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Judgment
Harpreet Singh Brar, J.
Prayer in the present writ petition filed under Articles 226/227 of the Constitution of India is for issuance of a writ in the nature of mandamus, directing the respondents to regularize the services of the petitioners, who are working as Guest/Contractual Teachers/Masters/Lecturers/C&V Teachers/Primary Teachers, in terms of policy dated 16.06.2014 (Annexure P19) and dated 18.06.2014 (Annexure P20) issued by the Government of Haryana. Further, prayer has been made for issuance of a writ in nature of Prohibition, restraining the respondents from terminating the services of the aforesaid petitioners.
Learned counsel for the petitioners, inter alia, submits that vide order dated 14.02.2019 passed by this Court, the present writ petition alongwith other writ petitions was ordered to be adjourned sine die to await the decision in SLP against the Division Bench judgment in CWP No.17206 of 2014 (Yogesh Tyagi and another v. State of Haryana and others). Learned counsel further submits that now Hon’ble the Supreme Court has decided a bunch of cases, lead case being Civil Appeal No.1996 of 2024 titled as Madan Singh and others v. State of Haryana and others including Yogesh Tyagi case (supra) and in view thereof, the present writ petition has been listed for hearing by the Registry.
Learned counsel for the petitioners, at this stage, submits that the petitioners would be satisfied in case their case is considered and decided by the respondents in the light of the aforesaid judgment rendered by Hon’ble the Supreme Court in Madan Singh’s case (supra), by passing a speaking order after affording an opportunity of hearing to them.
Learned State counsel submits that he has no objection in case direction is issued to the respondents to consider and decide the claim of the petitioners in the light of aforesaid judgment passed in Madan Singh’s case (supra) by passing a reasoned and speaking order in accordance with law.
Having heard learned counsel for the parties and after perusing the record of the case with their able assistance, it transpires that the Hon’ble Supreme Court decided a bunch of cases on 16.04.2026 and Madan Singh’s case (supra) is the lead case, wherein regularization policy dated 18.06.2014 has been upheld. The relevant portion of the judgment reads as under: --
“25.Accordingly, the impugned judgment of the High Court dated 31.05.2018 stands partly modified as under:
(a)It is held that Notifications dated 16.06.2014 and 18.06.2014 are valid and the judgment of the High Court to the extent it holds otherwise is set aside. The intervenors who are similarly situated and entitled to the benefit of the Notifications dated 16.06.2014 and 18.06.2014 shall be entitled to the reliefs flowing from such declaration, subject to verification by the competent authority.
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(c)The employees, who had approached the High Court and who were granted liberty to take steps after the present batch of appeals were decided, are free to take appropriate steps in accordance with this judgment.”
In view of the limited prayer made by learned counsel for the petitioners and without expressing any opinion on the merits of the case, the present writ petition is disposed of with a direction to respondent No.3-Director Secondary Education, Haryana to examine the claim of the petitioners and decide the same in terms of judgment rendered by Hon’ble the Supreme Court in Madan Singh’s case (supra) by passing a speaking order after affording them an opportunity of hearing, within a period of three months from the date of receipt of certified copy of this order. Further, the decision taken shall be conveyed to the petitioners.
Needless to observe, in case the petitioners are found entitled to the relief claimed, all consequential benefits shall also be granted expeditiously, in accordance with law.
Pending miscellaneous application(s), if any, shall stand disposed of.