Rohit & Anr vs State Of Haryana & Ors
2022 Latest Caselaw 6528 P&H

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH
223
                                        LPA No.247 of 2017 (O&M)
                                        Date of Decision: July 11th, 2022
Rohit and another
                                                                     ...Petitioners
                                       Versus

State of Haryana and others
                                                                   ...Respondents

CORAM: HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
       HON'BLE MR. JUSTICE SANDEEP MOUDGIL

Present:     Mr. Naresh Kumar, Advocate
             for the petitioners.

             Ms. Tanisha Peshawaria, Deputy Advocate General, Haryana.

             Mr. D.S. Rawat, Advocate
             for respondent No.2.

AUGUSTINE GEORGE MASIH, J. (ORAL)

CM No.696-LPA of 2018

Prayer in this application is for condonation of delay of 632 days

in filing the appeal.

Notice of the application to the respondents.

Mr. D.S. Rawat, Advocate, accepts notice on behalf of

respondent No.2 and Ms. Tanisha Peshawaria, Deputy Advocate General,

Haryana, accepts notice on behalf of respondent No.1.

Having heard the counsel for the parties and keeping in view the

reasons assigned in the application for condonation of delay, we accept the

same and condone the delay of 632 days in filing the appeal.

LPA No.247 of 2017

Notice of motion.

Counsel for the appellants contends that the case of the appellants

is covered by the judgment passed by the Division Bench of this Court in

1 of 2

LPA No.1105 of 2015 titled as Suresh Versus State of Haryana and others,

wherein the judgment dated 16.05.2015 passed by the learned Single Judge,

which is impugned by the appellants herein has been set aside. Prayer has

thus been made for accepting the present appeal and setting aside the

judgment passed by the learned Single Judge. As a consequence thereof, the

writ petition, which has been preferred by the appellants may be allowed

and their result be declared.

Counsel for the respondent could not dispute the statement as

has been made by the counsel for the appellants.

In the light of the above and keeping in view the fact that the

impugned judgment has already been set aside by a coordinate Bench in

LPA No.1105 of 2015 decided on 20.11.2015 reported as Suresh Versus

State of Haryana and others 2016 (1) S.C.T. 655, we allow the present

appeal. The writ petition which was preferred by the appellants stands

allowed.

Direction is issued to Registrar, Lala Lajpat Rai University of

Veterinary and Animal Sciences, Hisar-respondent No.2 to declare the result

of the appellants within a period of one month from today.

                                       (AUGUSTINE GEORGE MASIH)
                                               JUDGE



July 11th, 2022                                (SANDEEP MOUDGIL)
Puneet                                              JUDGE


                   Whether speaking/reasoned:        Yes

                   Whether Reportable:               No




                                      2 of 2