Ramesh Kumar vs The State Of Haryana And Others
2024 Latest Caselaw 8452 P&H

Punjab-Haryana High Court

Ramesh Kumar vs The State Of Haryana And Others on 22 April, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                    Neutral Citation No:=2024:PHHC:053620




CM No. 5512-CWP-2024 in/and
CWP No. 4816 of 2018 and other connected matter
                                                 2024:PHHC:053620
                                       1
          IN THE HIGH COURT OF PUNJAB AND HARYANA
                       AT CHANDIGARH

(103+226)                                   CM No. 5512-CWP-2024 in/and
                                            CWP No. 4816 of 2018
                                            Date of Decision : 22.04.2024

Ramesh Kumar
                                                                ...Petitioner

                                Versus

The State of Haryana and others
                                                              ...Respondents

(226-2)                                     CWP-17727-2013

Ramesh Kumar
                                                                ...Petitioner

                                Versus

The State of Haryana and others
                                                              ...Respondents


CORAM:       HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:     Mr. R.K. Malik, Senior Advocate with
             Mr. Kartikey Chaudhary, Advocate for the petitioner
             in CWP-4816-2018.

             Mr. R.S. Mamli, Advocate for the petitioner
             in CWP-17727-2013

             Ms. Vibha Tewari, Assistant Advocate General, Haryana.
             ***

Harsimran Singh Sethi J. (Oral)

CM No. 5512-CWP-2024

Present application has been filed for listing the main case

which was adjourned sine-die to await the decision of Hon'ble Supreme

1 of 3

Neutral Citation No:=2024:PHHC:053620

CM No. 5512-CWP-2024 in/and CWP No. 4816 of 2018 and other connected matter 2024:PHHC:053620

Court of India in SLP No. 4531 of 2023 and disposing of the above

mentioned writ petition in terms of the order passed by the Hon'ble

Supreme Court of India in SLP No. 4531 of 2023 titled as State of

Haryana and others Vs. Balwinder Singh and others.

Notice of the application to the counsel opposite.

On the asking of the Court, Ms. Vibha Tewari, learned

Assistant Advocate General, Haryana. , who is present in Court, accepts

notice on behalf of the respondent-State.

Learned counsel for the respondents does not oppose the

hearing of the writ petition but submits that the claim of the petitioner is

not covered by the judgment of the Hon'ble Supreme Court.

Keeping in view the joint request of learned counsel for the

parties, the main writ petition is taken up for consideration.

Application stands disposed of.

CWP-4816-2018 and CWP-17727-2013

1. Learned counsel for the parties agrees that the question of

law raised in the present writ petitions has already been decided by this

Court while passing order in CWP No. 2158 of 2020 titled as Ashish

Sharma and others vs. State of Haryana and others, decided on

13.03.2024 along with other connected cases and prays that the present

petitions may kindly be disposed of in the same terms and conditions.

2. Ordered accordingly.

2 of 3

Neutral Citation No:=2024:PHHC:053620

CM No. 5512-CWP-2024 in/and CWP No. 4816 of 2018 and other connected matter 2024:PHHC:053620

A photocopy of this order be placed on the file of connected

cases.

April 22nd, 2024                          (HARSIMRAN SINGH SETHI)
kanchan                                            JUDGE

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

3 of 3