Darshan Singh And Others vs State Of Punjab And Others
2024 Latest Caselaw 7425 P&H

Punjab-Haryana High Court

Darshan Singh And Others vs State Of Punjab And Others on 8 April, 2024

                                       Neutral Citation No:=2024:PHHC:047104
CWP-7878-2024                           -1-           2024:PHHC:047104

                  IN THE HIGH COURT OF PUNJAB AND HARYANA
                          AT CHANDIGARH

133                                                   CWP-7878-2024
                                                      Date of Decision : 08.04.2024


DARSHAN SINGH AND OTHERS                                    ... PETITIONERS

                                       Versus


STATE OF PUNJAB AND OTHERS                                 ... RESPONDENTS

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL
Present :    Mr.Nitesh Singla, Advocate
             for the petitioners.

             Mr. Aman Dhir, DAG, Punjab.


       ****
JAGMOHAN BANSAL, J. (Oral)

1. The petitioners through instant petition under Articles 226/227 of

the Constitution of India are seeking direction to respondents to count the

service rendered as Special Police Officer for qualifying service for the purpose

of pensionary/retiral benefits.

2. Learned counsel for the petitioners, inter alia, contends that case of

the petitioners is squarely covered by the judgment of this Court in Harbans Lal

Vs. State of Punjab in CWP No.2371 of 2010 and Sukhjit Singh and others

Vs. State of Punjab and others in CWP No.9936 of 2017.

3. Mr. Aman Dhir, DAG, Punjab, who on advance notice is present in

Court submits that in terms of above stated judgments of this Court, the

respondents-authorities in the case of various officials have considered their

claim and passed orders. He further asserts that appropriate authority would

consider case of the petitioners in terms of judgments of this Court in Harbans

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Neutral Citation No:=2024:PHHC:047104 CWP-7878-2024 -2- 2024:PHHC:047104

Lal and Sukhjit Singh (supra) and pass an appropriate order within 3 months

from today.

4. In the wake of statement of both sides, the present petition stands

disposed of.

08.04.2024                                             [JAGMOHAN BANSAL]
anju                                                       JUDGE


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




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