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Punjab-Haryana High Court

State Of Punjab Etc vs Darshan Singh on 10 January, 2024

Author: Anil Kshetarpal

Bench: Anil Kshetarpal

                                                         Neutral Citation No:=2024:PHHC:002383




                                        2024:PHHC:002383
        IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH
106

                                                    RSA-1372-1994 (O&M)
                                                 Date of Order:10.01.2024

STATE OF PUNJAB AND ANOTEHR
                                                                    .Appellants
                                   Versus
DARSHAN SINGH
                                                                ..Respondent

CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL Present: Mr. Gurpreet Singh, Addl. A.G., Punjab ANIL KSHETARPAL, J

1. On 05.01.2024, the following order was passed:-

"The learned counsel representing the State of Punjab submits that both the Courts below have relied upon the judgment passed in Major Singh Gill Vs. State of Punjab, 1992(1) SCT 436, which has been over ruled by a Larger bench in High Court of Punjab and Haryana, Chandigarh Vs. Jaswant Singh, 2019(4) SCT 292.
On a Court question, whether the respondent is still in service, the learned counsel representing the State of Punjab prays for a short accommodation.
It may be noted here that while admitting the appeal for regular hearing, no interim protection was granted to the respondent.
As per the judgment passed by the Courts below, the benefits would have been paid to the respondent, however, he prays for some time to get the complete instructions.
List on 10.01.2024, in the urgent list."

2. Sh. Gurpreet Singh, Additional Advocate General, Punjab on instructions from Sh. Harcharan Singh Gill, Additional Superintendent Jail, C.J., Patiala, submits that the respondent was subsequently promoted as 1 of 2 ::: Downloaded on - 15-01-2024 22:41:19 ::: Neutral Citation No:=2024:PHHC:002383 RSA-1372-1994 (O&M) -2- 2024:PHHC:002383 Deputy Superintendent of Police (Jail) on 14.07.1993 and he retired on attaining the age of superannuation on 30.09.1993. Hence, he submits that the appeal be disposed of as such,

3. Ordered accordingly.

4. All the pending miscellaneous applications, if any, are also disposed of.




January 10, 2024                                      (ANIL KSHETARPAL)
nt                                                         JUDGE


Whether speaking/reasoned               :YES/NO
Whether reportable                      :YES/NO




Neutral Citation No:=2024:PHHC:002383 2 of 2 ::: Downloaded on - 15-01-2024 22:41:20 :::