Punjab-Haryana High Court
Govind Singh And Another vs Union Of India And Others on 6 March, 2012
Author: Augustine George Masih
Bench: Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANAAT
CHANDIGARH
C.W.P.No.2520 of 2009
Date of Decision:- 06.03.2012
Govind Singh and another ....Petitioner(s)
vs.
Union of India and others ....Respondent(s)
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CORAM:- HON'BLE MR.JUSTICE AUGUSTINE GEORGE MASIH
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Present:- Mr.Pawan Kumar Sharma, Advocate,
for the petitioners.
Ms.Geeta Singhwal, Advocate,
for Union of India.
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AUGUSTINE GEORGE MASIH, J. (Oral)
As per the contention of the petitioners, the claim of 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 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.
March 06, 2012 ( AUGUSTINE GEORGE MASIH ) poonam JUDGE