Punjab-Haryana High Court
E/Si Japan Singh vs State Of Haryana & Others on 11 August, 2011
Author: Ranjit Singh
Bench: Ranjit Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Civil Writ Petition No.2854 of 2009
Date of Decision: August 11, 2011
E/SI Japan Singh
...Petitioner
Versus
State of Haryana & others
...Respondents
CORAM: HON'BLE MR.JUSTICE RANJIT SINGH
1. Whether Reporters of local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
Present: None for the petitioner.
Mr.Harish Rathee, Sr.DAG, Haryana,
for the State.
*****
RANJIT SINGH, J.
The transfer of police constable outside the range when the lien is maintained can now be ordered in view of the judgment passed by the Hon'ble Supreme Court in Civil Appeal Nos.8690- 8701 of 2010 (State of Haryana and others Versus Kashmir Singh and another etc. etc. No case for interference, thus, is made out.
Dismissed.
August 11, 2011 ( RANJIT SINGH ) ramesh JUDGE