Punjab-Haryana High Court
Balraj Singh vs Haryana Power Generation Corporation ... on 29 April, 2024
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
Neutral Citation No:=2024:PHHC:058399
CM-6672-CWP-2024 in/& 2024:PHHC:058678
RA-CW-129-2024 in -1-
CWP-14185-2021
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
110 CM-6672-CWP-2024 in/&
RA-CW-129-2024 in
CWP-14185-2021
Date of Decision :29.04.2024
Balraj Singh ...Petitioner
Versus
Haryana Power Generation Corporation
Limited and others ....Respondents
CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present: Mr. D.S. Chahal, Advocate for the review-applicant/petitioner.
Mr. Pankaj Middha, Addl.AG, Haryana.
***
Harsimran Singh Sethi, J. (Oral)
CM-6672-CWP-2024
Present application has been filed for condonation of delay of
947 days in filing the present review petition on the basis of the judgment
passed by the Coordinate Bench of this Court in CWP-5001-2017, titled as
Satender vs. State of Haryana and others, decided on 07.08.2023 along
with bunch of petitions, which order has already attained finality.
Notice of the application to the counsel opposite.
Mr. Pankaj Middha, Addl.AG, Haryana accepts notice on
behalf of the respondent-State and raises no objection for the grant of prayer
as made in the present application.
Keeping in view the averments made in the application, which
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are duly supported by an affidavit, application is allowed. Delay of 947 days
in filing the present review petition is condoned.
RA-CW-129-2024
Learned counsel for the review-applicant/petitioner submits that
petitioner had raised claim for the grant of appointment keeping in view the
land acquired for setting up Rajiv Gandhi Thermal Power Plant, Khedar,
District Hisar and the said writ petition was disposed of by this Court vide
order dated 30.07.2021 with the observation that as the issue raised in the
petition is pending consideration before the Division Bench of this Court in
LPA No.1862 of 2019 and in case after the decision of the said LPA, any
right accrues to the petitioner, the petitioner can avail appropriate remedy
but now the said issue has already been decided by the Coordinate Bench of
this Court in the case of Satender (supra), which judgment has already
attained finality as the State has chosen not to file appeal against the said
order and hence, the petitioner be given liberty to file the representation
claiming the said relief keeping in view the law settled by the Coordinate
Bench of this Court in Satender (supra).
Learned counsel for the respondents submits that in case
petitioner intends to claim the benefit of the judgment in the case of
Satender (supra), he can file a fresh petition.
I have heard learned counsel for the parties and have gone
through the record with their able assistance.
Once, the same question of law has already been settled by the
Coordinate Bench of this Court in the case of Satender (supra) and the
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CWP-14185-2021
claim of the petitioner is covered by the said judgment, order dated
30.07.2021 passed by this Court is withdrawn so that the petitioner does not
suffer any prejudice as it is a conceded position before this Court that
judgment in the case of Satender (supra) has already attained finality as no
appeal has been filed against the said order.
Review application is accordingly allowed.
On joint request of the learned counsel for the parties, main writ
petition is taken up today for consideration
CWP-14185-2021
Learned counsel for the parties agreed that the question of law raised
in the present p etition has already been decided by the Coordinate Bench of this
Court in the case of Satender (supra) and the present petition may also be
disposed of in the same terms.
Learned counsel for the petitioner submits that after the judgment in
the case of Satender (supra), the petitioner has filed representation dated
13.02.2024 (Annexure A-4) with the respondents and the petitioner will be
satisfied at this stage, in case, a time bound direction is issued to the
respondents to decide the said representation.
Learned counsel for the respondents submits that in case,
representation dated 13.02.2024 (Annexure A-4) has been received from the
petitioner and is still pending consideration with the authorities concerned,
the same will be decided by the concerned authorities in accordance with
law and an appropriate speaking order will be passed keeping in view the
judgment of this Court in Satender (supra) within a period of 08 weeks
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from the date of receipt of copy of this order and in case, it is found feasible
to grant the relief to the petitioner, the same will be extended to him
otherwise, due reasons for not accepting the claim of the petitioner will be
mentioned in the speaking order so passed.
Learned counsel for the petitioner 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.
Ordered accordingly.
April 29, 2024 (HARSIMRAN SINGH SETHI)
aarti JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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