Punjab-Haryana High Court
Hc Rajender Singh And Others vs State Of Punjab And Others on 18 May, 2010
Author: Surya Kant
Bench: Surya Kant
CWP No.3992 of 2009.doc -1-
HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
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CWP No.3992 of 2009 (O&M)
Date of Decision: 18.05.2010
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HC Rajender Singh and others . . . . Petitioners
VS.
State of Punjab and others . . . . . Respondents
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CORAM : HON'BLE MR.JUSTICE SURYA KANT
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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?
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Present: Mr. S.S. Godara, Advocate for the petitioners
Mr. B.S. Chahal, DAG Punjab
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SURYA KANT J. (ORAL)
(1). The petitioners are Head Constables in Punjab Police and are aggrieved at the withdrawal of their ad hoc ranks. They assert that in view of the decision rendered by the Hon'ble Supreme Court in ASI Dilbagh Singh etc. vs. State of Punjab etc. (SLP No.12979 of 2002), they are entitled to hold these ranks.
(2). Having heard learned counsel for the parties, I am of the considered view that notwithstanding the stand taken by the respondents in their counter-affidavit, the claim of the petitioners deserves to be independently considered by the Officers' Committee which has been constituted vide order dated 04.03.2010 passed in CWP CWP No.3992 of 2009.doc -2- No.566 of 2010 titled as Ranjit Singh and Others vs. State of Punjab and others, comprising two Senior Police Officers duly assisted by an Additional Advocate General, Punjab, to redress the grievances of the Police personnel.
(3). The needful shall be done within a period of four months from the date of receipt of a certified copy of this order.
(4). Ordered accordingly.
(5). Dasti.
(SURYA KANT)
JUDGE
18.05.2010
vishal shonkar