Pali Ram vs State Of Haryana And Others
2024 Latest Caselaw 7211 P&H

Punjab-Haryana High Court

Pali Ram vs State Of Haryana And Others on 4 April, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                       Neutral Citation No:=2024:PHHC:046013



113                                                      2024:PHHC:046013

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH

                                               CWP-7048-2024
                                               Date of decision: 04.04.2024

PALI RAM                                                            ...... Petitioner
                                        versus

STATE OF HARYANA AND OTHERS                                      ......Respondents

CORAM : HON'BLE MR.JUSTICE HARSIMRAN SINGH SETHI
                ***
Present: Mr. Sandeep Thakan, Advocate
         for the petitioner.

             Mr. Harish Nain, AAG, Haryana.

            *****
HARSIMRAN SINGH SETHI, J. (ORAL)

1. Learned counsel for the petitioner 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

petitioner intend to approach the respondents by way of filing an appropriate

representation under the said judgment claiming the benefit as extended to

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

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 petitioner

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Neutral Citation No:=2024:PHHC:046013

113 2024:PHHC:046013

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

the information and necessary action of the petitioner.

3. Learned counsel for the petitioner 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.

                                              (HARSIMRAN SINGH SETHI)
                                                       JUDGE
04.04.2024
Anu
             Whether speaking/reasoned              Yes/No
             Whether Reportable:                    Yes/No




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