Seema Rani vs State Of Haryana And Ors
2024 Latest Caselaw 9272 P&H

Punjab-Haryana High Court

Seema Rani vs State Of Haryana And Ors on 30 April, 2024

Author: Jasgurpreet Singh Puri

Bench: Jasgurpreet Singh Puri

                                          Neutral Citation No:=2024:PHHC:058962




                                                                    2024:PHHC:058962
CWP-30100-2018 (O&M)                                                                -1-


227-A
           IN THE HIGH COURT OF PUNJAB & HARYANA
                       AT CHANDIGARH
                                       ***
                            CWP-30100-2018 (O&M)
                           Date of Decision: 30.04.2024

Seema Rani
                                                                       ..... Petitioner

                                       Versus

State of Haryana and others
                                                                     ..... Respondents

CORAM: HON'BLE MR. JUSTICE JASGURPREET SINGH PURI

Present:     Mr. Mahesh Sangwan, Advocate,
             for the petitioner.

             Mr. Gaurav Jindal, Addl. A.G., Haryana.

                             ****
JASGURPREET SINGH PURI, J. (ORAL)

1. The present writ petition has been filed under Article 226/227

of the Constitution of India for issuance of a writ in the nature of mandamus

directing the respondents to grant benefit of job to the petitioner as per the

provisions of the Rehabilitation and Resettlement Policy dated 09.11.2010

(Annexure P-2) and the order dated 26.11.2015 (Annexure P-4) and

18.10.2016 (Annexure P-6) passed by this Court.

2. Short report by way of an affidavit of HCS, Sub Divisional

Officer (C), Jhajjar has been filed on behalf of the respondents and the same

is taken on record.

3. Both the parties are ad idem that the present petition can be

disposed of in terms of the judgment passed by a Co-ordinate Bench of this

Court in CWP-5001-2017 titled as "Satender Vs. State of Haryana and

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Neutral Citation No:=2024:PHHC:058962

2024:PHHC:058962 CWP-30100-2018 (O&M) -2-

others" along with other connected cases, decided on 07.08.2023 wherein

directions were issued to the respondents to examine the eligibility of the

petitioner(s) in terms of the judgment dated 26.11.2015 read with order

dated 18.10.2016 and the Policy decision taken by the Government.

4. In view of the above, the present petition is disposed of and the

respondents are directed to grant benefit to the petitioner in terms of the

aforesaid judgments.

30.04.2024                        (JASGURPREET SINGH PURI)
Bhumika                                     JUDGE
             1. Whether speaking/reasoned:      Yes/No
             2. Whether reportable:             Yes/No




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