Jitender Singh And Others vs State Of Haryana And Others
2024 Latest Caselaw 17641 P&H

Punjab-Haryana High Court

Jitender Singh And Others vs State Of Haryana And Others on 23 September, 2024

                                     Neutral Citation No:=2024:PHHC:125407




           IN THE HIGH COURT OF PUNJAB
                                PUNJAB AND HARYANA AT
                          CHANDIGARH

121                                      CWP-24447
                                               24447-2024 (O&M)
                                         Date of decision: 23.09.2024

Jitender Singh and others                             ..Petitioners

                                       Versus

State of Haryana and others                           ..Respondents

CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY

Present:     Mr. JS Dahiya, Advocate and
             Mr. Aditya Dahiya,
                        Dahi Advocate for the petitioner
                                              petitioners.

       ***
AMAN CHAUDHARY, J. (Oral)

1. Learned counsel would submit that the petitioners have not been

granted ACP despite they t being eligible for the same. However, owever, similarly situated

have been granted the said relief in terms of the judgments Mohinder Singh and

another vs. State of Haryana and another, CWP-15840-2015, 2015, decided on

21.04.2016, Arvind Kumar vs. State of Haryana and another, CWP-27226 27226-

2015, decided on 08.11.2016, State of Haryana and another vs. Mohinder

Singh and another, LPA-174-2017, 2017, decided on 06.04.2017, Naveen Kumar

and others vs. State of Haryana and another, CWP-12018-2019, 2019, decided on

28.01.2020, (An Annexures P4 to P7). In this regard, a legal notice dated 23.06.2024

(Annexure P9)) has been served upon respondents, 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.

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Neutral Citation No:=2024:PHHC:125407

CWP-24447-2024 (O&M) -2-

3. At the asking of the Court, Ms. Vibha Tewari, AAG, Haryana,

accepts notice on behalf of 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 to

decide the legal notice dated 23.06.2024, taking note of the aforesaid judgments,

in accordance with law, expeditiously.

                                              ( AMAN CHAUDHARY )
23.09.2024                                         JUDGE
ashok
             Whether speaking/reasoned :      Yes/No
             Whether reportable :             Yes/No




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