SUBHASH CHAND Vs. FINANCIAL COMMISSIONER, HARYANA

JUDGEMENT

(1.) The present reference becomes generated from the order pronounced by the learned Single Bench of this Court, on 6/12/2017 upon CWP-21013-2015, whereins, the learned Single Bench of this Court has passed the following order:-

(2.) Consequently, under the orders of Hon'ble the Chief Justice, the instant Larger Bench has been constituted.

(3.) The counsels appearing today before this Court have been heard at length.