Punjab-Haryana High Court
State Of Punjab And Others vs Retd. Head Constable Bhupinder Singh ... on 12 August, 2014
Bench: Satish Kumar Mittal, Arun Palli
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
LPA No. 1286 of 2014 ( O&M )
DATE OF DECISION : 12.08.2014
State of Punjab and others
.... APPELLANTS
Versus
Retd. Head Constable Bhupinder Singh and others
.... RESPONDENTS
CORAM :- HON'BLE MR. JUSTICE SATISH KUMAR MITTAL
HON'BLE MR. JUSTICE ARUN PALLI
Present : Mr.Gaurav Garg Dhuriwala, Deputy Advocate General, Punjab,
for the appellants.
***
SATISH KUMAR MITTAL, J. ( Oral ) The appellants have filed this Letters Patent Appeal against the order dated 3.4.2014 passed by the learned Single Judge, whereby a bunch of six writ petitions, including the petition (CWP No. 9837 of 2004) filed by the respondents herein have been disposed of.
Though there is a delay of 89 days in filing the appeal and the appellants have filed application (CM No. 2906-LPA of 2014) for condoning the delay, yet we have heard learned counsel for the appellants on merits, and gone through the order, passed by the learned Single Judge.
Learned counsel for the appellants states that the controversy involved in the instant appeal is squarely covered by the order dated DASS NAROTAM 2014.08.12 17:07 I attest to the accuracy and integrity of this document LPA No. 1286 of 2014 ( O&M ) -2- 5.2.2013 (Annexure A-3) passed by this Court in LPA No. 2003 of 2012, titled as State of Punjab and others versus Constable Amar Nath No. 105/HPR (Retired). He further states that SLP against the said order is pending in the Hon'ble Supreme Court.
After hearing learned counsel for the appellants, this appeal is also dismissed in terms of the order dated 5.2.2013 (Annexure A-3) passed by this Court.
( SATISH KUMAR MITTAL )
JUDGE
August 12, 2014 ( ARUN PALLI )
ndj JUDGE
DASS NAROTAM
2014.08.12 17:07
I attest to the accuracy and
integrity of this document