Partap Singh vs State of Haryana and Others

M.M. Kumar, J.—Learned Counsel for the petitioner has placed reliance on two Division Bench judgments of this Court rendered in C.W.P. No. 66 of 2006, titled as Vinod Kumari Ors. v. State of Haryana and Ors., decided on April 4, 2006 (P-4) and C.W.P. No. 5149 of 2006, titled as Rohtash and Ors. v. State of Haryana and Ors., decided on May 31, 2006. However, the petitioner has approached this Court without making any representation in view of the law laid down by this Court.

Notice of motion.

Mr. Harish Rathee, Senior Deputy Advocate General, Haryana who is present in Court, accepts notice on behalf of the respondents.

The parties have agreed that the matter can be disposed of at the motion stage as the issue appears to be covered by the aforementioned decisions.

In view of the above, the writ petition is disposed of with a direction to the respondents to reconsider the order dated 8.4.2005 (P-3) in the light of the two Division Bench judgments of this Court. The needful shall be done within a period of four weeks from today. Copy of the order be given dasti on payment of usual charges.