Narender Kumar And Others vs State Of Haryana And Another
2024 Latest Caselaw 7732 P&H

Punjab-Haryana High Court

Narender Kumar And Others vs State Of Haryana And Another on 10 April, 2024

                                   Neutral Citation No:=2024:PHHC:049043
                                                                   2024:PHHC:049043




 IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
Sr. No.: 116
                                                        CWP No.8129 of 2024
                                                    Date of Decision: 10.04.2024


Narender Kumar and others
                                                              ..... PETITIONER(S)
                                           VERSUS
State of Haryana and another
                                                             ..... RESPONDENT(S)
                                            ...

CORAM:             HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA
                                 ...

PRESENT: -         Mr. Laxman Choudhary, Advocate for
                   Mr. Raje Ram Kaushik, Advocate for the petitioners.

                   Ms.Tanushree Gupta, DAG Haryana.
                                    . . .

Tribhuvan Dahiya, J (Oral)

This petition has been filed inter alia challenging the

allocation of Districts as well as Schools/Stations to the petitioners who are

2017 Batch PRTs.

2. The issue at hand already stands decided by this Court

against the petitioners vide judgment dated 16.10.2023, rendered by this

Court in CWP No.22244-2023 titled Ravinder Rathee and others v. State of

Haryana and another and CWP No.6334 of 2024 Karamjeet Kaur and

others Vs. State of Haryana and another.

3. Accordingly, there is no ground to entertain the petition.

4. Dismissed.

(Tribhuvan Dahiya) Judge April 10, 2024 Meenu Whether Speaking/ Reasoned: Yes/ No Whether Reportable: Yes/ No

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