Punjab-Haryana High Court
Vandana Sharma And Ors vs State Of Haryana And Ors on 24 May, 2019
Bench: Krishna Murari, Arun Palli
CWP No.2363 of 2018 and other connected matters 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.2363 of 2018
Date of Decision :24.05.2019
Vandana Sharma and others
......Petitioners
Versus
State of Haryana and others
...... Respondents
and other connected matters:-
CWP Nos. 15705, 17446, 17462, 25709, 29373, 29479, 29482, 29558, 23005, 23102, 19796, 22858, 28468, 23031, 20871, 20879, 20919 and 24551 of 2017, 10788, 10857, 12020, 13158, 13198, 13595, 1466, 14798, 1697, 17265, 17332, 17667, 17771, 17812, 17819, 17930, 18728, 20443, 21251, 22727, 25435, 25894, 26422, 26551, 29400, 30179, 30611, 30675, 31072, 31076, 31474, 3168, 32367, 3624, 3867, 4266, 6243, 9969 and 17365, 895, 20581, 24265, 24838, 29650, 29623, 28723, 20575, 37895 and 37975 of 2018, 13376, 1604, 4666, 5343, 4535, 1839, 4664, 4675 and 5159 of 2019.
CORAM: HON'BLE MR.JUSTICE KRISHNA MURARI, CHIEF JUSTICE HON'BLE MR.JUSTICE ARUN PALLI, JUDGE Present : Mr. Anurag Goyal, Advocate;
Ms. Mania Munjal, Advocate for Mr. S.K.Yadav, Advocate;
Mr. Rajinder Singh Mann and Mr. Vinod Mahajan, Advocates in CWP NO.25894-2018;
Ms. Jasleen Kaur, Advocate for Mr. Vikas Chatrath, Advocate in CWP-32367-2018; Mr. Kamal Mor, Advocate in CWP No.5343-2019; Mr. Atul Arya, Advocate in CWP No.14798-2019; Mr. Anand Bhardwaj, Advocate in CWP-13376-2019; Ms. Manjeet Kaur, Advocate for Mr. S.K.Malik, Advocate in CWP No.25709 of 2017, 10788, 10857, 12020, 4266, and 9969 of 2018 for the petitioner(s).
Mr. Deepak Balyan, Addl.A.G. Haryana.
KRISHNA MURARI, CHIEF JUSTICE (Oral):
This order shall dispose of the above mentioned 77 writ petitions.
1 of 2 ::: Downloaded on - 23-06-2019 02:46:40 ::: CWP No.2363 of 2018 and other connected matters 2 The issue raised in these bunch of petitions was considered and decided vide judgment and order dated 22.05.2019, rendered in CWP No.15320 of 2018 (Krishan Kumar and others Vs. State of Haryana and others), and other connected matters.
Learned counsel for the parties are not at issue that these cases stand squarely covered by the said judgment. In view of the above, all these writ petitions stand disposed of, in terms of the judgment and order dated 22.05.2019, rendered in CWP No.15320 of 2018, and other connected matters.
While passing the aforesaid order, a discrepancy has been pointed out by the learned counsel for the parties that in the order dated 22.05.2019, details of one writ petition i.e. CWP N.26103 of 2018 (Ashwani Singla and others Vs. State of Haryana and others), have inadvertently been left out, to be mentioned in the penultimate paragraph of the judgment. Accordingly, office is directed to seek rectification of the error in this regard.
(KRISHNA MURARI) CHIEF JUSTICE (ARUN PALLI) JUDGE 24.05.2019 Manoj Bhutani Whether speaking/reasoned Yes/No Whether reportable Yes/No 2 of 2 ::: Downloaded on - 23-06-2019 02:46:41 :::