State Of Punjab vs Janta Singh
2023 Latest Caselaw 1235 P&H

RSA-653-1992                                                      1

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


(207)                            RSA-653-1992
                                 Date of Decision : January 19, 2023


State of Punjab                                             .. Appellant


                                 Versus


Janta Singh (deceased) through LRs                          .. Respondents

CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present: Mr. Gurvinder Singh, Assistant Advocate General, Punjab for the appellant.

Mr. K.B. Raheja, Advocate, for the respondents.

HARSIMRAN SINGH SETHI J. (ORAL)

Present Regular Second Appeal has been filed against the

judgment of the trial Court dated 04.08.1989 by which, the suit filed by the

plaintiff-respondent was decreed to the extent that he will be treated in

service for a period of three months i.e. 05.02.1986 to 04.05.1986 as well as

the judgment of the lower Appellate Court dated 25.11.1991 by which, the

appeal filed by the State was dismissed.

At the outset, learned counsel for the appellant submits that the

only relief granted by the trial Court to the plaintiff-respondent was that he

will be treated in service for a period of three months for which he was

appointed and in case the salary for the said three months have not been

paid to the plaintiff, the same will be released within a period of one month

1 of 2

from today in case any claim for the same is made and substantiated.

Learned counsel for the appellant submits that keeping in view

the order passed in RSA No.552 of 1992, the present appeal may kindly be

disposed of having been not pressed any further.

Ordered accordingly.

January 19, 2023                       (HARSIMRAN SINGH SETHI)
harsha                                        JUDGE


            Whether speaking/reasoned : Yes
            Whether reportable       : No




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