Amarjit Singh And Ors vs State Of Punjab And Ors
2024 Latest Caselaw 19338 P&H

Punjab-Haryana High Court

Amarjit Singh And Ors vs State Of Punjab And Ors on 4 November, 2024

                                Neutral Citation No:=2024:PHHC:142975




CWP-29642-2024                   1

119

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH

                                        CWP-29642-2024
                                        Date of Decision:04.11.2024

AMARJIT SINGH AND ORS                                     ......... Petitioner

                                     Versus

STATE OF PUNJAB AND ORS                                   ..... Respondents


CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL

Present :    Mr. Surendra Pant, Advocate and
             Mr. Nitesh Singla, Advocate
             for the petitioners.

             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 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 the judgment of this Court

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

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

No.9936 of 2017.

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

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

Court, the respondent authorities in the case of various officials have

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Neutral Citation No:=2024:PHHC:142975

considered their claim and passed orders. He further asserts that

appropriate authority would consider case of the petitioners in terms of

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 statement of both side, the present petition

stands disposed of.

                                               ( JAGMOHAN BANSAL )
                                                      JUDGE
04.11.2024
Ali
                   Whether speaking/reasoned    Yes/No

                      Whether Reportable        Yes/No




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