Punjab-Haryana High Court
State Of Haryana And Ors vs Sahib Singh on 29 January, 2014
Bench: Jasbir Singh, Harinder Singh Sidhu
LPA No. 1727 of 2010
1
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
LPA No. 1727 of 2010 (O&M)
Date of decision:January 29,2014
State of Haryana and ors. ..... Appellants
Versus
Sahib Singh .... Respondent
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CORAM:HON'BLE MR. JUSTICE JASBIR SINGH
HON'BLE MR.JUSTICE HARINDER SINGH SIDHU
Present: Mr. H.S. Hooda, Advocate General, Haryana with
Mr. Aman Chaudhary, Addl. AG, Haryana
Mr.R.S. Mamli, Advocate
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JASBIR SINGH, J.(Oral)
State counsel states that he be allowed to withdraw the appeal as the order passed in favour of the respondent is deemed to have become infructuous in view of the Ordinance No.6 of 2013 'The Haryana (Abolition of Distinction of Pay Scale between Technical and Non- Technical Posts) Ordinance, 2013' promulgated on 10.12.2013, copy of which has been placed on record in connected matters. It is stated by counsel for the respondent that liberty be granted to him to challenge the above said Ordinance by filing writ petition and taking all the pleas which have been taken in this appeal and also the plea that the said Ordinance is not applicable to him. No objection in this regard has been made by opposite counsel.
In this view, we allow the appellants to withdraw this appeal. The order passed by learned Single Judge on 17.03.2010 shall have no Kumar Dinesh 2014.02.21 10:41 I attest to the accuracy and integrity of this document High Court,Chandigarh LPA No. 1727 of 2010 2 affect qua the parties. However, liberty is granted to the respondent to lay challenge to the said Ordinance by filing writ petition and raising therein all pleas including those raised in this appeal and also the plea that the Ordinance is not applicable to the respondent.
(JASBIR SINGH ) JUDGE ( HARINDER SINGH SIDHU ) JUDGE 29.01.2014 dinesh Kumar Dinesh 2014.02.21 10:41 I attest to the accuracy and integrity of this document High Court,Chandigarh