N.K. Bhardwaj vs State Of Haryana And Anr
2022 Latest Caselaw 7985 P&H

CWP-20504-2016 & other connected cases                                  -1-

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


216                                           (1) CWP-20504-2016


N.K. Bhardwaj                                                      ...Petitioner


                                Versus

State of Haryana and another                                    ...Respondents

                                              (2) CWP-7723-2015


Atam Parkash                                                       ...Petitioner

                                Versus

State of Haryana and others                                     ...Respondents

                                              (3)CWP-12438-2019

Randhir Singh Rangrey                                              ...Petitioner


                                Versus

State of Haryana and another                                    ...Respondents

                                              (4) CWP-13832-2019


Bhagat Ram Makkar                                                  ...Petitioner

                                Versus


State of Haryana and others                                     ...Respondents

                                              Date of Decision :28.07.2022

CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:     Mr. Brijesh Kumar, Advocate for the petitioner(s)
             in CWP-20504-2016 & CWP-12438-2019.

             Mr. Amar Singh Tewatia, Advocate for the petitioner
             in CWP-7723-2015.



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 CWP-20504-2016 & other connected cases                                   -2-

             Mr. Ravi Gakhar, Advocate for
             Mr. Jagdish Manchanda, Advocate
             for the petitioner in CWP-13832-2019

             Mr. R.S. Budhwar, Addl. A.G. Haryana.

                       ***
Harsimran Singh Sethi, J. (Oral)

Learned counsel for the petitioner(s) submits that claim of the

petitioners is covered by the judgement of the Division Bench of this Court

in CWP-19641-2009 titled as R.K. Aggarwal vs. State of Haryana

decided on 21.12.2012, which benefit is not being extended to the

petitioners without any valid justification, even though, the said judgment

has already attained finality upto the Hon'ble Supreme Court of India.

Learned counsel for the respondents submits that the claim of

the petitioners will be considered as per the judgment in R.K. Aggarwal

case's (Supra) and an appropriate order will be passed by the respondents

and in case after the decision, it is found that the petitioners are entitled for

any benefit, keeping in view the judgment in R.K. Aggarwal case's

(Supra), the same will be extended to the petitioners within a period of 08

weeks from the date of receipt of copy of this order.

Learned counsel for the petitioners submits that keeping in

view the statement of the learned State counsel, the present petition may

kindly be disposed off having been not pressed any further.

Ordered accordingly.

A photocopy of this order be placed on the files of connected

cases.

July 28, 2022                       (HARSIMRAN SINGH SETHI)
aarti                                          JUDGE
            Whether speaking/reasoned : Yes/No
            Whether reportable :        Yes/No



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