Dev Raj And Others vs State Of Punjab And Others
2024 Latest Caselaw 5706 P&H

Punjab-Haryana High Court

Dev Raj And Others vs State Of Punjab And Others on 13 March, 2024

                                                   Neutral Citation No:=2024:PHHC:035889




CWP-5818-2024                    1            2024:PHHC:035889

128
      IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH

                                        CWP-5818-2024
                                        Date of Decision:13.03.2024

DEV RAJ AND OTHERS                                        ......... Petitioners

                                     Versus

STATE OF PUNJAB AND OTHERS                                ..... Respondents

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL

Present :    Mr. Nitesh Singla, Advocate
             for the petitioner.

             Mr. Aman Dhir, DAG, Punjab.

                   ****

JAGMOHAN BANSAL, J. (Oral)

1. The petitioners through instant petition under Articles

226/227 of the Constitution of India are seeking direction to respondent

to count the service rendered as Special Police Officer for qualifying

service for the purpose of seniority.

2. Learned counsel for the petitioners, inter alia, contends that

case of the petitioners is squarely covered by judgment dated 06.09.1995

passed by a Co-ordinate Bench of this Court in CWP- 812 of 1994 titled

as 'Balvinder Kumar and others vs. The State of Punjab and others',

judgment dated 12.12.1996 passed by a Division Bench of this Court in

CWP No. 7451 of 1996 titled as 'Lal Mohd. and others vs. State of

Punjab' as well as judgment dated 16.03.2023 passed by this Court in

CWP No. 5648 of 2017 titled as 'Sukhmander Singh and others vs.

State of Punjab and others'.

3. Mr. Aman Dhir, DAG, Punjab who on advance notice is

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present in Court submits that in terms of judgments of this Court in

Balvinder Kumar (Supra), Lal Mohd.(Supra), Sukhmander Singh

(Supra), the respondent 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 petitioner in terms of

judgment of Division Bench of this Court in Balvinder Kumar (Supra),

Lal Mohd.(Supra), Sukhmander Singh (Supra) and pass an appropriate

order within 3 months from today.

4. In the wake of statements of both sides, the present petition

stands disposed of.

                                               ( JAGMOHAN BANSAL )
                                                      JUDGE
13.03.2024
Ali
                   Whether speaking/reasoned    Yes/No

                      Whether Reportable        Yes/No

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