SANDEEP KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this order, CWP-12332-2020 and CWP-13503-2020 shall stand disposed of.

(2.) Facts are being noticed from CWP 12332-2020. Through this writ petition, the petitioners have sought the following substantive reliefs:-

(3.) A detailed written statement has been filed by respondent No.3. Although, the arguments of learned counsel for the petitioners have already been answered by this Court on 23.09.2020 while deciding the case of Asha Vs. State of Haryana and others, CWP-14794-2020, however, learned counsels for the petitioners have insisted that the Court should re-decide the matter. That's how this case has been heard at length.