V.K. Tandon vs Chd Industrial & Tourism ...
2022 Latest Caselaw 16113 P&H

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
213-A
CWP No.21310 of 2015 (O&M)
DATE OF DECISION : 7" DECEMBER, 2022
V. K. Tandon

.... Petitioner
Versus

Chandigarh Industrial & Tourism Development Corporation Ltd,
Chandigarh & another
.... Respondents
CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT
3K OK OK
Present: | None for the petitioner.
Mr. Harsh Aggarwal, Advocate for the respondents.
3K OK OK
RAJBIR SEHRAWAT, J. (Oral)

The petitioner has filed this petition under Articles 226/227

of the Constitution of India, for issuance of a writ in the nature of certiorari/mandamus or any other appropriate writ, order or direction as deemed fit, for quashing the order dated 30.09.2015 (Annexure P-19) vide which the petitioner has been ordered to be retired from service on attaining the age of 59 years as on 30.09.2015; along with certain other prayers.

There is no representation on behalf of the petitioner today. Same was the position on the last date of hearing.

In view of the above, the petition stands dismissed as not

pressed.

7" DECEMBER, 2022 (RAJBIR SEHRAWAT)

'raj' JUDGE Whether speaking/reasoned: Yes No

Whether Reportable: Yes No

RAJ KUMAR

2022.12.09 16:52

| attest to the accuracy and integrity of this document/judgment