WP(C)/10506/2021
2021 Latest Caselaw 3984 Ori

                         W.P.(C) No.10506 of 2021




02.   22.03.2021                  Heard the submissions of learned counsel for
                   petitioners    and    learned      State Counsel      for    opposite
                   parties.
                                  Considering the contentions raised by the
                   learned counsel for the parties and after going through
                   the records, this Court disposes of the Writ Petition
                   directing     the   opposite      party   no.1   to   consider     the
                   representation at the instance of the petitioners, vide
                   Annexure-10 keeping in view the ratio decided by the
                   Punjab and Haryana High Court in Harbans Lal v. The
                   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 30.7.2012 (State of Punjab and Ors.
                   Vrs. Harbans Lal), and take a lawful decision in the
                   matter as expeditiously as possible preferably within a
                   period of two months from the date of communication of
                   a copy of this order along with a copy of the judgment
                   referred to hereinabove.


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

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