Ashok Verma vs Union Of India And Others
2022 Latest Caselaw 4223 P&H

CWP-18149-2021                                                           -1-
297-22


         IN THE HIGH COURT OF PUNJAB & HARYANA
                     AT CHANDIGARH

                                        ****

CWP-18149-2021 Date of Decision: 10.05.2022

Ashok Verma ..... Petitioner Versus

Union of India and others ..... Respondents

CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present: Mr. H.S. Dhindsa, Advocate, for the petitioner.

Ms. Neha Rana, Advocate, for respondent No.3.

*****

HARSIMRAN SINGH SETHI J. (ORAL)

Written statement is filed by learned counsel for respondent

No.3 in the Court today and the same is taken on record.

Learned counsel for the petitioner very fairly submits that the

question of law, as raised in the present petition, has already been decided

by a Co-ordinate Bench of this Court, while passing order in CWP

No.36850- 2019, titled as "Himmat Singh Mann vs. Union of India and

others", and other connected cases, decided on 23.03.2021, though an LPA

has been preferred against the said order.

Learned counsel for respondent No.3 concedes the aforesaid

factum and submits that as the question of law, as raised in the present writ

petition, is covered by the judgment passed by the Co-ordinate Bench of this 1 of 2

Court in CWP No.36850- 2019, therefore, the present petition may also be

disposed of in the same terms.

As the question of law raised in this petition already stands

answered, while passing order by a Co-ordinate Bench of this Court in

Himmat Singh Mann's case (supra), the present petition is also disposed of

in the same terms.

10.05.2022                               (HARSIMRAN SINGH SETHI)
Apurva                                           JUDGE


             1. Whether speaking/reasoned :           Yes

             2. Whether reportable             :      No




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