Dinesh Singh vs State Of Haryana And Others
2022 Latest Caselaw 1338 P&H

         IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

                                                LPA-737-2021 (O&M)
                                                Reserved on : 10.02.2022
                                                Pronounced on : 08.03.2022

Dinesh Singh
                                                                       ... Appellant
                                       Versus

State of Haryana and others
                                                                  ... Respondents

CORAM : HON'BLE MR.JUSTICE G.S. SANDHAWALIA
        HON'BLE MR.JUSTICE VIKAS SURI

Present:     Mr. Sunil K. Nehra, Advocate for the appellant.

             Mr. Hitesh Pandit, Addl. AG, Haryana.

             Mr. Govind Tanwar, Advocate for
             Mr. Kanwal Goyal, Advocate for respondent-HPSC.

G.S. Sandhawalia, J.

The present appeal is allowed. For reasons, see detailed

judgment of even date passed in LPA No.564 of 2021 'Vijay Kumar Yadav

Vs. State of Haryana and others'.

                                                (G.S. SANDHAWALIA)
                                                         JUDGE



                                                         (VIKAS SURI)
March 08, 2022                                              JUDGE
Naveen



             Whether speaking/reasoned:                       Yes/No

             Whether Reportable:                              Yes/No




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