Vikas Jain And Others vs State Of Haryana And Others
2024 Latest Caselaw 7432 P&H

Punjab-Haryana High Court

Vikas Jain And Others vs State Of Haryana And Others on 8 April, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                       Neutral Citation No:=2024:PHHC:047550




CWP-7897-2024                           -1-     2024:PHHC:047550


               IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


125                                     CWP-7897-2024
                                        Date of Decision :08.04.2024


Vikas Jain and others                                            ...Petitioners


                                 Versus


State of Haryana and others                                      ....Respondents

CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:     Mr. Vikas Sangwan, Advocate and
             Ms. Monika Sangwan, Advocate for the petitioners.

                                 ***

Harsimran Singh Sethi, J. (Oral)

1. Learned counsel for the petitioner submits that claim of the

petitioners as raised in the present petition is covered by the judgment of

this Court in CWP-14591-2023, titled as Amit Kumar and others vs. State

of Haryana and others, decided on 16.12.2023 and the respondents be

directed to consider the claim of the petitioner in the light of the said

judgment of this Court.

2. Learned counsel for the petitioners submits that the grievance

raised in the present petition has already been raised by the petitioners by

way of submitting the representation dated 20.02.2024 (Annexure P-7) and

the petitioners will be satisfied at this stage in case a time bound direction is

issued to the respondents to decide the said representation.

3. Notice of motion.

4. Mr. Harish Nain, AAG, Haryana, accepts notice on behalf of

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Neutral Citation No:=2024:PHHC:047550

CWP-7897-2024 -2- 2024:PHHC:047550

the State.

5. Learned counsel for the respondents submits that in case

representation dated 20.02.2024 (Annexure P-7) has been received from the

petitioners and is still pending consideration with the authorities concerned,

the same will be decided in accordance with law and an appropriate

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

receipt of copy of this order and in case it is found feasible to grant the

relief to the petitioners, the same will be extended to them otherwise due

reasons will be mentioned for not accepting the claim of the petitioners,

which will be conveyed to the petitioners.

6. Learned counsel for the respondents further submits that order

passed by this Court in CWP-14591-2023, titled as Amit Kumar and others

vs. State of Haryana and others, decided on 16.12.2023 will be kept in

mind while deciding the claim of the petitioners.

7. Learned counsel for the petitioners submits that keeping in

view the statement of the learned counsel for the respondents, present

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

8. Ordered accordingly.

April 08, 2024                       (HARSIMRAN SINGH SETHI)
aarti                                          JUDGE
            Whether speaking/reasoned : Yes/No
            Whether reportable :        Yes/No




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