Satnarain vs State Of Haryana And Ors
2024 Latest Caselaw 1636 P&H

Punjab-Haryana High Court

Satnarain vs State Of Haryana And Ors on 24 January, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                                         Neutral Citation No:=2024:PHHC:009664




RA-CW-169-2015 in/and
CWP-435-2013             2024:PHHC:009664 1
      IN THE HIGH COURT OF PUNJAB AND HARYANA
                      AT CHANDIGARH


(202)                           RA-CW-169-2015 in/and
                                CWP-435-2013
                                Date of Decision : January 24, 2024


Satnarain                                                  .. Petitioner



                                Versus

State of Haryana and others                                .. Respondents



CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI


Present:    Mr. Balraj Singh Rathee, Advocate, for the applicant-petitioner.

            Mr. Saurabh Mohunta, Deputy Advocate General, Haryana.


HARSIMRAN SINGH SETHI J. (ORAL)

RA-CW-169-2015

Present review application has been filed for recalling the order

dated 02.12.2014 (Annexure A-1) by which, the present writ petition was

dismissed by the Coordinate Bench of this Court.

Learned counsel for the applicant-petitioner argues that the

notice was issued in the review application dated 23.03.2015 keeping in

view the order passed by the Division Bench of this Court in LPA No.847

of 2012 titled as Lal Chand vs. State of Haryana and others, decided on

01.08.2013 stating that the direction was issued to the competent authority

in order to explore the possibility of relaxing the rules keeping in view the

fact that employee has already retired on the post of Clerk hence, the

present writ petition be also disposed of in terms of the order passed in

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Neutral Citation No:=2024:PHHC:009664

RA-CW-169-2015 in/and

LPA No.847 of 2012 titled as Lal Chand vs. State of Haryana and others,

decided on 01.08.2013.

Learned counsel for the respondents has not been able to rebut

that in a similar case, the Division Bench has passed an order in Lal

Chand's case (supra).

Keeping in view the facts and circumstances of the present

case, the order dated 02.12.2014 (Annexure A-1) is recalled and the main

writ petition is taken up for hearing today itself.

CWP-435-2013

Keeping in view the order passed in the review application i.e.

RA-CW-169-2015, the present writ petition is also disposed of in terms of

the judgment of the Division Bench in LPA No.847 of 2012 titled as Lal

Chand vs. State of Haryana and others, decided on 01.08.2013.

January 24, 2024                 (HARSIMRAN SINGH SETHI)
harsha                                  JUDGE


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

Neutral Citation No:=2024:PHHC:009664

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