Dr. Inder Singh Lohan And Others And ... vs Ch. Charan Singh Haryana Agriculture ... on 7 February, 2019

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Punjab-Haryana High Court

Dr. Inder Singh Lohan And Others And ... vs Ch. Charan Singh Haryana Agriculture ... on 7 February, 2019

Bench: Harsimran Singh Sethi

CWP-3399-2019                                                   -1-


            IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                         CHANDIGARH

                                 CWP-3399-2019
                                 Date of decision: - 07.02.2019

Inder Singh Lohan and others
                                                                      ....Petitioners
                                   Versus

Ch. Charan Singh Haryana Agriculture University, Hisar through its
Vice Chancellor and another

                                                                 .....Respondents


CORAM : HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI


Present:-     Mr. Manu K. Bhandari, Advocate,
              for the petitioners.

                          ****

HARSIMRAN SINGH SETHI, J. (ORAL)

Counsel for the petitioners states that the petitioners are similarly situated as the petitioners in CWP No.6786 of 2015 titled as 'Sudama Agarwal and others Vs. State of Haryana and another', decided on 19.04.2017 (Annexure P-9), who have been granted the benefit, as prayed in the present writ petition.

Counsel for the petitioners further states that for the relief which has been sought in the present writ petition, the petitioners have served the respondents with a legal notice/demand notice on 18.09.2018 (Annexure P-12), which is still pending consideration with the respondents and the petitioners will be satisfied, at this stage, in case a time bound direction is issued to the respondents to decide the said legal notice/demand notice.

1 of 2 ::: Downloaded on - 17-02-2019 08:52:25 ::: CWP-3399-2019 -2- In view of the request made, without expressing any opinion on the merits of the case and the claim being made by the petitioners, the respondents are directed to decide the legal notice/demand notice dated 18.09.2018 (Annexure P-12) by passing a speaking order within a period of three months from the date of receipt of a certified copy of this order. In case after the decision, it is found that the petitioners are entitled for any monetary benefit, the same shall also be released to them within a period of next three months.

Present writ petition stands disposed of.




                                    ( HARSIMRAN SINGH SETHI )
February 07, 2019                            JUDGE
naresh.k

             Whether reasoned/speaking?              Yes
             Whether reportable?                     No




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