Punjab-Haryana High Court
Rinku vs State Of Haryana And Ors on 30 April, 2024
Author: Jasgurpreet Singh Puri
Bench: Jasgurpreet Singh Puri
Neutral Citation No:=2024:PHHC:058967
2024:PHHC: 058967
CWP-31026-2018 (O&M) -1-
227-C
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
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CWP-31026-2018 (O&M)
Date of Decision: 30.04.2024
Rinku
..... Petitioner
Versus
State of Haryana and others
..... Respondents
CORAM: HON'BLE MR. JUSTICE JASGURPREET SINGH PURI
Present: Mr. Mahesh Sangwan, Advocate,
for the petitioner.
Mr. Gaurav Jindal, Addl. A.G., Haryana.
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JASGURPREET SINGH PURI, J. (ORAL)
1. The present writ petition has been filed under Article 226/227 of the Constitution of India for issuance of a writ in the nature of mandamus directing the respondents to grant benefit of job to the petitioner as per the provisions of the Rehabilitation and Resettlement Policy dated 09.11.2010 (Annexure P-2) and the order dated 26.11.2015 (Annexure P-4) and 18.10.2016 (Annexure P-6) passed by this Court.
2. Short report by way of an affidavit of HCS, Sub Divisional Officer (C), Jhajjar has been filed on behalf of the respondents and the same is taken on record.
3. Both the parties are ad idem that the present petition can be disposed of in terms of the judgment passed by a Co-ordinate Bench of this Court in CWP-5001-2017 titled as "Satender Vs. State of Haryana and 1 of 2 ::: Downloaded on - 04-05-2024 06:40:44 ::: Neutral Citation No:=2024:PHHC:058967 2024:PHHC: 058967 CWP-31026-2018 (O&M) -2- others" along with other connected cases, decided on 07.08.2023 wherein directions were issued to the respondents to examine the eligibility of the petitioner(s) in terms of the judgment dated 26.11.2015 read with order dated 18.10.2016 and the Policy decision taken by the Government.
4. In view of the above, the present petition is disposed of and the respondents are directed to grant benefit to the petitioner in terms of the aforesaid judgments.
30.04.2024 (JASGURPREET SINGH PURI)
Bhumika JUDGE
1. Whether speaking/reasoned: Yes/No
2. Whether reportable: Yes/No
2 of 2
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