Jai Bhagwan Sharma vs State Of Haryana & Os
2022 Latest Caselaw 1835 P&H

CWP No.1792 of 2017 &
CWP No.5974 of 2017                                   -1-

         IN THE HIGH COURT OF PUNJAB AND HARYANA
                      AT CHANDIGARH


1                          CWP No.1792 of 2017 (O & M)
                           Date of Decision:-21.03.2022

Jai Bhagwan Sharma

                                                      ...Petitioner

                           Versus

State of Haryana and others

                                                      ...Respondents

Rajbir

...Petitioner

Versus

State of Haryana and others

...Respondents

CORAM:- HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:- Mr. Parth Goyal, Advocate for Mr. Jawahar Lal Goyal, Advocate for the applicant(s)/petitioner(s).

Mr. Narender Singh Behgal, AAG, Haryana.

(Proceedings conducted through video conferencing)

HARSIMRAN SINGH SETHI J.(Oral)

CM-18222-2019 in CWP-1792-2017 and CM-18242-2019 in CWP-5974-2017

Since the cases are already on board, the applications have

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CWP No.1792 of 2017 &

been rendered infructuous.

Disposed of as such.

CM-18225-2019 in CWP-1792-2017 and CM-18243-2019 in CWP-5974-2017

For the reasons mentioned in the applications, the same are

allowed and the copy of judgment dated 27.8.2019 passed in CWP

No.13592 of 2018, titled as 'Archana and others vs. State of Haryana and

others', is taken on record.

The applications stands disposed of.

CWP-1792-2017 and CWP-5974-2017

By this common order both the aforesaid petitions are being

taken up together and are hereby decided keeping in view the fact that

questions of law involved in both of these petitions are identical and based

upon the similar facts.

Learned counsel for the petitioner(s) very fairly submit that the

petitioners are claiming the benefits, as extended by co-ordinate Bench to

the similarly situated employees while passing order in CWP No.13592 of

2018, decided on 27.8.2019 in case titled as 'Archana and others vs. State of

Haryana and others'.

Learned counsel for the petitioner(s) further submit that as of

now, the LPA Bench while passing order in LPA No.1207 of 2021 has

stayed the operation of the judgment of the co-ordinate Bench in Archana's

case (supra) and therefore, the petitioners do not press these petitions at this

stage but be granted liberty that after the decision of LPA No.1207 of 2021,

in case any right in these petitions subsists, they can avail the said remedy.

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CWP No.1792 of 2017 &

Ordered accordingly.

Photocopy of this order be placed in the file of connected

matter.

March 21, 2022                            ( HARSIMRAN SINGH SETHI)
Vijay Asija                                       JUDGE


Whether speaking/reasoned                  Yes / No
Whether Reportable                         Yes / No




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