Kamal Singh And Ors vs State Of Haryana And Ors
2022 Latest Caselaw 14410 P&H

CWP No. 24332 of 2019
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           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


(234)                                  CWP No. 24332 of 2019
                                       Date of Decision : 15.11.2022

Kamal Singh and others
                                                                  ...Petitioners

                                 Versus

State of Haryana and others

                                                                 ...Respondents


CORAM:       HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI


Present:     Mr. Sanjay Verma, Advocate for the petitioners.

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

             ***

Harsimran Singh Sethi J. (Oral)

Learned counsel for the petitioners submits that though in the

reply filed, the respondents have stated that the benefits as admissible to the

petitioners have been released to him keeping in view the judgment of the

Co-ordinate Bench of this Court in CWP No. 11254 of 2010 titled as

Neelam Rani d/o Raj Roop Vs. The State of Haryana and others, decided

on 15.05.2013 but he has not been able to verify the same. Hence, the

present petition may kindly be disposed of having been not pressed any

further in view of the reply filed by the respondents but with liberty that in

case, any of the benefit has not been extended to the petitioners, the

petitioners will be at liberty to approach the respondents raising the said

grievance.

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CWP No. 24332 of 2019

Learned State counsel submits that in case, any grievance is

raised by the petitioners, the same will be addressed in accordance with law

by passing an appropriate order within a period of eight weeks of the receipt

of any such grievance.

Learned counsel for the petitioners submits that keeping in

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

kindly be disposed of having been not pressed with liberty as prayed for.

Ordered accordingly.

November 15, 2022                     (HARSIMRAN SINGH SETHI)
kanchan                                        JUDGE


            Whether speaking/reasoned : Yes

            Whether reportable                : No




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