Punjab-Haryana High Court
Amee Lal And Others vs State Of Haryana And Others on 17 February, 2011
Author: Ranjit Singh
Bench: Ranjit Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Civil Writ Petition No. 18383 of 2010
Amee Lal and others .....Petitioners
VERSUS
State of Haryana and others ....Respondents
CORAM:- HON'BLE MR.JUSTICE RANJIT SINGH
PRESENT: Mr. Deepak Balyan, Advocate
for the petitioners.
Ms. Shruti Jain, AAG, Haryana
for the State.
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RANJIT SINGH, J.
It is not disputed before me that the issue raised in the present writ petition would be squarely covered by the decision in Civil Appeal No. 4446 of 2008 and in SLP (C) No. 14099 of 2006 titled as State of Haryana and another versus Deepak Sood and others. Not only that on the basis of said judgment, the State of Haryana has issued instructions for counting the service rendered in the HSMITC for grant of ACP. These instructions have been issued on 16.12.2010. In view of this, the claim made in the writ petition is allowed, in the same terms. The necessary consequences would follow.
February 17, 2011 (RANJIT SINGH ) rts JUDGE