Hc/Pr Sukhdev Singh And Another vs State Of Punjab And Others
2024 Latest Caselaw 18913 P&H

Punjab-Haryana High Court

Hc/Pr Sukhdev Singh And Another vs State Of Punjab And Others on 25 October, 2024

                                       Neutral Citation No:=2024:PHHC:140375




        IN THE HIGH COURT OF PUNJAB & HARYANA
                         AT CHANDIGARH

123                                            CWP-29153-2024
                                               Date of decision: 25.10.2024

HC/PR SUKHDEV SINGH AND ANOTHER                            ....PETITIONERS
                                Vs.
STATE OF PUNJAB AND OTHERS                                 ...RESPONDENTS

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL

Present:    Mr. K.K. Thakur, Advocate and
            Mr. Naveen Kaushal, Advocate
            for the petitioners.

            Mr. Aman Dhir, DAG, Punjab.

                   ****

JAGMOHAN BANSAL, J (ORAL)

1. The petitioners through instant petition under Article 226 of the

Constitution of India are seeking direction to the respondents to count the

service rendered by them as Special Police Officer for qualifying service for

the purpose of pensionary/retiral benefits.

2. Learned counsel for the petitioners inter alia contends that case of

the petitioners is squarely covered by judgment dated 15.02.2018 (Annexure

P-6) of this Court in Sukhjeet Singh and others v. The State of Punjab,

CWP No.9936 of 2017.

3. Mr. Aman Dhir, Deputy Advocate General, Punjab who on advance

notice is present in Court, submits that in terms of judgment of this Court in

Sukhjeet Singh (supra), the respondent-authorities in the case of various

officials have considered their claim and passed orders. He further asserts

that appropriate authority would consider case of the petitioners in terms

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Neutral Citation No:=2024:PHHC:140375

of judgment of this Court in Sukhjeet Singh (supra) and pass an appropriate

order within three months from today.

4. In the wake of statement made by learned State counsel, the present

petition stands disposed of.

25.10.2024                                    [JAGMOHAN BANSAL]
manoj                                             JUDGE

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




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