Rattan Lal vs State Of Haryana Etc
2022 Latest Caselaw 4969 P&H

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

                                          CWP No.12933 of 2012 (O&M)
                                          Date of Decision :19.05.2022

Rattan Lal
                                                               ......Petitioner(s)

                                    Versus

State of Haryana and others
                                                               ...... Respondent(s)

CORAM: HON'BLE MR.JUSTICE RAVI SHANKER JHA, CHIEF JUSTICE HON'BLE MR.JUSTICE ARUN PALLI, JUDGE

Present : Mr.Vikram Singh, Advocate for the petitioner.

Mr. Deepak Balyan, Addl.A.G. Haryana. Mr. R.S.Budhwar, Advocate for respondent No.3.

RAVI SHANKER JHA, CHIEF JUSTICE (Oral):

Learned counsel for the parties fairly concede that the matter is

squarely covered by the judgment dated 07.04.2022, passed by the Supreme

Court, whereby a bunch of appeals, the lead case being Civil Appeal

No.6990 of 2014 (The State of Haryana through Secretary to Government of

Haryana Vs. Jai Singh and others), was dismissed.

Accordingly, the present writ petition stands dismissed, in terms

of the aforesaid judgment, passed by the Supreme Court.

(RAVI SHANKER JHA) CHIEF JUSTICE

(ARUN PALLI) JUDGE 19.05.2022 Manoj Bhutani Whether speaking/reasoned Yes/No Whether reportable Yes/No

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