Punjab-Haryana High Court
Randhir Singh vs State Of Haryana And Others on 6 December, 2019
Author: B.S. Walia
Bench: B.S. Walia
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.13128 of 2019
Date of decision: 06.12.2019
Randhir Singh ....Petitioner
Versus
State of Haryana and others ....Respondents
Coram: Hon'ble Mr. Justice B.S. Walia
Present: Mr.Vivek Khatri, Advocate for the petitioner.
Mr. Harish Rathee, Sr. DAG, Haryana.
B.S. Walia, J. (Oral)
Learned counsel for the parties state that the matter in issue is squarely covered by the decision of a Coordinate Bench of this Court in CWP No.21519 of 2016 titled as Daya Chand and others versus State of Haryana and others and other connected matters decided on 5.9.2019.
In view of the statement of learned counsel for the parties, the writ petition is disposed of in the same terms as in CWP No.21519 of 2016 and other connected cases.
December 06, 2019 (B.S. WALIA) ps JUDGE
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