Sukhjinder Pal Singh vs State Of Punjab And Others
2024 Latest Caselaw 20627 P&H

Punjab-Haryana High Court

Sukhjinder Pal Singh vs State Of Punjab And Others on 20 November, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                      Neutral Citation No:=2024:PHHC:152416




CWP-18329-2021

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


(256)                           CWP-18329-2021
                                Date of Decision : November 20, 2024


Sukhjinder Pal Singh                                       .. Petitioner



                                Versus

State of Punjab and others                                 .. Respondents



CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI


Present:     Mr. R.K. Arya, Advocate, for the petitioner.

             Mr. Charan Preet Singh, Assistant Advocate General, Punjab.


HARSIMRAN SINGH SETHI J. (ORAL)

1. Learned counsel for the petitioner submits that the petitioner

herein is similarly situated as the appellants in LPA No.518 of 2020 titled

as Paramjit Singh and others vs. State of Punjab and others hence,

keeping in view the judgment dated 24.09.2024 of Division Bench, the

claim of the petitioner is liable to be considered by the Department by

passing appropriate order.

2. Learned counsel for the respondents submits that appropriate

order on the claim of the petitioner will be passed within a period of eight

weeks from the date of the receipt of the certified copy of this order and the

said order will be passed keeping in mind the judgment of the Division

Bench in Paramjit Singh's case (supra).

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Neutral Citation No:=2024:PHHC:152416

CWP-18329-2021

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

the statement of learned counsel for the respondents, the present writ

petition may kindly be disposed of as having been not pressed any further.

4. Ordered accordingly.

November 20, 2024                     (HARSIMRAN SINGH SETHI)
harsha                                       JUDGE


            Whether speaking/reasoned : Yes/No
            Whether reportable       : Yes/No




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