Punjab-Haryana High Court
Rajender Kumar vs State Of Haryana And Ors on 11 December, 2023
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
Neutral Citation No:=2023:PHHC:160136
CWP-16020-2020 & connected -1- 2023:PHHC:158593
cases
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
242 (07 cases) CWP-16020-2020
Date of Decision :-11.12.2023
Balwant Singh and others ..Petitioners
Versus
State of Haryana and others ...Respondents
(2)CWP-30768-2019
Ram Singh and others ..Petitioners
Versus
State of Haryana and others ...Respondents
(3)CWP-20725-2017
Ajay Kumar ..Petitioner
Versus
State of Haryana and others ...Respondents
(4)CWP-23005-2018
Rajender Kumar ..Petitioner
Versus
State of Haryana and others ...Respondents
(5)CWP-23326-2018
Puran Chand and others ..Petitioners
1 of 3
::: Downloaded on - 14-12-2023 23:48:51 :::
Neutral Citation No:=2023:PHHC:160136
CWP-16020-2020 & connected -2- 2023:PHHC:158593
cases
Versus
State of Haryana and others ...Respondents
(6)CWP-743-2022
Mukesh Kumar and others ..Petitioners
Versus
State of Haryana and others ...Respondents
(7)CWP-11248-2022
Satbir Singh ..Petitioner
Versus
State of Haryana and others ...Respondents
CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present: Mr. Jagjit Beniwal, Advocate for the petitioners
in CWP-16020-2020, CWP-20725-2017, CWP-743-2022
and CWP-11248-2022.
Mr. Anshul Jain, Advocate for Mr. Jasbir Malik, Advocate
for the petitioner in CWP-30768-2019.
Mr. Manoj Chahal, Advocate for the petitioners
in CWP-23005-2018 and CWP-23326-2018.
Mr. Harish Rathee, Senior DAG, Haryana.
***
Harsimran Singh Sethi, J. (Oral)
1. Learned counsel for the petitioners submits that the question of
law raised in the present petitions is covered by the decision of this Court in
CWP-12858-2018 titled as Chand Singh and others vs. State of Haryana
and others decided on 24.08.2023 hence, the present petitions may kindly
2 of 3
Neutral Citation No:=2023:PHHC:160136
CWP-16020-2020 & connected -3- 2023:PHHC:158593
cases
be disposed of in the same terms.
2. Learned counsel for the respondents submits that though, the
question of law raised in the present petitions is covered by the decision of
this Court in Chand Singh (supra) but the respondent-State has decided to
file appeal against the said order hence, the petitioner's claim may kindly be
declined otherwise, the State will have to file appeal in all the cases.
3. Learned counsel for the petitioners submit that the petitioners
undertake that in case judgment in Chand Singh (supra) is modified in any
manner or set aside by the appellate Court, the same order be made
applicable upon the petitioners as well without filing any appeal and the
petitioners will be abide by the decision of the appellate Court.
4. Keeping in view the above, present petitions are disposed of in
terms of judgment of this Court in CWP-12858-2018 titled as Chand Singh
and others vs. State of Haryana and others decided on 24.08.2023 with the
observations that in case judgment in Chand Singh (supra) is modified or
set aside by the appellate Court in any manner, the same will be ipso-facto
applicable upon the petitioners as well.
5. Civil Miscellaneous application pending, if any is also disposed
of.
6. Photocopy of this order be placed on the files of connected
cases.
December 11, 2023 (HARSIMRAN SINGH SETHI)
aarti JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
Neutral Citation No:=2023:PHHC:160136
3 of 3
