Punjab-Haryana High Court
Asi Anoop Singh & Others vs The State Of Haryana & Others on 23 January, 2014
Author: Augustine George Masih
Bench: Augustine George Masih
Civil Writ Petition No.9366 of 1999 {1}
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Date of Decision: January 23, 2014
ASI Anoop Singh & others
...Petitioners
Versus
The State of Haryana & others
...Respondents
CORAM: HON'BLE MR.JUSTICE AUGUSTINE GEORGE MASIH
Present: Mr.Bikramjit S. Patwalia, Advocate,
for the petitioners.
Mr.Aman Chaudhary, Addl.A.G.Haryana,
for the State.
*****
AUGUSTINE GEORGE MASIH, J.(ORAL)
Counsel for the State, on instructions from Dharamvir Singh ASI, 3rd Battalion, HAP Hisar and on the basis of communication addressed by petitioner No.1 ASI Anoop Singh, who is now a Deputy Superintendent of Police, to the counsel for the petitioners, submits that the present writ petition qua him has been rendered infructuous. Ordered accordingly.
As regards petitioner Nos.2 and 3, counsel for the State, submits that a policy of regularization of adhoc promotions of enrolled police officers in Haryana Police has been circulated on 19.11.2013 and the claim of the petitioners shall be considered under the said policy within a period of three months from today.
In the light of the statement made by the counsel for the State, Kumar Ramesh 2014.01.24 10:04 I attest to the accuracy and integrity of this document High Court Chandigarh Civil Writ Petition No.9366 of 1999 {2} the present writ petition is disposed of in the above terms.
The interim order passed in favour of the petitioners shall enure till the decision of the claim of the petitioners.
January 23, 2014 ( AUGUSTINE GEORGE MASIH )
ramesh JUDGE
Kumar Ramesh
2014.01.24 10:04
I attest to the accuracy and
integrity of this document
High Court Chandigarh