Pritam Singh And Ors vs State Of Punjab And Ors
2024 Latest Caselaw 17911 P&H

Punjab-Haryana High Court

Pritam Singh And Ors vs State Of Punjab And Ors on 25 September, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                       Neutral Citation No:=2024:PHHC:127368




CWP-7388-2019 (O&M) and
CWP-28403-2019 (O&M)                    1

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

(219)                                   CWP-7388-2019 (O&M)
                                        Date of Decision : 25.09.2024

Pritam Singh and others
                                                                   ...Petitioners

                                 Versus

State of Punjab and others
                                                                 ...Respondents

(219/2)                                 CWP-28403-2019 (O&M)

Pardip Kumar and others
                                                                   ...Petitioners

                                 Versus

State of Punjab and others
                                                                 ...Respondents

CORAM:       HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:     Ms. Alka Chatrath, Advocate with
             Mr. Nikhil Singh, Advocate for the petitioners
             in both cases.

             Mr. Swapan Shorey, Deputy Advocate General, Punjab.

             ***

Harsimran Singh Sethi J. (Oral)

1. By this common order, two writ petitions, the details of which

have been given in the heading, are being decided as both these petitions

involve the same question of law on similar facts.

2. Learned counsel for the petitioners submits that the claim of the

petitioners as raised in the present petitions is covered by the judgment of this

Court in CWP No. 7855 of 2014 titled as Jinder Singh and others Vs. Ravi

Kumar and others, decided on 17.12.2018 and other connected matters,

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Neutral Citation No:=2024:PHHC:127368

CWP-7388-2019 (O&M) and

which benefit is not being extended to the petitioners only on the ground that

petitioners were not party to the said petitions. Learned counsel for the

petitioners submits that as per the judgment of the Division Bench of this

Court in CWP No. 4382 of 2002 titled as Satbir Singh Vs. State of Haryana,

decided on 21.03.2002, once a question of law has been settled the same is to

be made applicable qua everyone rather than forcing everyone to knock the

door of the Court to seek the same relief.

3. Learned state counsel has not been able to rebut the fact that the

claim of the petitioners is covered by the judgment in Jinder Singh and

others (supra) and other connected matters and no differentiating facts

between the case of the petitioners and Jinder Singh and others (supra) and

other connected matters have been brought to the notice of this Court.

4. That being the factual position, the present petitions are also

disposed of in terms of Jinder Singh and others (supra) and other

connected matters.

5. Pending miscellaneous application, if any, also stands disposed

of.

6. A photocopy of this order be placed on the file of connected

cases.

September 25, 2024                     (HARSIMRAN SINGH SETHI)
kanchan                                         JUDGE

             Whether speaking/reasoned : Yes
             Whether reportable               : No




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