Asi/Lr Rajesh Kumar vs State Of Punjab And Ors
2024 Latest Caselaw 9253 P&H

Citation : 2024 Latest Caselaw 9253 P&H
Judgement Date : 30 April, 2024

Punjab-Haryana High Court

Asi/Lr Rajesh Kumar vs State Of Punjab And Ors on 30 April, 2024

                                Neutral Citation No:=2024:PHHC:058802




CWP-9787-2024                    1            2024:PHHC:058802

123

      IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH

                                        CWP-9787-2024
                                        Date of Decision:30.04.2024

ASI/LR RAJESH KUMAR                                       ......... Petitioner

                                     Versus

STATE OF PUNJAB AND ORS                                   ..... Respondents


CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL


Present :    Mr. B.S. Sidhu, Advocate
             for the petitioner.

             Mr. Aman Dhir, DAG, Punjab.

                   ****

JAGMOHAN BANSAL, J. (Oral)

1. The petitioner through instant petition under Articles

226/227 of the Constitution of India is seeking direction to respondents to

count the service rendered as Special Police Officer for qualifying service

for the purpose of pensionary/retiral benefits.

2. Learned counsel for the petitioner, inter alia, contends that

case of the petitioner is squarely covered by the judgment of this Court 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 above stated judgments of this

Court, the respondents authorities in the case of various officials have

considered their claim and passed orders. He further asserts that