VED PARKASH SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Learned counsel for the petitioner(s) states that a bunch writ petition bearing CWP No. 403 of 2016 and other connected cases involving the same question of law has been disposed of by this Court vide order dtd. 27/3/2019. Learned counsel for the petitioner(s) states that the present writ petitions i.e. CWP No. 473 of 2019, CWP No. 1392 of 2019, CWP No. 8437 of 2019 and CWP No. 8617 of 2019, which also involve the same question of law and the petitioners are also similarly situated as the petitioners therein, therefore these petitions be also disposed of in terms of the order passed in CWP No. 403 of 2016 and other connected cases.

(2.) Vide order dtd. 27/3/2019, following order was passed in CWP No. 403 of 2016 and other connected cases:-

(3.) Learned counsel for the petitioner(s) states that another bunch of writ petitions involving the same question of law on the similar facts came up for hearing before the Coordinate Bench of this Court being CWP No.15887 of 2011 titled as Jagdish Chander Narang and others Vs. State of Haryana and others, decided on 11/3/2019 and other connected cases and the same were disposed of by the following order:-