Tilak Singh vs State Of Punjab And Others
2022 Latest Caselaw 1740 P&H

109.
       IN THE HIGH COURT OF PUNJAB & HARYANA AT
                    CHANDIGARH

                                   CWP-4591-2022
                                   Date of Decision: 16.03.2022


TILAK SINGH                                                 .... Petitioner

                                   Versus



STATE OF PUNJAB AND OTHERS                                  .... Respondents


CORAM: HON'BLE MS. JUSTICE JAISHREE THAKUR



Present:-     Mr. Sameer Sachdeva, Advocate,
              for the petitioner.
                                  ----

JAISHREE THAKUR.J (Oral)

This is a petition that has been filed seeking to challenge the

orders of dismissal from service by invoking Article 311(2) of the

Constitution of India.

Counsel for the petitioner would submit that the petitioner has

already filed a representation which is pending consideration, however, he

has taken detailed grounds and has cited case law in the present writ petition

as to why the impugned order deserves to be set aside. He makes a prayer

that let this writ petition be treated as a representation and the same be

decided in accordance with law taking note of the judgments as relied upon

in this petition.

Notice of motion.

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At this stage, Mr. C.L. Pawar, Senior DAG, Punjab, who is

present in Court, accepts notice on behalf of the respondents.

I have heard learned counsel for the parties.

Let this petition be treated as a representation and the same be

decided within a period of two months, from the date of receipt of certified

copy of this order, in accordance with law.

With the aforesaid observations, present petition stands disposed

of.

                                          (JAISHREE THAKUR)
16.03.2022                                      JUDGE
sanjeev
             Whether speaking/reasoned:        Yes/No
             Whether Reportable:               Yes/No




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