Supreme Court - Daily Orders
Amar Singh vs State Of Harayana . on 26 September, 2016
Bench: Shiva Kirti Singh, R. Banumathi
1
ITEM NO.51 COURT NO.11 SECTION IVB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 9891/2015
(Arising out of impugned final judgment and order dated 08/12/2014
in RSA No. 5870/2014 passed by the High Court Of Punjab & Haryana
At Chandigarh)
AMAR SINGH Petitioner(s)
VERSUS
STATE OF HARAYANA AND ORS. Respondent(s)
(With interim relief and office report)
Date : 26/09/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) MR. Rajat Sharma,Adv.
Mr. Dinesh Verma,Adv.
Mr. S. L. Aneja,Adv.
For Respondent(s) Mr. Dinesh Chander Yadav,AAG
Mr. A.S. Rishi,Adv.
Mr. M.K. Bansal,Adv.
Mr. Sanjay Kumar Visen,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties. We find no error in the impugned order of the High Court. Hence, the special leave petition is dismissed.
Although we have agreed with the judgment of Signature Not Verified Digitally signed by MADHU BALA Date: 2016.09.27 the High Court which has held that Second ACP was wrongly 14:16:55 IST Reason: granted to the petitioner and the State was justified in withdrawing the same, we clarify that in the facts of the 2 case no coercive action will be taken against the petitioner for recovery of the benefits already paid to him during the period when Second ACP was made available to him by the concerned authority. This order is passed in the peculiar facts and circumstances of the case and shall not be treated as precedent.
(Madhu Bala) (Madhu Narula) Court Master Court Master