Harmanpreet Singh vs State Of Punjab And Others
2024 Latest Caselaw 16134 P&H

Punjab-Haryana High Court

Harmanpreet Singh vs State Of Punjab And Others on 3 September, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                       Neutral Citation No:=2024:PHHC:114836


CWP-8670-2024 (O&M)                            1




            IN THE HIGH COURT OF PUNJAB & HARYANA
                         AT CHANDIGARH

281                                            CWP-8670-2024 (O&M)
                                               Date of Decision: 03.09.2024


Harmanpreet Singh
                                                                  ......Petitioner

                                Vs.


State of Punjab and others
                                                                  ......Respondents

CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:    Mr. Krishan Kanha, Advocate (joined through VC) and
            Ms. Shruti Singla, Advocate
            for the petitioner.

            Mr. Charanpreet Singh, AAG, Punjab

            Mr. Birinder Pal, Advocate
            for respondents No. 2 to 5.

                   ****

HARSIMRAN SINGH SETHI, J. (ORAL)

1. In the present petition, the grievance being raised by the petitioner is

that the petitioner is entitled for grant of benefit of compassionate appointment

with the respondent-institution.

2. Learned counsel for the respondent submits that the issue raised in

the present petition has already been decided by the Co-ordinate Bench of this

Court while passing order in CWP-17162-2016, decided on 02.05.2024 titled

'Sukhdev Singh vs. State of Punjab and others', wherein it has been held that

respondent No.2-Institute is not a State within the meaning of Article 12 being a

society and the said petition has already been dismissed.

1 of 2

Neutral Citation No:=2024:PHHC:114836

3. Learned counsel for the petitioner has not been able to differentiate

the judgment in Sukhdev Singh's case (supra) to be applicable in the present

case as the same relief is being sought in the present petition.

4. Keeping in view the above, the present petition is dismissed in terms

of the order passed by the Co-ordinate Bench in Sukhdev Singh's case (supra).

03.09.2024                              (HARSIMRAN SINGH SETHI)
Satyawan                                          JUDGE
             Whether speaking/reasoned : Yes / No
             Whether reportable       : Yes / No




                                     2 of 2