State Of Punjab vs Harcharan Singh
2024 Latest Caselaw 6932 P&H

Punjab-Haryana High Court

State Of Punjab vs Harcharan Singh on 2 April, 2024

                                     Neutral Citation No:=2024:PHHC:043962


                                                               2024:PHHC:043962

203         IN THE HIGH COURT OF PUNJAB AND HARYANA
                   AT CHANDIGARH

                                             RSA-279-1994 (O&M)
                                             Date of decision: 02.04.2024

STATE OF PUNJAB AND ORS.                              ...APPELLANTS

                                VERSUS

HARCHARAN SINGH                                       ...RESPONDENT

CORAM: HON'BLE MR. JUSTICE NAMIT KUMAR

Present: Mr. Rajesh Sehgal, Addl. AG, Punjab.

      Mr. P.P.S. Duggal, Advocate for the respondent.
      ****
NAMIT KUMAR ,J. (ORAL)

1. The present appeal has been filed against the judgment and decree dated 06.01.1992 passed by the Court of learned Sub Judge Class-III, Ferozepur whereby the suit for declaration preferred by the plaintiff/respondent has been decreed and the judgment dated 17.08.1993 passed by the Court of learned Additional District Judge, Ferozepur whereby the appeal preferred by the appellant/defendant has been dismissed.

2. Learned State counsel, on instructions from Sh. Gurdev Singh, Jr. Assistant O/o District Education Officer, Fazilka, submits that the sole respondent has retired on 30.11.1994 and thereafter, he died on 09.02.2006, however, his LRs have not been brought on record.

3. The claim raised by the respondent/plaintiff before the Courts below is with regard to regularization of his services w.e.f. 01.01.1973 instead of 01.01.1980. The execution of the decree passed by the Courts below has been stayed by this Court vide order dated 01.09.1997.

4. Accordingly, the present appeal is disposed of with liberty to the LRs of sole-respondent-deceased to revive the present appeal, in case anything still survives.

02.04.2024                                            (NAMIT KUMAR)
renubala                                                JUDGE
            Whether speaking/reasoned: Yes/No
            Whether reportable:        Yes/No


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