State Of Haryana vs Mangat Ram
2024 Latest Caselaw 16226 P&H

Punjab-Haryana High Court

State Of Haryana vs Mangat Ram on 4 September, 2024

Author: Vikas Bahl

Bench: Vikas Bahl

                                 Neutral Citation No:=2024:PHHC:115142




RSA-630-1998                             1


      IN THE HIGH COURT OF PUNJAB & HARYANA AT
                   CHANDIGARH
                      ***

                                               RSA-630-1998
                                               Date of decision : 04.09.2024

State of Haryana and another

                                                     ... Appellants

                   Versus

Mangat Ram

                                                     ... Respondent

CORAM:      HON'BLE MR. JUSTICE VIKAS BAHL

Present:    Mr.Jagdish Manchanda, Addl.A.G. Haryana
            for the appellants.

VIKAS BAHL, J.(ORAL)

1. On 23.05.2024, a Coordinate Bench of this Court was pleased

to pass the following order:-

"As per office report, notice issued to the sole respondent has been received back with the report that he has expired.

Plaintiff-respondent filed a suit for declaration that order dated 28.04.1993, whereby his services have been terminated, is illegal and he is entitled to be reinstated in service with all service benefits. Suit was dismissed by the Trial Court vide judgment dated 28.04.1997. Appeal filed by him was accepted by the learned District Judge, Jind, by judgment dated 23.10.1997, judgment and decree of the Trial Court was set aside and the termination order dated 28.04.1993 was declared to be illegal. It was held that plaintiff-respondent is entitled to be reinstated in service with

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Neutral Citation No:=2024:PHHC:115142

all service benefits. Instant appeal was admitted by this Court on 30.09.1998, however, no interim order was passed.

In the above backdrop, let the State counsel get specific instructions and file an affidavit to apprise the Court as to whether anything worthwhile survives.

List on 14.08.2024.

23.05.2024"

2. Learned counsel for the appellants in compliance to the said

order has filed an affidavit dated 02.09.2024 which is taken on record and

as per the said affidavit, since the respondent has died on 18.12.2004 while

posted as General Manager and the widow of the respondent has been

receiving family pension and thus, it is prayed that the appeal be disposed of

as having been rendered infrucutous.

3. In view of the above, the present appeal is disposed of as

having been rendered infructuous.

                                                   (VIKAS BAHL)
                                                       JUDGE
September 04, 2024
Davinder Kumar
                 Whether speaking / reasoned                         Yes/No
                 Whether reportable                                  Yes/No




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