Punjab-Haryana High Court
Aggarwal Public School vs State Of Haryana And Others on 2 December, 2025
Bench: Harsimran Singh Sethi, Vikas Suri
LPA-1258-2021 (O&M) -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
217 LPA-1258-2021 (O&M)
Date of Decision :02.12.2025
Aggarwal Public School ... Appellant
Versus
State of Haryana and others ...Respondents
CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
HON'BLE MR. JUSTICE VIKAS SURI
Present: Mr. Mohak Bhadana, Advocate &
Mr. Satyaveer Singh, Advocate for the appellant.
Mr. Sandeep Chabrra, Addl. A.G. Haryana.
Mr. Ashok Bhardwaj, Advocate for respondents No.10,11,13
14,15,17 & 21.
***
Harsimran Singh Sethi, J. (Oral)
1. In the present appeal, the challenge is to the order dated 28.10.2021 passed by the learned Single Judge of this Court in CWP-2400- 2021.
2. Learned counsel for the appellants submits that the issue raised in the present appeal was also raised in LPA-409-2020 titled as Amandeep Singh and others vs. State of Punjab and others, which appeal has been disposed of by this Court vide order dated 21.08.2025 and prays that the present appeal may also be disposed of in terms of the order passed by this Court in said appeal.
3. Learned counsel for the respondents raises no objection to the said prayer of the learned counsel for the appellant.
4. As prayed for, present appeal is also disposed of in terms of the 1 of 2 ::: Downloaded on - 04-12-2025 01:49:08 ::: LPA-1258-2021 (O&M) -2- order passed by this Court in the case of Amandeep Singh (supra).
5. Civil miscellaneous application pending, if any, is also disposed of.
(HARSIMRAN SINGH SETHI) JUDGE (VIKAS SURI) JUDGE December 02, 2025 aarti Whether speaking/reasoned : Yes Whether reportable : No 2 of 2 ::: Downloaded on - 04-12-2025 01:49:09 :::