Punjab-Haryana High Court
Rajender Singh And Ors vs State Of Haryana Th Principal Secretary ... on 30 November, 2015
Bench: Surya Kant, Hari Pal Verma
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.18515 of 2015
Date of Decision:-30.11.2015
Rajender Singh and others
...Petitioners
Versus
State of Haryana and others
...Respondents
CORAM:- HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE HARI PAL VERMA
1. Whether reporters of local newspapers may be allowed to see judgment?
2. To be referred to reporters or not?
3. Whether the judgment should be reported in the Digest?
Present:- Mr. Lekh Raj Sharma, Advocate
for the petitioners.
Mr. Anil Mehta, DAG Haryana.
SURYA KANT J.(Oral)
1. Written statement on behalf of respondents No.1 to 6 filed in Court, is taken on record.
2. During the course of hearing, it transpires that the identical controversy has been resolved by this Court in 'CWP No.10446 of 2015 titled "Om Parkash vs. State of Haryana and others", decided on 13.10.2015'.
3. For the reasons already assigned in CWP No.10446 of 2015 titled "Om Parkash vs. State of Haryana and others", decided on 13.10.2015, the instant writ petition is also disposed of in the same terms.
( SURYA KANT )
JUDGE
November 30, 2015 ( HARI PAL VERMA )
Vijay Asija JUDGE
VIJAY ASIJA
2015.12.05 16:42
I attest to the accuracy and
integrity of this document