Punjab-Haryana High Court
Haryana State Industries And ... vs Ram Dhan on 10 April, 2024
Author: Sanjeev Prakash Sharma
Bench: Sanjeev Prakash Sharma
Neutral Citation No:=2024:PHHC:049229-DB
2024:PHHC:049229-DB LPA-1416 & 1654 of 2018 (O&M)
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
1. LPA-1416 of 2018 (O&M)
Haryana State Industries & Infrastructure
Development Corpn. Ltd and others . . . . Appellants
Vs.
Ram Dhan . . . . Respondent
2. LPA- 1654 of 2018 (O&M)
Uttar Haryana Bijli Vitran Nigam Ltd & anr. . . . . Appellants
Vs.
Bhateri Devi and anr. . . . . Respondents
Date of decision:-10.04.2024
CORAM: HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA
HON'BLE MRS. JUSTICE SUDEEPTI SHARMA
Present: Mr. Sushant Sharma, Advocate for
Mr.Deepak Balyan, Advocate
for the appellants in LPA No. 1416-2018.
Mr. Jagbir Malik, Advocate
for the appellants in LPA No. 1654-2018.
Mr. J.S. Dahiya, Advocate
For the respondent in LPA No. 1416-2018.
Mr. Sandeep Singal, Advocate
For the respondent in LPA No. 1654-2018.
****
SANJEEV PRAKASH SHARMA, J.(Oral)
1. This order shall dispose of the above two Letters Patent Appeals
wherein challenge is to the judgment dated 28.02.2018 passed in CWP No.
24998 of 2016 and judgment dated 16.05.2018 passed in CWP No. 7533-2016
whereby writ petitions filed by the respondent (s) were allowed.
2. Learned counsel for the appellants are ad idem that the issue raised
in the above appeals stands finally adjudicated, in view of the judgment of
Hon'ble the Supreme Court passed in a case of State of Haryana and others vs.
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Neutral Citation No:=2024:PHHC:049229-DB
2024:PHHC:049229-DB LPA-1416 & 1654 of 2018 (O&M)
Khajjan Singh and others, passed in SLP Nos 9965-9974-2016, decided on
09.01.2024 wherein Hon'ble the Supreme has held as under:-
"Challenging the impugned Judgments, present appeals were filed before this
Court, but since the issue similar in all matters, therefore they are involved tagged and
taken together for hearing.
During the hearing, it has been brought to our notice that Special Leave
Petition (C) Nos. 36871 of 2012; 17531 of 2014; and 25598 of 2014 filed in similar cases
have been heard and dismissed by this Court vide orders dated 02.05.2014; 07.07.2014;
and 12.09.2014 respectively. Further, it was also brought to our notice that while the
present matters were pending, some of the respondents have been regularized and
orders in this regard have been placed on the record.
After hearing learned counsel for the parties, and on perusing the orders of
dismissal of the petitions passed by the coordinate benches in similar matters and also
considering that some of the respondents have already been regularized by the
appellants, we are not inclined to interfere with the orders impugned. The appeals are,
accordingly, dismissed. However, the question of law is left open.
We further direct that the order passed by High Court shall now be complied
within a period of two months from the date of communication of this order.
Pending interlocutory application, if any, is/are disposed of."
3. In view of the above, the present appeals are also disposed of, in
terms of the above mentioned judgment of Hon'ble the Supreme Court of India.
4. Pending applications, if any, is/are also disposed of.
[SANJEEV PRAKASH SHARMA]
JUDGE
[SUDEEPTI SHARMA]
JUDGE
April 10, 2024
G Arora
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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