Surinder Kumar And Others vs State Of Haryana And Others
2024 Latest Caselaw 6860 P&H

Punjab-Haryana High Court

Surinder Kumar And Others vs State Of Haryana And Others on 2 April, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                       Neutral Citation No:=2024:PHHC:044142



CWP-7790-2021                   -1-            2024:PHHC:044142

              IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

250                                            CWP-7790-2021
                                               Date of Decision :02.04.2024


Surinder Kumar and others                                       ...Petitioners


                                Versus


State of Haryana and others                                      ....Respondents

CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:    Mr. Govind Chauhan , Advocate for the petitioners.

            Mr. Harish Rathee, Senior DAG, Haryana.

                                ***

Harsimran Singh Sethi, J. (Oral)

1. Learned counsel for the petitioners submits that the question of

law raised in the present petition has already been answered by this Court

while passing order in CWP-2158-2020 titled as Ashish Sharma and

others vs. State of Haryana and others, decided on 13.03.2024 and the case

of the petitioners is squarely covered by the said judgment hence, the

petitioners intend to approach the respondents by way of filing an

appropriate representation under the said judgment claiming the benefit as

extended to the petitioners in Ashish Sharma (supra) and the respondents

may kindly be directed to decide the said representation in a time bound

manner.

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

representation is filed by the petitioners by placing reliance upon the

judgment already passed by this Court in Ashish Sharma (supra), the claim

of the petitioners will be considered in the light of the said judgment and an

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Neutral Citation No:=2024:PHHC:044142

CWP-7790-2021 -2- 2024:PHHC:044142

appropriate order will be passed within a period of 08 weeks from the date

of receipt of the said representation and in case it is found feasible to grant

the relief to the petitioners, the same will be extended to the petitioners

otherwise, due reasons will be mentioned in the speaking order so passed

for the information and necessary action of the petitioners.

3. Learned counsel for the petitioners submits that keeping in

view the statement made by the learned counsel for the respondents, present

petition may kindly be disposed of having been not pressed any further with

liberty to the petitioners to file an appropriate representation by placing

reliance upon the judgment of this Court in Ashish Sharma (supra).

4. Ordered accordingly.

April 02, 2024                     (HARSIMRAN SINGH SETHI)
aarti                                          JUDGE
            Whether speaking/reasoned : Yes/No
            Whether reportable :        Yes/No




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