Om Parkash Manjhu vs State Of Haryana And Ors
2024 Latest Caselaw 13603 P&H

Punjab-Haryana High Court

Om Parkash Manjhu vs State Of Haryana And Ors on 5 August, 2024

                                        Neutral Citation No:=2024:PHHC:100232


CWP-12809-2016 (O&M)                            1




            IN THE HIGH COURT OF PUNJAB & HARYANA
                         AT CHANDIGARH

214                                             CWP-12809-2016 (O&M)
                                                Date of Decision: 05.08.2024

Om Parkash Manjhu
                                                                   ......Petitioner

                                 Vs.

State of Haryana and others
                                                                   ......Respondents


CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY

Present:    None for the petitioner.

            Mr. Tapan Kumar, DAG, Haryana.

                   ****

AMAN CHAUDHARY, J. (ORAL)

1. The prayer in the present writ petition is for directing the

respondents to grant extension of service to the petitioner upto the age of 60

years having declared 48.33% permanent disabled by a Medical Board of

PGIMS, Rohtak vide report dated 09.06.2016 (Annexure P-11).

2. As is apparent from the interim order dated 29.06.2016, passed by

this Court, service of the petitioner was directed to be extended till 29.07.2016 in

terms of order dated 04.03.2015 passed in CWP-3919-2015 and continued till he

attained the age of 60 years.

3. Learned State counsel, as had been recorded in the interim order

dated 10.05.2017, had accepted that the case of the petitioner is squarely covered

by the judgment of this Court in Hardev Kaur vs. State of Haryana and others

(CWP-3919-2015) decided on 04.03.2015, Annexure P-13, against which

LPA-732- 2017 was filed by the State, thus this matter was adjourned sine die on

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Neutral Citation No:=2024:PHHC:100232

22.04.2019, to await the decision of the said LPA, which was subsequently

disposed of on 30.10.2019 as having been rendered infructuous as the respondent

therein was granted extension. However, the legal question raised therein was

kept open to be considered in an appropriate case.

4. The present petition stands disposed of in terms of the aforesaid

order.

                                                         (AMAN CHAUDHARY)
                                                               JUDGE

05.08.2024
Satyawan


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




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