Anil Kumar vs State Of Haryana And Others
2024 Latest Caselaw 18638 P&H

Punjab-Haryana High Court

Anil Kumar vs State Of Haryana And Others on 21 October, 2024

                                     Neutral Citation No:=2024:PHHC:137191


CWP-28379-2024                                                                 1

             IN THE HIGH COURT OF PUNJAB & HARYANA
                        AT CHANDIGARH
121
                                               CWP-28379-2024
                                               Date of decision: 21.10.2024

Anil Kumar                                                     ...Petitioner
                                 Versus

State of Haryana and others                                    ...Respondents

CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
                                 *****
Present : Mr. Ravi Sharma, Advocate
          for the petitioner.

                                     *****
AMAN CHAUDHARY, J. (Oral)

1. Learned counsel would submit that regarding the claim raised in

the present petition, a legal notice dated 16.09.2024 (Annexure P-9) has been

served upon the respondents by relying on the judgment passed by this Court

in Mohinder Singh and others vs. State of Haryana and others, CWP-

22516-2012, decided on 01.04.2013 alongwitth other connected petitions,

which was upheld by the Hon'ble Supreme Court vide judgment dated

31.01.2017, which has yet not evoked any response. He thus, at this stage, on

instructions, prays that a direction be given to the respondents to decide the

same in a time bound manner.

2. Notice of motion.

3. At the asking of the Court, Ms. Vibha Tewari, AAG, Haryana

accepts notice on behalf of the respondent-State and has no objection to the

limited prayer made.

4. In view of the above and without commenting on the merits of

the case, this petition is hereby disposed of with a direction to the respondents

to decide the legal notice dated 16.09.2024, taking note of the aforesaid

judgments, in accordance with law, expeditiously, which this Court has no

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Neutral Citation No:=2024:PHHC:137191

reason to believe the authorities would not address in a just, fair and

reasonable manner. Upon doing so, after notice and hearing offered to him

and if found entitled, grant the benefit forthwith. Needless to say, if the orders

are adverse to his interest, the same shall contain reasons and the petitioner

shall be free to seek legal redress thereupon.

                                                     (AMAN CHAUDHARY)
                                                          JUDGE
21.10.2024
Hemant

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




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