Gurmeet Singh And Anr vs State Of Punjab And Others
2024 Latest Caselaw 1772 P&H

Punjab-Haryana High Court

Gurmeet Singh And Anr vs State Of Punjab And Others on 25 January, 2024

                                                       Neutral Citation No:=2024:PHHC:010482




                                                     2024:PHHC:010482

             IN THE HIGH COURT OF PUNJAB AND HARYANA
                       CHANDIGARH

117                                          CWP-1603-2024
                                            Date of Decision: 25.01.2024


GURMEET SINGH AND ANR                                         ....Petitioners

                     VS

STATE OF PUNJAB AND OTHERS                                    ....Respondents


CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL

Present:     Mr. Baljeet Singh Sidhu, Advocate
             for the petitioners.

             Mr. Inderpreet Singh Kang, AAG, 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 petitioner, inter alia, contends that

case of the petitioners are 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. Statdee of Punjab and others in CWP No.9936 of

2017.

3. Mr. Inderpreet Singh Kang, AAG, 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

appropriate authority would consider case of the petitioners in terms of

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Neutral Citation No:=2024:PHHC:010482

CWP-1603-2024 -2- 2024:PHHC:010482

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 statements of both side, the present petition

stands disposed of.

                                                        (JAGMOHAN BANSAL)
25.01.2024                                                   JUDGE
pry
             Whether speaking/reasoned         Yes/No
             Whether reportable                Yes/No

Neutral Citation No:=2024:PHHC:010482

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