Gurcharn Singh And Others vs State Of Punjab And Others
2024 Latest Caselaw 20391 P&H

Punjab-Haryana High Court

Gurcharn Singh And Others vs State Of Punjab And Others on 18 November, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                         Neutral Citation No:=2024:PHHC:149523




CWP No. 30885-2024
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           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

(126)                                    CWP No. 30885-2024
                                         Date of Decision : 18.11.2024

Gurcharn Singh and others
                                                                    ...Petitioners

                                 Versus

State of Punjab and others
                                                                  ...Respondents

CORAM:       HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

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

             Mr. Satnam Preet Singh, Deputy Advocate General, Punjab.

             ***

Harsimran Singh Sethi J. (Oral)

1. Learned counsel for the petitioners submits that the question of

law raised in the present petition, has already been decided by this Court

while passing order in CWP No.7242 of 2023, titled as Naresh Kumar Goel

and others v. State of Punjab and others, decided on 17.09.2024 hence, the

present petition be also disposed of in the same terms.

2. Notice of motion.

3. On the asking of the Court, Mr. Satnam Preet Singh, Deputy

Advocate General, Punjab, who is present in Court, accepts notice on behalf

of respondent - State.

4. Learned counsel for the State does not dispute the same but

submits that the State intends to avail appropriate remedy against the said

order.

5. Keeping in view the fact that the respondents have not disputed

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Neutral Citation No:=2024:PHHC:149523

CWP No. 30885-2024

that the question of law raised in the present petition has already been

decided by this Court while passing order in Naresh Kumar Goel's case

(supra), decided on 17.09.2024 and the only contention is that the State

intends to avail the appropriate remedy against the said judgment, the relief

cannot be denied to the petitioner only on the ground that department is

availing the remedy against the order which is being relied upon.

6. Present petition is also disposed of in terms of Naresh Kumar

Goel's case (supra).

November 18, 2024                       (HARSIMRAN SINGH SETHI)
kanchan                                          JUDGE

            Whether speaking/reasoned : Yes
            Whether reportable                : No




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