Palwinder Kaur And Ors vs State Of Punjab And Anr

Punjab-Haryana High Court

Palwinder Kaur And Ors vs State Of Punjab And Anr on 21 October, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                       Neutral Citation No:=2024:PHHC:137083




CWP No. 28441 of 2024
                                         1

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

(139)                                   CWP No. 28441 of 2024
                                        Date of Decision : 21.10.2024

Palwinder Kaur and others
                                                                  ...Petitioners

                                 Versus

State of Punjab and others
                                                                 ...Respondents

CORAM:       HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:     Mr. Nitesh Singla, Advocate for the petitioners.

             Mr. Satnam Preet Singh, Deputy Advocate General, Punjab.

             ***

Harsimran Singh Sethi J. (Oral)

1. Learned counsel for the petitioners submits that the question of law raised in the present petition, has already been decided by this Court while passing order in CWP No.7242 of 2023, titled Naresh Kumar Goel and others v. State of Punjab and others, decided on 17.09.2024 hence, the present petition be also disposed of in the same terms.

2. Notice of motion.

3. On the asking of the Court, Mr. Satnam Preet Singh, Deputy Advocate General, Punjab, who is present in Court, accepts notice on behalf of respondent - State.

4. Learned counsel for the State does not dispute the same but submits that the State intends to avail appropriate remedy against the said order.

5. Keeping in view the fact that the respondents have not disputed 1 of 2 ::: Downloaded on - 26-10-2024 01:06:11 ::: Neutral Citation No:=2024:PHHC:137083 CWP No. 28441 of 2024 2 that the question of law raised in the present petition has already been decided by this Court while passing order in Naresh Kumar Goel's case (supra), decided on 17.09.2024 and the only contention is that the State intends to avail the appropriate remedy against the said judgment, the relief cannot be denied to the petitioner only on the ground that department is availing the remedy against the order which is being relied upon.

6. Present petition is also disposed of in terms of Naresh Kumar Goel's case (supra).



October 21, 2024                        (HARSIMRAN SINGH SETHI)
kanchan                                          JUDGE

            Whether speaking/reasoned : Yes
            Whether reportable                 : No




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