K.C. Tyagi vs State Of Haryana And Anr
2023 Latest Caselaw 999 P&H

              IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

219                                           RSA-1456-2013
                                              Date of Decision :17.01.2023

Dr. K.C. Tyagi                                                    ...Appellant


                                Versus


State of Haryana and another                                    ...Respondents


CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:    Mr. Hari Om Sharma, Advocate for the appellant.

          Ms. Vibha Tewari, AAG, Haryana.
                             ***
Harsimran Singh Sethi, J. (Oral)

Learned counsel for the appellant submits that though, the

Court below had declined the relief as being sought but on the basis of the

judgment of this Court in LPA-797-2012 titled as State of Haryana and

others vs. S.P. Gupta decided on 26.04.2013, which judgment has already

attained finality upto the Hon'ble Supreme Court of India, certain benefits

have been extended to the appellant but not in accordance with the said

judgment hence, the present regular second appeal may kindly be disposed

of as not pressed any further with liberty to the appellant to avail an

appropriate remedy before the appropriate forum keeping in view the

circumstance, which have come into existence after the filing of the present

appeal.

Ordered accordingly.

January 17, 2023                     (HARSIMRAN SINGH SETHI)
aarti                                         JUDGE
           Whether speaking/reasoned : Yes/No
           Whether reportable :        Yes/No




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