Kamlesh Single Aggarwal vs State Of Punjab Through Secretary And ...
2024 Latest Caselaw 20729 P&H

Punjab-Haryana High Court

Kamlesh Single Aggarwal vs State Of Punjab Through Secretary And ... on 21 November, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                 Neutral Citation No:=2024:PHHC:153155




202         IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH
                             HANDIGARH


                                   RA-CW--60-2021 in
                                   CWP No.
                                         No.6073 of 1994
                                   Date of Decision : 21
                                                      21-11-2024

KAMLESH SINGLE AGGARWAL                                     ........Applicant
                                                                    Applicant

                                     VERSUS

STATE OF PUNJAB THROUGH SECRETARY AND OTHERS

                                                           ........Respondent(s)


CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI


Present:    Ms. Alka Chatrath, Advocate with
            Mr. Nikhil Singh, Advocate for the review-applicant.

            Mr. Satnampreet Singh Chauhan, DAG Punjab.

            ***

HARSIMRAN SINGH SETHI, J. (Oral)

The present revision application has been filed on the ground

that the claim of the petitioner, which is disposed of in terms of CWP

No.9761 of 1990 titled "Tarsem Lal Vs. State of Punjab and ors.", is not

covered by the said judgment.

Once, a categoric finding has been recorded by the Co Co-ordinate ordinate

Bench while passing the order dated 30.01.2020 that the claim of the

petitioner is covered by Tarsem Lal's case (supra) and in case, the

Department is of the view that the claim of the petition petitioner is not covered, the

same will be a matter of appeal and not of a review. The categoric finding

recorded by the Co-ordinate Bench keeping in view the pleadings of the

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Neutral Citation No:=2024:PHHC:153155

party, the petition has been disposed of in terms of Tarsem Lal's case

(supra) and in case the Department is aggrieved, only remedy available is

appeal and not the review.

No ground is made out for any interference in the present

review application.

Hence, the present review application stands dismissed.

Pending application, if any, also stands disposed of.

                                             (HARSIMRAN SINGH SETHI)
21-11-2024                                           JUDGE
Sapna Goyal

NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

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