Nasib Singh and others vs State of Haryana and others

Mr.Amar Vivek, learned Additional Advocate

General, Haryana appearing on behalf of the official

respondents states that this case is similar to the case of

Krishan Chand and others v. State of Haryana and others,

CWP No.22091 of 2016, which was disposed of by order

dated 8.11.2016. The Division Bench of this Court to which

one of us (S.J.Vazifdar, C.J.) was a member, recorded the

statements on behalf of the official respondents and

accepted the same.

Mr.Amar Vivek has made similar statements in

this petition as well.

In view thereof, it is not necessary for us to

consider the petitioners'' contentions in this writ petition. The

time to file the objection(s), however, is granted upto 5th of

April, 2017.

The petition is, therefore, disposed of by recording

Mr.Amar Vivek''s statements, which are the same as those

made and recorded in the order dated 8.11.2016 in CWP

No.22091 of 2016.

It is made clear that we express no opinion on the

merits of the petitioners'' case and have only recorded

Mr.Amar Vivek''s statements. It is not necessary, therefore,

to issue notice to the private respondents.

Needless to add that before taking any decision,

the official respondents shall also give an opportunity to the

private respondent to meet the petitioners''

case/objection(s).

A copy of this order shall be forwarded to the

private respondents by the office and by the petitioners''

Advocate forthwith. Liberty to the private respondents to

apply, if necessary or in case of difficulty.