Rajesh Kumar Malik vs Union Of India And Others
2022 Latest Caselaw 16699 P&H

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
112
CWP No.23561 of 2022
DATE OF DECISION : 13" DECEMBER, 2022
Dr. Rajesh Kumar Malik

.... Petitioner
Versus

Union of India through its Secretary, Government of India, Ministry
of Education, Shastri Bhawan, New Delhi & Others.
.... Respondents

CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT
3K OK OK
Present: | Mr. Ramesh Malik, Advocate for the petitioner.

Mr. Ravinder Malik (Ravi), Advocate
for respondents No.3 & 4.

3 Ok 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 for setting aside the impugned order/letter/e-Mail dated 28.01.2022 (Annexure P-6) along with all consequential proceedings; along with certain other prayers.

The counsel for the petitioner seeks permission to withdraw

the present petition with liberty to avail alternate remedy, in accordance

with law.

Dismissed as withdrawn, with liberty as aforesaid. 13 DECEMBER, 2022 (RAJBIR SEHRAWAT) 'raj JUDGE Whether speaking/reasoned: Yes No

Whether Reportable: Yes No

RAJ KUMAR

2022.12.14 17:02

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