Sandeep Kumar Mishra And Ors vs State Of Haryana And Ors
2024 Latest Caselaw 19195 P&H

Punjab-Haryana High Court

Sandeep Kumar Mishra And Ors vs State Of Haryana And Ors on 23 October, 2024

                                     Neutral Citation No:=2024:PHHC:139086




CWP-28740-2024                                                 1

             IN THE HIGH COURT OF PUNJAB & HARYANA
                        AT CHANDIGARH
114
                                               CWP-28740-2024
                                               Date of decision: 23.10.2024

Sandeep Kumar Mishra and others                                ...Petitioners

                                 Versus

State of Haryana and others                                    ...Respondents

CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
                                 *****
Present : Mr. Ram Kumar Saini, Advocate for the petitioners.

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

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

the present petition, a legal notice dated 27.09.2024 (Annexure P-11) 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 alongwith 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

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Neutral Citation No:=2024:PHHC:139086

to decide the legal notice dated 27.09.2024, taking note of the aforesaid

judgments, in accordance with law, within a period of 6 months, which this

Court has no reason to believe the authorities would not address in a just, fair

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

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

orders are adverse to their interest, the same shall contain reasons and the

petitioners shall be free to seek legal redress thereupon.

                                                   (AMAN CHAUDHARY)
                                                        JUDGE
23.10.2024
ashok

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




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