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Shera Ram vs State Of Punjab And Others
2024 Latest Caselaw 4817 P&H

Citation : 2024 Latest Caselaw 4817 P&H
Judgement Date : 4 March, 2024

Punjab-Haryana High Court

Shera Ram vs State Of Punjab And Others on 4 March, 2024

                                                    Neutral Citation No:=2024:PHHC:030399




                                2024:PHHC:030399
135    IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH

                                         CWP-5175-2024
                                         Date of Decision:04.03.2024

SHERA RAM                                                  ......... Petitioner
                      Versus
STATE OF PUNJAB AND OTHERS                                 ...... Respondents

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL

Present :    None for the petitioner.

       Mr. Aman Dhir, DAG, Punjab.
            ****
JAGMOHAN BANSAL, J. (Oral)

1. The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking direction to respondent to count the service rendered as Special Police Officer for qualifying service for the purpose of pensionary/retiral benefits.

2. This Court while deciding similar matters has relied upon judgment of Division Bench of this Court in 'Harbans Lal Vs. State of Punjab' in CWP No.2371 of 2010 followed by another judgment of Division Bench of this Court in LPA No.666 of 2022 titled as 'Municipal Council, Qadian Vs. Musthaq Masih and others' dated 21.12.2023.

3. Mr. Aman Dhir, DAG, Punjab who on advance notice is present in Court submits that in terms of judgments of Division Bench of this Court in Harbans Lal (supra) and Musthaq Masih (supra), the respondent authorities in the case of various officials have considered their claim and passed ordpers. He further asserts that appropriate authority would consider case of the petitioner in terms of judgments of Division Bench of this Court in Harbans Lal (supra) and Musthaq Masih (supra) and pass an appropriate order within 3 months from today.

4. In the wake of statement learned State counsel, the present

petition stands disposed of.

( JAGMOHAN BANSAL ) JUDGE 04.03.2024 Ali

Neutral Citation No:=2024:PHHC:030399

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