Punjab-Haryana High Court
Santokh Singh vs State Of Punjab And Others on 12 April, 2013
Author: Augustine George Masih
Bench: Augustine George Masih
C.M. No. 5773 of 2013 and
CWP No. 9976 of 1994 (O&M) 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
C.M. No. 5773 of 2013 and
CWP No. 9976 of 1994 (O&M)
Date of Decision : April 12, 2013
Santokh Singh
.... PETITIONER
Vs.
State of Punjab and others
..... RESPONDENTS
CORAM : HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
Present : Mr. Sukhbir Singh, Advocate,
for the applicant/petitioner.
AUGUSTINE GEORGE MASIH, J. (ORAL)
Prayer in this application is for disposal of the writ petition in the light of the order passed by this Court in CWP No. 9977 of 1994 titled as Harjinder Singh vs. State of Punjab and others, decided on 14.01.2013.
Notice of the application to the Advocate General, Punjab. On the asking of the Court, Mr. Inder Pal Goyat, Addl. A.G. Punjab, accepts notice on behalf of the respondents.
With the consent of the counsel for the parties, the main writ petition is taken on Board for final disposal. C.M. No. 5773 of 2013 and CWP No. 9976 of 1994 (O&M) 2 Counsel for the petitioner states that the main writ petition was ordered to be listed for hearing after the decision of CWP No. 9977 of 1994, which was disposed of by this Court vide order dated 14.01.2013 and the petitioner, at this stage, would be satisfied if a direction is issued to the respondents to consider and decide the claim of the petitioner in the same terms as in Harjinder Singh's case (supra).
Prayer made by the counsel for the petitioner is not opposed by the counsel for the respondents.
In view of the above, the present writ petition is disposed of in same terms as in CWP No. 9977 of 1994 titled as Harjinder Singh vs. State of Punjab and others, decided on 14.01.2013.
(AUGUSTINE GEORGE MASIH )
April 12, 2013 JUDGE
pj
C.M. No. 5773 of 2013 and
CWP No. 9976 of 1994 (O&M) 3