Q. Who were the advocates involved in the case Sher Singh and Others vs State of Punjab and Others?

For Petitioner : Mr. C.L. Pawar, Advocate

Q. What are the equivalent citations for Sher Singh and Others vs State of Punjab and Others ?

The equivalence citation areLQ/PunjHC/2012/3266 ;

Q. What was the bench assigned for the case Sher Singh and Others vs State of Punjab and Others?

HONBLE MR. JUSTICE TEJINDER SINGH DHINDSA ;

Sher Singh And Others Vs. State Of Punjab And Others On 06 October, 2012

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Sher Singh And Others v. State Of Punjab And Others

(High Court Of Punjab And Haryana)

Civil Writ Petition No. 19949 of 2012 | 06-10-2012

Tejinder Singh Dhindsa, J.

1. Learned counsel for the petitioners submits that in view of judgment rendered by this court in LPA No. 456 of 2011 titled as State of Punjab & ors vs. HC Roshan Lal & ors. petitioners can only be assigned election, VVIP and emergency duties. Notice of motion.

2. On the asking of court, Mr. B.S. Chahal, DAG Punjab accepts notice. He submits that a direction has already been issued by this court in Roshan Lals case supra that police officials in the executive clerical cadre can only be assigned election, VVIP and emergency duties as envisaged by letter dated 10.01.2008, Annexure P-7.

3. In view of statement made by learned State counsel, no further orders are required to be passed by this court. Disposed of.