Hardev Singh vs Malwinder Singh Jaggi
2023 Latest Caselaw 3967 P&H

                                                             Neutral Citation No:=2023:PHHC:050563




232
                                                                       2023:PHHC:050563
           IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                          CHANDIGARH

                                                      COCP-468-2021 (O&M)
                                                      Date of decision: 12.04.2023
Hardev Singh
                                                                              ... Petitioner
                                                Vs.
Vinay Bublani
                                                                            .. Respondent
CORAM: HON'BLE MR. JUSTICE ARVIND SINGH SANGWAN

Present:     None for the petitioner.

             Ms. Monica Chibber Sharma, Advocate for the respondent.

                     *******
ARVIND SINGH SANGWAN, J. (ORAL)

Learned counsel for the respondent submits that vide order dated 08.01.2022, the petitioner was promoted as Additional Chief Administrator with pay band as payable to the said post. It is further stated that promotion will be subject to final outcome of LPA-130-2020. Learned counsel has submitted that though LPA stands dismissed, however, a miscellaneous application is pending and further action will be taken in accordance with the final judgment.

In view of the above, present petition is rendered as infructuous. Liberty is granted to the petitioner to move an application for revival of this petition, if so advised.

                                                [ ARVIND SINGH SANGWAN ]
12.04.2023                                               JUDGE
vishnu

Whether speaking/reasoned : Yes/No
Whether reportable          : Yes/No

Neutral Citation No:=2023:PHHC:050563

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