Subhash Chand vs State Of Haryana And Others
2024 Latest Caselaw 6737 P&H

Punjab-Haryana High Court

Subhash Chand vs State Of Haryana And Others on 1 April, 2024

Author: Jasgurpreet Singh Puri

Bench: Jasgurpreet Singh Puri

                                       Neutral Citation No:=2024:PHHC:042740



CWP-7232-2024 (O&M)                            -1-   024:PHHC:042740

                           110
             IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

                                                      CWP-7232-2024 (O&M)
                                                      Date of decision: 01.04.2024


Subhash Chand

                                                                         ...Petitioner

                                     VERSUS

State of Haryana and others
                                                                       ...Respondents

CORAM: HON'BLE MR. JUSTICE JASGURPREET SINGH PURI


Present:-    Mr. Manan Bhardwaj, Advocate, for the petitioner.

                    ****

JASGURPREET SINGH PURI, J. (Oral)

1. Learned counsel appearing on behalf of the petitioner referred to

Annexures P-6, P-7 and P-8 and submitted that the prayer in the petition is

squarely covered by the aforesaid judgments. He relied upon an order dated

14.11.2022 passed by a Co-ordinate Bench of this Court in CWP-8861-2022,

titled Mohit Vs. State of Haryana and others and another order dated

10.01.2023 passed in CWP-20307-2021, titled Dharam Pal and others Vs.

State of Haryana and others and has submitted that the case of the present

petitioner is exactly similar and identical to the aforesaid orders.

2. Notice of motion.

3. On the asking of the Court, Mr. Samarth Sagar, learned Additional

Advocate General, Haryana accepts notice on behalf of the respondents and has

categorically submitted that the claim which is sought by the petitioner in the

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Neutral Citation No:=2024:PHHC:042740

CWP-7232-2024 (O&M) -2- 024:PHHC:042740

present case is identical and similar to that of the issue involved in the aforesaid

writ petitions and the present petition can also be disposed of in the same

terms as that of the aforesaid two writ petitions.

4. In view of the aforesaid statement made by the learned Additional

Advocate General, Haryana, the present writ petition is disposed of in terms of

orders dated 14.11.2022 and 10.01.2023 passed in CWP-8861-2022 and

CWP-20307-2021 respectively and the same shall form part of the present writ

petition.

                                 (JASGURPREET SINGH PURI)
01.04.2024                              JUDGE
rakesh


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




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