Punjab-Haryana High Court
Balwinder Singh And Others vs Union Of India And Others on 31 May, 2012
Author: Augustine George Masih
Bench: Augustine George Masih
C.W.P. No.14474 of 2005 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
C.M. No.7545-46 of 2012 In
C.W.P. No.15369 of 2005
Date of Decision:- 31.05.2012
Balwinder singh and others ...Petitioners
Versus
Union of India and others ...Respondents
CORAM: HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
Present : Mr. Pawan Kumar Sharma, Advocate,
for the petitioners.
AUGUSTINE GEORGE MASIH, J.(Oral)
C.M. No.7545 of 2012 Prayer in this application is for granting exemption from filing certified copy and permission to place on record Annexures P-10 to P-13.
Application is allowed.
Annexures P-10 to P-13 are taken on record. C.M. No.7546 of 2012 Prayer in this application is for preponment of the date of hearing of the case for final disposal of the main writ petition.
Accordingly, this application is allowed and the case is taken up today for final disposal as the case is fully covered by the judgment of this Court passed in CWP No.2520 of 2009. Main Case.
Counsel for the parties agreed that the claim of the petitioner is covered by the order dated 06.03.2012 passed in CWP No.2520 of 2009 titled as 'Govind Singh and another Vs. Union of India and others'. They contend that similar order may be passed in the present case, which reads as under:-
"As per the contention of the petitioners, the claim of C.W.P. No.14474 of 2005 -2- the petitioners which has been made in the present writ petition is covered by the judgment of the High Court of Himachal Pradesh passed in LPA No.133 of 2008 titled as Union of India and others vs. Ram Singh, decided on 16.9.2006.
This contention of the counsel for the petitioners is not disputed by the counsel for the respondents.
Writ petition is allowed in same terms as in LPA No.133 of 2008 Union of India and others vs. Ram Singh, decided on 16.9.2006. Petitioners shall be entitled to the same relief and benefits as in Ram Singh's case (supra). While granting the said relief, respondents shall also take into consideration the clarification issued by the Ministry of Home Affairs dated 15.4.2011."
Accordingly, this writ petition is disposed of in the above terms.
(AUGUSTINE GEORGE MASIH) 31.05.2012 JUDGE adhikari