Chaman Singh Chauhan vs Secretary To Govt. Of Punjab And Anr
2024 Latest Caselaw 705 P&H

Punjab-Haryana High Court

Chaman Singh Chauhan vs Secretary To Govt. Of Punjab And Anr on 12 January, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                                          Neutral Citation No:=2024:PHHC:003872




RSA-185-2018 (O&M)               2024:PHHC:003872                  1

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

(105)                            RSA-185-2018 (O&M)
                                 Date of Decision : January 12, 2024


Chaman Singh Chauhan                                        .. Appellant


                                 Versus


The Secretary to Govt. of Punjab and another                .. Respondents


CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:     Ms. Ekta Thakur, Advocate, for the appellant.

             Mr. Rohit Ahuja, Deputy Advocate General, Punjab.

HARSIMRAN SINGH SETHI J. (ORAL)

Learned counsel for the appellant very fairly submits that

keeping in view the fact that the judgment in question has already been

implemented and the petitioner has only been given the benefit of 33 years

of service while computing the pensionary benefits, the present appeal has

been rendered infructuous and the same may kindly be disposed of as such.

Ordered accordingly.

As the main appeal has been disposed of, civil miscellaneous

applications i.e. CM-396-C-2018 and CM-8178-C-2018 also stand disposed

of.

January 12, 2024                 (HARSIMRAN SINGH SETHI)
harsha                                  JUDGE

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

Neutral Citation No:=2024:PHHC:003872

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