Dalwinder Kumar And Ors vs State Of Punjab And Ors
2024 Latest Caselaw 9238 P&H

Punjab-Haryana High Court

Dalwinder Kumar And Ors vs State Of Punjab And Ors on 30 April, 2024

                                      Neutral Citation No:=2024:PHHC:058734
                                                             2024:PHHC:058734

CWP-13986-2016                                                                 -1-


            IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH


209                                             CWP-13986-2016
                                                Date of Decision: 30.04.2024

Dalwinder Kumar and others                                       ...Petitioners



                                      Versus



State of Punjab and others                                      ...Respondents



CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL

Present:-     Mr. Sarabjeet Singh Khaira, Advocate
              for Mr. Gurpuneet Singh Randhawa, Advocate for the petitioner
              Mr. Pawan Kumar, Deputy Advocate General, Punjab
              ***

JAGMOHAN BANSAL, J. (Oral)

1. The petitioners through instant petition under Articles 226/227 of

the Constitution of India are seeking direction to respondents to take action

upon legal notice dated 09.05.2016 (Annexure P-2) and to grant

promotion/benefits as have been granted to similarly situated employees who

along with the petitioners were on duty at the time of terrorist attack on

27.07.2015 on Police Station Dinanagar, District Gurdaspur.

2. Mr. Pawan Kumar, Deputy Advocate General, Punjab, at the

outset, submits that like the petitioners for the same incident, few other police

officials filed writ petition titled as "Ashok Singh and others v. State of

Punjab and others", CWP No.2500 of 2016 which has been dismissed by this

Court vide order dated 22.03.2020.

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Neutral Citation No:=2024:PHHC:058734 2024:PHHC:058734

3. On being confronted, learned counsel for the petitioners

expressed his inability to controvert applicability of aforesaid judgment to the

facts of present case.

4. In the wake of aforesaid judgment in Ashok Singh (supra), this

Court is of the considered opinion that present petition deserves to be

dismissed and accordingly dismissed.

5.

                                                      (JAGMOHAN BANSAL)
                                                            JUDGE
30.04.2024
Mohit Kumar
               Whether speaking/reasoned            Yes/No
               Whether reportable                   Yes/No




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