WP(C)/37922/2020
2021 Latest Caselaw 537 Ori

                         W.P.(C) No.37922 of 2020




02.   15.01.2021                 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-3 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-3 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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