Dalwara Singh vs State Of Punjab And Others
2024 Latest Caselaw 6367 P&H

Punjab-Haryana High Court

Dalwara Singh vs State Of Punjab And Others on 20 March, 2024

                                Neutral Citation No:=2024:PHHC:040305




CWP-6675-2024                    1            2024:PHHC:040305

141
       IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH

                                        CWP-6675-2024
                                        Date of Decision:20.03.2024

DALWARA 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. Pawan Kumar, 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 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 petitioner, inter alia, contends that

case of the petitioner is squarely covered by the judgment of this Court in

Harbans Lal Vs. State of Punjab in CWP No.2371 of 2010 and

Sukhjit Singh and others Vs. Statdee of Punjab and others in CWP

No.9936 of 2017.

3. Mr. Pawan Kumar, DAG, Punjab who on advance notice is

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

Court, the respondents 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 petitioners in terms of

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Neutral Citation No:=2024:PHHC:040305

CWP-6675-2024 2 2024:PHHC:040305

judgments of this Court in Harbans Lal and Sukhjit Singh (supra) and

pass an appropriate order within 3 months from today.

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

stands disposed of.

                                               ( JAGMOHAN BANSAL )
                                                      JUDGE
20.03.2024
Ali
                   Whether speaking/reasoned    Yes/No

                      Whether Reportable        Yes/No




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