Surinder Kumar vs State Of Haryana And Others
2024 Latest Caselaw 19198 P&H

Punjab-Haryana High Court

Surinder Kumar vs State Of Haryana And Others on 23 October, 2024

                                     Neutral Citation No:=2024:PHHC:139295




CWP-26936-2021 (O&M)                                            -1-

219-2      IN THE HIGH COURT OF PUNJAB AND HARYANA
                  AT CHANDIGARH

                                             CWP-26936-2021 (O&M)
                                             Date of decision: 23.10.2024

SURINDER KUMAR                                        ...PETITIONER
                                VERSUS

STATE OF HARYANA AND ORS.                             ...RESPONDENTS

CORAM: HON'BLE MR. JUSTICE NAMIT KUMAR

Present: None for the petitioner.

           Mr. Saurabh Mohunta, DAG, Haryana.

      ****
NAMIT KUMAR ,J. (ORAL)

1. The instant petition has been filed by the petitioner under Articles

226/227 of the Constitution of India, seeking a writ in the nature of certiorari,

quashing the impugned order dated 01.01.2021 (Annexure P-13) and further set

aside the order dated 02.11.2020 (Annexure P-10).

2. On the last date of hearing i.e. 29.07.2024, the following order was

passed:-

"Learned State counsel submits that the present case is squarely covered by the judgment passed by a Co-ordiante Bench of this Court in CWP-24524-2019, titled as Mohan Ram and others Versus State of Haryana and others and other connected cases, decided on 29.09.2022.

There is no representation on behalf of the petitioner(s).

In the interest of justice, adjourned to 23.10.2024. It is made clear that no further adjournment shall be granted on the next date of hearing.

Photocopy of this order be placed on the files of other connected cases."

1 of 2

Neutral Citation No:=2024:PHHC:139295

CWP-26936-2021 (O&M) -2-

3. The case has been called twice but none has put in appearance on

behalf of the petitioner.

4. Dismissed in the same terms as in CWP-24524-2019, titled as Mohan

Ram and others Versus State of Haryana and others and other connected

cases decided on 29.09.2022.

23.10.2024                                           (NAMIT KUMAR)
renubala                                               JUDGE

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

2 of 2