Baljinder Singh vs State Of Punjab And Others
2024 Latest Caselaw 5833 P&H

Punjab-Haryana High Court

Baljinder Singh vs State Of Punjab And Others on 14 March, 2024

                                                         Neutral Citation No:=2024:PHHC:036701



                                                                2024:PHHC:036701

CWP-26657-2023                                                                     -1-


            IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH



120                                             CWP-26657-2023
                                                Date of Decision: 14.03.2024


Baljinder Singh                                                        ...Petitioner


                                      Versus


State of Punjab and others                                          ...Respondents


CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL

Present:-    Mr. Baljeet Singh Sidhu, Advocate for the petitioner
             Mr. Aman Dhir, Deputy Advocate General, Punjab
             ***
JAGMOHAN BANSAL, J. (Oral)

1. The petitioner through instant petition under Articles 226/227 of

the Constitution of India is seeking direction to the 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 petitioners inter alia contends that case

of the petitioners is squarely covered by Division Bench judgment dated

31.08.2010 (Annexure P-6) of this Court in Harbans Lal v. State of Punjab,

CWP No.2371 of 2010.

3. Mr. Aman Dhir, Deputy Advocate General, Punjab who on

advance notice is present in Court, submits that in terms of judgment of

Division Bench of this Court in Harbans Lal (supra), the respondent-

authorities in the case of various officials have considered their claim and

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passed orders. He further asserts that appropriate authority would consider

case of the petitioners in terms of judgment of Division Bench of this Court in

Harbans Lal (supra) and pass an appropriate order within three months from

today.

4. In the wake of statements made by learned State counsel, the

present petition stands disposed of.

                                                       (JAGMOHAN BANSAL)
                                                             JUDGE
14.03.2024
Mohit Kumar
              Whether speaking/reasoned             Yes/No
              Whether reportable                    Yes/No

Neutral Citation No:=2024:PHHC:036701

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