Thursday, 21, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Ghasi Ram vs State Of Punjab And Others
2026 Latest Caselaw 772 P&H

Citation : 2026 Latest Caselaw 772 P&H
Judgement Date : 31 January, 2026

[Cites 2, Cited by 0]

Punjab-Haryana High Court

Ghasi Ram vs State Of Punjab And Others on 31 January, 2026

202         IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH
                         ****
                                  CWP-15866-2023 (O&M)
                                  Date of Decision: 31.01.2026


Ghasi Ram
                                                               ...Petitioner
                                  Versus
State of Punjab and Others
                                                             ...Respondents

CORAM:- HON'BLE MR. JUSTICE JAGMOHAN BANSAL

Present:-   None for the petitioner.

            Mr. Aman Dhir, DAG, Punjab.

            ****

JAGMOHAN BANSAL, J. (ORAL)

1. The petitioner through instant petition under Article 226 of

the Constitution of India is seeking direction to respondents to count the

service rendered as Special Police Officer as qualifying service for the

purpose of pensionary benefits.

2. Case of the petitioner is squarely covered by the judgment of

this Court in Sukhjeet Singh and others Vs. State of Punjab and others,

CWP No.9936 of 2017.

3. Learned State counsel submits that in terms of above stated

judgment of this Court, the respondents authorities in the case of various

officials have considered their claim and passed orders. He further asserts

that appropriate authority would consider case of the petitioner in terms

of judgments of this Court in Sukhjeet Singh (supra) and pass an

appropriate order within 3 months from today.





                                  1 of 2

 CWP-15866-2023 (O&M)                                                       -2-


4. In the wake of statement of learned State counsel, the present

petition stands disposed of.

5. The petitioner is at liberty to move an appropriate application

within three months from today, if cause survives.

6. Pending application(s), if any, shall also stand disposed of.





                                                       (JAGMOHAN BANSAL)
                                                            JUDGE
31.01.2026
Prince Chawla

                      Whether Speaking/reasoned     Yes/No

                      Whether Reportable            Yes/No




                                           2 of 2

 

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : MAIMS

 
 
Latestlaws Newsletter