WP(C)/38649/2020
2021 Latest Caselaw 509 Ori

                           W.P.(C) No.38649 of 2020




02.   13.01.2021                  This matter is taken up through Video Conferencing
                   mode.
                                  Heard learned counsel for the parties.
                                  Looking to the limited request involved herein and as
                   this Court finds, the representation of the petitioner involving the
                   matter vide Annexure-6 since pending consideration, this Court
                   without expressing any opinion on the merits of the case disposes
                   of the writ petition directing the opposite party no.1 to look into the
                   grievance of the petitioner vide Annexure-6 and take a lawful
                   decision in the matter, taking into consideration the grounds raised
                   in the writ petition, the documents appended thereto as well as the
                   decisions held by the Punjab & Haryana High Court in the case of
                   Harbans Lal Vrs. State of Punjab and Ors., (CWP No.2371 of
                   2010, decided on 31.8.2010), which has been upheld by the
                   Hon'ble Apex Court in SLP(C) No.23578 of 2012, disposed of on
                   30.07.2012 [State of Punjab & Ors. Vrs. Harbans Lal] and also
                   in the case of Jeewan Lata Vrs. State of Punjab and others,
                   (CWP No.10238 of 201, 7decided on 10.05.2019).
                                  The entire exercise shall be completed giving all
                   consequential benefits in favour of the petitioner within a period of
                   one and half months from the date of communication of copy of this
                   order, copy of the judgments cited hereinabove, so also copy of the
                   writ petition by the petitioner.
                                  As restrictions are continuing for COVID-19, learned
                   counsel may utilize the soft copy of this order available in the High
                   Court's website or print out thereof at par with certified copies in
                   the   manner   prescribed,   vide   Court's   Notice   No.4587,   dated
                   25.03.2020.


                                                                 .....................................
                                                                  Biswanath Rath, J.

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