Sukhchain Singh And Ors vs State Of Punjab And Ors
2024 Latest Caselaw 19595 P&H

Punjab-Haryana High Court

Sukhchain Singh And Ors vs State Of Punjab And Ors on 6 November, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                      Neutral Citation No:=2024:PHHC:144613


      IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH

125


                                CWP No. 29973 of 2024 (O&M)

                                DECIDED ON: 06th November, 2024
Sukhchain Singh and others
                                                                .....PETITIONERs
                                  VERSUS
State of Punjab and others

                                                            .....RESPONDENTs

CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:    Mr. P.K. Saini, Advocate for petitioners.

            Mr. A.S. Bains, AAG Punjab.

                ***
HARSIMRAN SINGH SETHI, J (ORAL)

1. Learned counsel for the petitioners submits that the grievance

which has been raised by the petitioners has already been decided by this

Court while passing order in CWP No. 15896 of 2023, decided on 13.9.2024

titled as 'Saurabh Sharma and others Versus State of Punjab and another',

hence, the respondents are under obligation to decide the case of the

petitioners in the light of the judgment in Saurabh Sharma's case (supra).

2. Learned counsel for the petitioners further submits that the

petitioners have already filed a representation raising the grievance as raised

in the present petition vide representation dated 16.10.2024, (Annexure P-21)

which is still pending consideration with the respondents and the petitioners

will be satisfied at this stage in case a time bound direction is issued to the

respondents to decide the said legal notice by passing an appropriate

speaking order.

3. Notice of motion.

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Neutral Citation No:=2024:PHHC:144613

4. Mr. A.S. Bains, AAG Punjab, who is present in the Court,

accepts notice on behalf of the respondents.

5. Learned counsel for the respondents submits that in case the

legal notice dated 16.10.2024 (Annexure P-21) has been received in the

office of the concerned authorities and the same is still pending consideration

with the authorities concerned, the same will be decided by the competent

authority in the light of Saurabh Sharma's case (supra) within a period of

eight weeks from the date of the receipt of certified copy of this order by

passing an appropriate speaking order and in case, after the decision any

relief is to be extended to the petitioner, the same will be extended, otherwise

due reasons will be mentioned in the speaking order to be passed for not

accepting the claim of the petitioner for his information and necessary action.

6. Learned counsel for the petitioner submits that keeping in view

the statement of learned State counsel, the present writ petition may kindly be

disposed of having been not pressed any further.

7. Ordered accordingly.

( HARSIMRAN SINGH SETHI ) th 06 November, 2024 JUDGE reema

Whether speaking/reasoned Yes Whether reportable No

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