Surat Singh And Ors vs State Of Haryana And Others
2023 Latest Caselaw 18816 P&H

                                                         Neutral Citation No:=2023:PHHC:138901




CWP-15519-2021 and other connected cases 2023:PHHC:138901
                                                    1

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


(246)                           CWP-15519-2021
                                Date of Decision : October 31, 2023


Rajender Parshad and another                               .. Petitioners


                                Versus

State of Haryana and others                                .. Respondents

(2)                             CWP-6799-2020

Surat Singh and others                                     .. Petitioners


                                Versus

State of Haryana and others                                .. Respondents

(3)                             CWP-16038-2021

Om Parkash                                                 .. Petitioner


                                Versus

State of Haryana and others                                .. Respondents

CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present: Mr. Shalender Mohan, Advocate, for the petitioners in all petitions.

Mr. Tapan Kumar Yadav, Deputy Advocate General, Haryana.

HARSIMRAN SINGH SETHI J. (ORAL)

1. By this common order, three writ petitions, the details of which

have been given in the heading, are being decided as all the petitions

involve the same question of law on similar facts.

1 of 2

Neutral Citation No:=2023:PHHC:138901

CWP-15519-2021 and other connected cases 2023:PHHC:138901

2. Learned counsel for the petitioners submits that in the present

case, no order has been passed, only show cause notice has been given to

the petitioners but keeping in view the fact that the issue in hand has already

been decided by this Court while passing order in CWP No.12858 of 2018

titled as Chand Singh and others vs. State of Haryana and others and

other connected cases, decided on 24.08.2023, no action can be taken by

the respondents.

3. Learned State counsel submits that any action on the basis of

the show cause notice will be taken by taking into consideration the

judgment of this Court in Chand Singh's case (supra) and in case, the

claim of the petitioners is found akin to Chand Singh's case (supra),

appropriate order dropping the show cause notice will be passed.

4. Learned counsel for the petitioners submits that keeping in

view the statement of learned State counsel, the present petitions may

kindly be disposed of having been not pressed any further.

5. Ordered accordingly.

6. A photocopy of this order be placed on the file of other

connected cases.

October 31, 2023                       (HARSIMRAN SINGH SETHI)
harsha                                        JUDGE

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

Neutral Citation No:=2023:PHHC:138901

2 of 2