Balbir Singh And Ors vs State Of Punjab And Ors
2024 Latest Caselaw 8833 P&H

Punjab-Haryana High Court

Balbir Singh And Ors vs State Of Punjab And Ors on 25 April, 2024

                                                                                      2024:PHHC:056332
              129
                                       IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                  AT CHANDIGARH

                                                                      CWP-9302-2024
                                                                      Date of Decision: 25.04.2024


              BALBIR SINGH AND ORS                                                 ...Petitioners
                                                            Versus
              STATE OF PUNJAB AND ORS                                              ...Respondents

              CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL
              Present:-                Mr. Jasbir Singh Mohri, 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 is seeking direction to respondent 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 are squarely covered by Division Bench judgment of

this Court in Harbans Lal Vs. State of Punjab in CWP No.2371 of 2010

and in 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 judgment of Division Bench of this Court

in Harbans Lal (supra), the respondent authorities in the case of various

officials have considered their claim and passed orders. He further asserts

authenticity of this order/judgment.

that appropriate authority would consider case of the petitioners in terms of

judgment of Division Bench of this Court in Harbans Lal (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.

                                                                         (JAGMOHAN BANSAL)
              25.04.2024                                                      JUDGE
              himanshu

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







authenticity of this order/judgment.