Punjab-Haryana High Court
Yad Ram vs Union Of India And Ors on 18 December, 2019
Author: Arun Monga
Bench: Arun Monga
209
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CWP No.6229 of 2016
Date of Decision: 18.12.2019
Yad Ram
... Petitioner
Versus
Union of India and others
... Respondents
CORAM:- HON'BLE MR. JUSTICE ARUN MONGA
Present:- Mr.Navneet Singh, Advocate,
for the petitioner.
Mr.Anil Chawla, Sr.Panel Counsel,
for the respondent-UOI.
ARUN MONGA, J.(ORAL)
Petition is allowed in terms of ratio rendered in the Judgement of this Court in the case titled as Sunita Devi vs. Union of India and another CWP No.17364 of 2016 decided on 27.08.2019, particularly paragraph 10 thereof.
(ARUN MONGA) 18.12.2019 JUDGE dharamvir Whether speaking/reasoned Yes/No Whether Reportable Yes/No 1 of 1 ::: Downloaded on - 22-12-2019 18:08:06 :::