Jujhar Singh And Others vs State Of Punjab And Others
2024 Latest Caselaw 14107 P&H

Punjab-Haryana High Court

Jujhar Singh And Others vs State Of Punjab And Others on 7 August, 2024

                                Neutral Citation No:=2024:PHHC:101127




CWP-18882-2024                   1

117
      IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH

                                        CWP-18882-2024
                                        Date of Decision:07.08.2024

JUJHAR SINGH AND OTHERS                                   ......... Petitioners

                                     Versus

STATE OF PUNJAB AND OTHERS                                ....... Respondents

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL

Present :    Mr. Jasbir Singh Mohri, Advocate with
             Mr. Amandeep Singh Tanwar, Advocate
             for the petitioners.

             Mr. Aman Dhir, DAG, 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 count the service rendered as Special Police Officer for qualifying

service for the purpose of pensionary/retiral benefits.

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

case of the petitioners is squarely covered by the judgment of this Court

in Harbans Lal Vs. State of Punjab in CWP No.2371 of 2010 and

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

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Neutral Citation No:=2024:PHHC:101127

appropriate authority would consider case of the petitioners in terms of

judgments of this Court in Harbans Lal and Sukhjit Singh (supra) and

pass an appropriate order within 3 months from today.

4. In the wake of statement of both side, the present petition

stands disposed of.

                                               ( JAGMOHAN BANSAL )
                                                      JUDGE
07.08.2024
Ali
                   Whether speaking/reasoned    Yes/No

                      Whether Reportable        Yes/No




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