Punjab-Haryana High Court
Asi Bashir Ahmad vs State Of Haryana & Ors on 28 July, 2016
Author: Rajiv Narain Raina
Bench: Rajiv Narain Raina
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Date of decision: 28.07.2016
CWP No.10438 of 1997
ASI Bashir Ahmad ...Petitioner
Vs.
State of Haryana & others ...Respondents
CORAM: HON'BLE MR. JUSTICE RAJIV NARAIN RAINA
Present: None for the petitioner.
Mr. Shurti Jain Goel, AAG, Haryana.
1. To be referred to the Reporters or not?
2. Whether the judgment should be reported in the Digest?
RAJIV NARAIN RAINA, J. (ORAL)
There is no manner of doubt that this petition is covered by the order passed in CWP No.15910 of 1997 titled 'SI Prithvi Singh & another Vs. The State of Haryana & others' and three connected petitions decided on 18.03.2014 in terms of the earlier decision in CWP No.14297 of 1999 titled 'SI Satyabir Singh Vs. State of Haryana & others' decided on 31.07.2009.
Consequently, the present petition is disposed of in terms of SI Prithvi Singh's case.
28.07.2016 [RAJIV NARAIN RAINA]
Vimal JUDGE
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