Aman Kumar And Ors vs State Of Haryana And Ors
2024 Latest Caselaw 4970 P&H

Punjab-Haryana High Court

Aman Kumar And Ors vs State Of Haryana And Ors on 5 March, 2024

                                                                                      2024:PHHC:030915




                         IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
                       Sr. No.: 102
                                                     Civil Writ Petition No.27353 of 2018 (O & M)
                                                                 Date of Decision: March 05, 2024


                       Aman Kumar & others
                                                                                ..... PETITIONER(S)
                                                          VERSUS
                       State of Haryana & others
                                                                              ..... RESPONDENT(S)

                                                             ...

                       CORAM:          HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA

                                                             ...

                       PRESENT: - Mr. Sandeep Lather, Advocate, for the petitioner.

                                       Mr. Sanjeev Kaushik, Additional Advocate General,
                                       Haryana.

                                                            . . .


                        Tribhuvan Dahiya, J (Oral)

CM No.3779-CWP of 2024

Application is allowed for the reasons stated therein.

Date of hearing of the main petition is advanced to today, and

is taken on Board.

Main Case

Learned counsel for the petitioners contends that the issue

raised in the petition stands decided in petitioners' favour vide judgment dated

30.01.2024 rendered by this Court in Civil Writ Petition No.20891 of 2018,

titled Surajbir Rathee and others vs. State of Haryana and others. Therefore,

the instant petition may also be disposed of directing the respondents to take

a decision regarding petitioner's claim in the light of this judgment.

2024:PHHC:030915

2. Learned State counsel contends that petitioners' case will be

considered as per law laid down in the aforesaid judgment, and an appropriate

order, in accordance with law, will be passed within a period of eight weeks.

3. In view of the statement made by learned State counsel,

learned counsel for the petitioner has no objection to the petition being

disposed of in terms thereof.

4. Ordered accordingly.

(Tribhuvan Dahiya) Judge March 05, 2024 avin

Whether Speaking/ Reasoned: Yes/ No Whether Reportable: Yes/ No