Punjab-Haryana High Court
Gain Singh vs State Of Punjab And Ors on 15 July, 2019
Author: Daya Chaudhary
Bench: Daya Chaudhary
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
CWP No.4876 of 2015
Date of Decision: 15.07.2019
Gian Singh ....Petitioner
Versus
State of Punjab and others ....Respondents
BEFORE :- HON'BLE MRS. JUSTICE DAYA CHAUDHARY
Present:- None for the petitioner.
Mr. Sahil Sharma, D.A.G., Punjab.
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DAYA CHAUDHARY, J. (ORAL)
The controversy in the present case is identical to RA-CW No.388 of 2016 in CWP No.25972 of 2015.
Accordingly, in view of order passed in that petition, the present petition is also disposed of with a direction to respondent No.2 to consider the claim of the petitioner in the same terms. The salary be released to him within a period of six weeks from today. The order passed today i.e on 15.07.2019 in RA-CW No.388 of 2016, CWP No.25972 of 2015 decided on 03.08.2016, clarification dated 03.08.2016 (Annexure R-1) and order dated 30.08.2016 (Annexure R-2) passed in C.M. No.10346-CWP of 2016 in CWP No.25972 of 2015 annexed with the review petition be also taken into consideration.
The petition is disposed of accordingly.
(DAYA CHAUDHARY) JUDGE 15.07.2019 gurpreet Whether speaking/reasoned Yes/No Whether Reportable Yes/No 1 of 1 ::: Downloaded on - 21-07-2019 02:16:46 :::