Somvir Singh Malik vs State Of Haryana And Another
2024 Latest Caselaw 7105 P&H

Punjab-Haryana High Court

Somvir Singh Malik vs State Of Haryana And Another on 3 April, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                         Neutral Citation No:=2024:PHHC:044689



                                                 2024:PHHC:044689

              IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


278                                               CWP-14020-2020 (O&M)
                                                  Date of Decision :03.04.2024


Somvir Singh Malik                                                ...Petitioner


                                  Versus


State of Haryana and another                                       ....Respondents


CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:    Mr. Anurag Goyal, Advocate for the petitioner.

            Mr. Tapan Kumar Yadav, DAG, Haryana.

            Ms. Harpriya Khaneka, Advocate for respondent No.2.

                                  ***

Harsimran Singh Sethi, J. (Oral)

Learned counsel for the petitioner very fairly submits that keeping in view the judgment of the Hon'ble Supreme Court of India in SLP (Civil) No.12441-2022 titled as Sudhir Singh and others vs. State of U.P. and others decided on 30.10.2023 which judgment has also been relied upon by this Court while passing order in CWP-20552-2022 titled as Lt Col. Manish Gupta and another vs. State of Haryana and another as the petitioner was in service on the date when he applied for the post in question, case of the petitioner is covered against him as per the settled principle of law.

Keeping in view the said fact, present petition is dismissed.

April 03, 2024                       (HARSIMRAN SINGH SETHI)
aarti                                          JUDGE
            Whether speaking/reasoned : Yes/No
            Whether reportable :        Yes/No




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