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Supreme Court - Daily Orders

Rajinder Singh Ex Constable No. ... vs State Of Haryana Through Collector ... on 18 September, 2023

Bench: A.S. Bopanna, Hima Kohli

     ITEM NO.107                               COURT NO.7                      SECTION IV-B

                                   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).    19905/2023

     (Arising out of impugned final judgment and order dated 30-05-2023
     in RSA No. 990/1997 passed by the High Court of Punjab & Haryana at
     Chandigarh)

     RAJINDER SINGH EX CONSTABLE NO. 1118/FARIDABAD                            Petitioner(s)

                                                      VERSUS

     STATE OF HARYANA THROUGH COLLECTOR GURGAON & ORS.                         Respondent(s)

     (FOR ADMISSION and I.R. )

     Date : 18-09-2023 This petition was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE A.S. BOPANNA
                             HON'BLE MS. JUSTICE HIMA KOHLI

     For Petitioner(s)                 Mr. Ankur Yadav, AOR
                                       Mr. Avnish Singh, Adv.
                                       Mr. Santosh Kumar Yadav, Adv.
                                       Mr. Vishal Yadav, Adv.

     For Respondent(s)


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Delay condoned.

Having heard learned counsel for the petitioner, we see no reason to interfere with the impugned order on its merits.

However on taking note that the petitioner claims to have served for about twelve years prior to the order of dismissal, only to consider as to whether the dismissal could be altered to compulsory retirement so as to enable pension, issue notice limited to that aspect.

Signature Not Verified Digitally signed by Rajni Mukhi Date: 2023.09.20 16:55:54 IST Reason:
      (KAPIL TANDON)                                                       (NAND KISHOR)
     COURT MASTER (SH)                                                   COURT MASTER (NSH)