Punjab-Haryana High Court
Madan Lal vs State Of Haryana And Ors on 23 January, 2024
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
Neutral Citation No:=2024:PHHC:008396
CM-20488-CWP-2023 in/and
CWP-26475-2016 2024:PHHC:008396 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
(107) CM-20488-CWP-2023 in/and
CWP-26475-2016
Date of Decision : January 23, 2024
Madan Lal .. Petitioner
Versus
State of Haryana and others .. Respondents
CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present: Mr. S.K. Malik, Advocate, for the applicant-petitioner.
Mr. Harish Nain, Assistant Advocate General, Haryana.
HARSIMRAN SINGH SETHI J. (ORAL)
CM-20488-CWP-2023 Present application has been filed for recalling the order dated 12.10.2023 (Annexure A-1).
Notice of the application to the counsel opposite. Mr. Harish Nain, learned Assistant Advocate General, Haryana, who is present in Court, accepts notice on behalf of the respondents. He raises no objection for the grant of prayer as raised in the present application.
Keeping in view the averments made in the application, which are duly supported by an affidavit, the same is allowed and the order dated 12.10.2023 is recalled.
On the joint request of learned counsel for the parties, the writ petition is taken up for hearing today itself.
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1. In the present writ petition, the grievance of the petitioner is that earlier service rendered by him in HSMITC should be taken into consideration for the grant of ACP along with arrears and further consequential benefits.
2. Learned counsel for the petitioner submits that the grievance which has been raised in the present writ petition, has already been raised by the petitioner in his legal notice dated 25.08.2016, a copy of which has been appended with this petition as Annexure P-10 and the petitioner will be satisfied at this stage, in case a time bound direction is issued to the respondents to decide the said legal notice by passing an appropriate speaking order.
3. Learned counsel for the respondents submits that question of law raised in the present writ petition has already been decided by the Coordinate Bench of this Court while deciding CWP No.24308 of 2016 titled as Prithvi Pal Singh and others vs. State of Haryana and others, decided on 01.10.2018 and the legal notice of the petitioner will be decided in light of the said development.
4. Learned counsel for the petitioner submits that keeping in view the statement of learned counsel for the respondents, the present writ petition may kindly be disposed of having been not pressed any further.
5. Ordered accordingly.
January 23, 2024 (HARSIMRAN SINGH SETHI)
harsha JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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