliance to the aforesaid order, the case of the petitioner was considered and his services were regularized with effect from 19.3.1997 though, according to the petitioner, he is entitled to be regularized with effect from 1.2.1996. The petitioner thereafter filed second writ petition bearing No. 15423 if 2005 which was disposed of 26.9.2005 with a direction to the respondents, "to take a decision on the legal notice", which the petitioner had already served, by passing a speaking order within a period of two months.

(3.) Undisputedly, in compliance to the aforesaid direction, the third respondent has passed a speaking order dated 22.11.2005, copy of which has been appended as Annexure P-5.