Punjab-Haryana High Court
S.I. Ishwar Singh And Others vs State Of Haryana And Others on 5 February, 2014
Bench: Jasbir Singh, Harinder Singh Sidhu
In the High Court of Punjab and Haryana, at Chandigarh
1. Letters Patent Appeal No. 1378 of 2013 (O&M)
S.I. Ishwar Singh and Others
... Appellants
Versus
State of Haryana and Others
... Respondents
2. Letters Patent Appeal No. 1303 of 2013 (O&M) Brahma Nand ... Appellant Versus Prem Kumar Verma and Others ... Respondents
3. Letters Patent Appeal No. 1309 of 2013 (O&M) Haryana Power Corporation's (HVPNL, HPGCL, UHBVN, DHBVN) Scheduled Castes/Tribes and Backward Classes Employees Union and Others ... Appellants Versus Prem Kumar Verma and Others ... Respondents
4. Letters Patent Appeal No. 1339 of 2013 (O&M) Mahavir Prasad and Others ... Appellants Versus Prem Kumar Verma and Others ... Respondents Bhardwaj Deepak Kumar 2014.02.13 16:55 I attest to the accuracy and integrity of this document Letters Patent Appeal No. 1378 of 2013 (O&M) 2 And Others Connected Cases
5. Letters Patent Appeal No. 1535 of 2013 (O&M) Surjan Dass and Others ... Appellants Versus State of Haryana and Others ... Respondents
6.. Letters Patent Appeal No. 1542 of 2013 (O&M) Sumer Chand and Others ... Appellants Versus State of Haryana and Others ... Respondents
7. Letters Patent Appeal No. 1555 of 2013 (O&M) R.C.Kataria and Others ... Appellants Versus M.D. University, Rohtak ... Respondent
8. Letters Patent Appeal No. 1614 of 2013 (O&M) Sant Lal and Others ... Appellants Versus State of Haryana and Others ... Respondents Bhardwaj Deepak Kumar 2014.02.13 16:55 I attest to the accuracy and integrity of this document Letters Patent Appeal No. 1378 of 2013 (O&M) 3 And Others Connected Cases
9. Letters Patent Appeal No. 1777 of 2013 (O&M) Mahender Singh and Others ... Appellants Versus Haryana State Cooperative Agriculture & Rural Development Bank Limited and Others ... Respondents
10. Letters Patent Appeal No. 1689 of 2013 (O&M) Kamla Devi and Another ... Appellants Versus Pandit Bhagat Dayal Sharma University of Health Sciences and Others ... Respondents
11. Letters Patent Appeal No. 1929 of 2013 (O&M) Smt. Indu Prabha ... Appellant Versus State of Haryana and Others ... Respondents
12. Letters Patent Appeal No. 1932 of 2013 (O&M) Ram Lal and Others ... Appellants Versus Kurukshetra University, Kurukshetra and Others ... Respondents Bhardwaj Deepak Kumar 2014.02.13 16:55 I attest to the accuracy and integrity of this document Letters Patent Appeal No. 1378 of 2013 (O&M) 4 And Others Connected Cases
13. Letters Patent Appeal No. 1947 of 2013 (O&M) Ishwar Singh and Another ... Appellants Versus State of Haryana and Others ... Respondents
14. Letters Patent Appeal No. 2097 of 2013 (O&M) Balraj Singh ... Appellant Versus Pandit Bhagwat Dayal Sharma University of Health Sciences and Others and Others ... Respondents AND
15. Letters Patent Appeal No. 2139 of 2013 (O&M) Hoshiar Singh and Others ... Appellants Versus Prem Kumar Verma and Others ... Respondents Date of Decision: 5.2.2014 CORAM: Hon'ble Mr. Justice Jasbir Singh.
Hon'ble Mr. Justice Harinder Singh Sidhu. Present: Mr. Ravi Partap Singh, Advocate for the appellants (In LPA Nos. 1378, 1555, 1689 and 1777 of 2013).
Mr. Shireesh Gupta, Advocate for the appellants (In LPA Nos. 1535, 1542, 1614, 1932, 2097 and 2139 of 2013). Bhardwaj Deepak Kumar 2014.02.13 16:55 I attest to the accuracy and integrity of this document Letters Patent Appeal No. 1378 of 2013 (O&M) 5 And Others Connected Cases Mr. Sanjeev K. Tamak, Advocate for the appellant (In LPA No. 1309 of 2013). Mr. Shalender Mohan, Advocate for the appellants (In LPA Nos.1339 and 2139 of 2013).
Mr. Jai Vir Yadav, Advocate for the appellants (In LPA No.1947 of 2013). Mr. Gaurav Singh Hooda, Advocate for respondent No.17 (In LPA No. 1339 of 2013). Mr. Bhavnik Mehta, Advocate for respondent No.1 (In LPA No. 1555 of 2013). Mr. Rajvir Singh, Advocate for respondent No.1 (In LPA No. 1777 of 2013). Mr. S.C.Sibal, Senior Advocate with Mr. V.S.Rana, Advocate for respondent No.1 (In LPA No. 1932 of 2013).
Mr. Pardeep Singh Poonia, Advocate for respondent No.14 (In LPA Nos. 1303 and 1309 of 2013).
Jasbir Singh, Judge (Oral) This order will dispose of 15 appeals viz. Letters Patent Appeal Nos. 1378 of 2013 titled as "S.I.Ishwar Singh and Others v. State of Haryana and Others", No. 1303 of 2013 titled as "Brahma Nand v. Prem Kumar Verma and Others", No. 1309 of 2013 titled as "Haryana Power Corporation's (HVPNL, HPGCL, UHBVN, DHBVN) Scheduled Castes/Tribes and Backward Classes Employees Union and Others v. Prem Kumar Verma and Others", No. 1339 of 2013 titled as "Mahavir Prasad and Others v. Prem Kumar Verma and Others", No. 1535 of Bhardwaj Deepak Kumar 2014.02.13 16:55 I attest to the accuracy and integrity of this document Letters Patent Appeal No. 1378 of 2013 (O&M) 6 And Others Connected Cases 2013 titled as " Suirjan Dass and Others v. State of Haryana and Others", No. 1542 of 2013 titled as "Sumer Chand and Others v. State of Haryana and Others", No. 1555 of 2013 titled as "R.C.Kataria and Others v. M.D.University, Rohtak", No. 1614 of 2013 titled as "Sant Lal and Others v. State of Haryana and Others", No. 1777 of 2013 titled as "Mahender Singh and Others v. Haryana State Cooperative Agriculture & Rural Development Bank Limited and Others", No. 1689 of 2013 titled as "Kamla Devi and Another v. Pandit Bhagat Dayal Sharma University of Health Sciences and Others", No. 1929 of 2013 titled as "Smt. Indu Prabha v. State of Haryana and Others", No. 1932 of 2013 titled as "Ram Lal and Others v. Kurukshetra University, Kurukshetra and Others", No. 1947 of 2013 titled as "Ishwar Singh and Another v. State of Haryana and Others", No. 2097 of 2013 titled as "Balraj Singh v. Pandit Bhagat Dayal Sharma University of Health Sciences and Others" and No. 2139 of 2013 titled as "Hoshiar Singh and Others v. Prem Kumar Verma and Others", as the common questions of law and facts are involved therein. To dictate order, facts are being taken from Letters Patent Appeal No. 1378 of 2013.
After arguing for some time, counsel for the appellants wish to withdraw the above mentioned appeals with liberty to approach the learned Single Judge by filing review applications on the basis of fresh documents which supports case of the appellants.
Liberty is granted. The appeals are dismissed as withdrawn. Liberty shall also remain with the appellants to make a request Bhardwaj Deepak Kumar 2014.02.13 16:55 I attest to the accuracy and integrity of this document Letters Patent Appeal No. 1378 of 2013 (O&M) 7 And Others Connected Cases for interim stay with the learned Single Judge, which we are hopeful, shall be considered sympathetically.
(Jasbir Singh) Judge (Harinder Singh Sidhu) Judge February 5, 2014 "DK"
Bhardwaj Deepak Kumar 2014.02.13 16:55 I attest to the accuracy and integrity of this document