Amit Kumar vs State Of Haryana And Others
2023 Latest Caselaw 22587 P&H

Punjab-Haryana High Court

Amit Kumar vs State Of Haryana And Others on 22 December, 2023

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                                           Neutral Citation No:=2023:PHHC:165418




CWP-29289-2023           2023:PHHC:165418                           1

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      IN THE HIGH COURT OF PUNJAB AND HARYANA
                   AT CHANDIGARH

                                              CWP-29289-2023
                                              Date of Decision: 22.12.2023

AMIT KUMAR
                                                            ...Petitioner
                    Vs.
STATE OF HARYANA AND OTHERS
                                                            ...Respondents

CORAM:- HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:    Mr. Mazlish Khan, Advocate for the petitioner.

HARSIMRAN SINGH SETHI, J. (Oral)

In the present petition grievance of the petitioner is that the

claim of the petitioner was rejected by the impugned order Annexure P-13

dated 18.10.2022, the question of law raised in the present petition came to

be decided while deciding CWP No.8864 of 2023, Vijender and others Vs.

State of Haryana and others and other connected cases decided on

17.08.2023 and the claim of the petitioner also needs to be considered in

view of the direction given in the said judgment. Hence, the petitioner be

given liberty to approach the Department to consider the claim of the

petitioner as per the directions in Vijender and others (supra).

2. Notice of motion.

3. On the asking of the Court, Mr. Tapan Kumar Yadav, learned

Assistant Advocate General, Haryana, who is present in Court, accepts notice

on behalf of the respondent-State.

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

representation will be received from the petitioner placing reliance on

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Neutral Citation No:=2023:PHHC:165418

Vijender and others (supra) passed by this Court to claim the relief, the

same will be decided by the competent authority and appropriate order will

be passed within a period of eight weeks of the receipt of certified copy of

this order by passing an appropriate speaking order.

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

the statement of learned State counsel, the present petition may kindly be

disposed of having been not pressed any further with liberty to file

appropriate representation on the basis of the judgment in Vijender and

others (supra).

6. Ordered accordingly.

                                                      (HARSIMRAN SINGH SETHI)
                                                             (JUDGE)
22.12.2023
kv
Whether speaking/reasoned :     Yes/No
Whether reportable        :     Yes/No

Neutral Citation No:=2023:PHHC:165418

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