Punjab-Haryana High Court
Satbir Singh vs Director General Of Police Haryana And ... on 20 April, 2021
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
119
In the High Court of Punjab and Haryana, at Chandigarh
Civil Writ Petition No. 8560 of 2021
Date of Decision: 20.04.2021
Satbir Singh
... Petitioner(s)
Versus
Director General of Police, Haryana and Others
... Respondent(s)
CORAM: Hon'ble Mr. Justice Anil Kshetarpal.
Present: Mr. Balraj Singh Rathee, Advocate
for the petitioner.
Mr. Samarth Sagar, Additional Advocate General,
Haryana for the respondents.
Anil Kshetarpal, J.
Admittedly, the petitioner's revision petition is pending before the Director General of Police, Haryana.
Learned counsel representing the petitioner submits that the petitioner would complete the age of 55 years on 31.05.2021 and the respondents may not dispense with his services without deciding the revision petition.
Keeping in view the aforesaid facts, it is considered appropriate to request the Director General of Police, Haryana, to decide the revision petition filed by the petitioner expeditiously, preferably before 30.05.2021.
With the observations made above, the writ petition is disposed of.
(Anil Kshetarpal) Judge April 20, 2021 "DK"
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