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Hunny Singh vs State of Punjab and others

Punjab And Haryana At Chandigarh · Decided on 14 March 2012 · Citation: (2012) 03 P&H CK 0053

HON’BLE JUDGES
Ajay Tewari, J
CASE NUMBER
C.W.P. No. 4695 of 2012
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Judgment

6 paragraphs · 198 words

Ajay Tewari, J.—Notice of motion. Mr. Suvir Sehgal, learned Addl. A.G, Punjab accepts notice on behalf of the respondents.

2.

Learned counsel for the petitioner undertakes to supply three copies of the petition to the learned Addl. AG during the course of the day failing which this order shall be automatically recalled and the writ petition shall be deemed to have been dismissed for non-prosecution.

3.

Having regard to the nature of order which I propose to pass, there is no necessity to call upon the respondents to file their counter-reply (ies)/affidavit(s), at this stage.

4.

The petitioner''s claim is for grant of appointment on compassionate ground on account of death of his father.

5.

Learned counsel for the parties are ad-idem that the controversy involved in the present petition is squarely covered by the decision of this Court in CWP No. 7371 of 2009, Daya Singh and others vs State of Punjab and others, decided on 18.8.2011.

6.

In these circumstances, this writ petition is disposed of in the same terms as in CWP No. 7371 of 2009. Copy of this order be given dasti to counsel for the respondents under the signatures of the Court Secretary.