Saroj Bala vs State Of Haryana And Others
2022 Latest Caselaw 14954 P&H

               IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH


208                                            CWP-6068-2017
                                               Date of Decision :22.11.2022

Saroj Bala                                                          ...Petitioner


                                 Versus


State of Haryana and others                                      ....Respondents

CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:      Mr. Abhishek Dhull, Advocate for the petitioner.

              Mr. Rajesh Gaur, Addl. A.G. Haryana.

                             ***
Harsimran Singh Sethi, J. (Oral)

Learned counsel for the petitioner submits that the question of

law raised in the present writ petition is covered by the judgment passed by

a Coordinate Bench of this Court in CWP-12143-2016 and connected cases

titled as Suresh Chander and others vs. State of Haryana and others on

12.09.2018 and the present writ petition may be disposed of in terms of the

said order.

Learned State counsel raises no objection to the said prayer of

the learned counsel for the petitioner.

Keeping in view the above, present writ petition is disposed off

in terms of the order passed by a Coordinate Bench of this Court in Suresh

Chander (supra).

November 22, 2022                   (HARSIMRAN SINGH SETHI)
aarti                                        JUDGE
          Whether speaking/reasoned : Yes/No
          Whether reportable :        Yes/No




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