Hari Kishan vs State Of Haryana And Others
2023 Latest Caselaw 21123 P&H

Punjab-Haryana High Court

Hari Kishan vs State Of Haryana And Others on 5 December, 2023

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                                         Neutral Citation No:=2023:PHHC:155742




CM-20325-CWP-2023 in/&                        -1-
CWP-10538-2023


              IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


108+289                                       CM-20325-CWP-2023 in/and
                                              CWP-10538-2023
                                              Date of Decision :-05.12.2023

Hari Kishan                                                      ...Petitioner


                                Versus

State of Haryana and others                                     ...Respondents


CORAM:      HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:    Mr. Sandeep Thakan, Advocate for the petitioner.

            Mr. Tapan Kumar Yadav, Deputy Advocate General,
            Haryana.

                  ***

Harsimran Singh Sethi, J. (Oral)

CM-20325-CWP-2023

Application is allowed as prayed for.

Annexure P-11 is taken on record.

CWP-10538-2023

1. Learned counsel for the petitioner submits that the petitioner

has been exonerated in all the proceedings, which have been undertaken

against him including the judgment of the competent Court of law as well as

enquiry, which has been conducted by the respondents and the petitioner has

been found innocent hence, the petitioner intends to approach the

respondents with a prayer to reinstate him in service and respondents be

directed to consider the claim of the petitioner with open mind in a time

bound manner.

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Neutral Citation No:=2023:PHHC:155742

CM-20325-CWP-2023 in/& -2- CWP-10538-2023

2. Learned counsel for the respondents submits that in case any

claim/representation is filed by the petitioner raising the claim for reinstating

him in service, the same will be decided by the respondents by passing a

speaking order within a period of 08 weeks from the date of receipt of any

such claim.

3. Learned counsel for the petitioner submits that keeping in view

the statement of the learned counsel for the respondents, present petition

may kindly be disposed of having been not pressed any further with liberty

as prayed for.

Ordered accordingly.

December 05th, 2023                            (HARSIMRAN SINGH SETHI)
kanchan                                                 JUDGE

Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

Neutral Citation No:=2023:PHHC:155742

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