State Of Punjab vs Rajesh Kumar
2023 Latest Caselaw 21703 P&H

Punjab-Haryana High Court

State Of Punjab vs Rajesh Kumar on 12 December, 2023

Author: Anil Kshetarpal

Bench: Anil Kshetarpal

                                                           Neutral Citation No:=2023:PHHC:158653




           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH
107                                                           2023:PHHC:158653

                                                   RSA-1080-1996
                                                   Date of decision: 12.12.2023

STATE OF PUNJAB                                       ..Appellant

                                       Versus

RAJESH KUMAR                                          ..Respondent

CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present:       Mr. Vikas Arora, AAG, Punjab..

ANIL KSHETARPAL, J(Oral)

1. On the instructions from Sh. Sandeep Singh, Law Officer, the

learned counsel representing the appellant (State of Punjab) submits that

both the Courts have set aside the order passed on 25.01.1989 while

stopping two increments of the respondent with cumulative effect.

2. While admitting the appeal, the appellant was not granted any

interim protection and during the pendency of the appeal, the benefits as per

the judgments of the Courts below were released.

3. The learned counsel representing the State of Punjab submits

that the respondent on attaining the age of superannuation would have

retired and he has also expired.

5. Hence, he does not wish to press the appeal.

6. Dismissed as not pressed.

7. All the pending miscellaneous applications, if any, are also

disposed of.

December 12th, 2023                                   (ANIL KSHETARPAL)
Ay                                                         JUDGE

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

Neutral Citation No:=2023:PHHC:158653

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