Pardeep Kumar vs State Of Punjab & Ors
2023 Latest Caselaw 3969 P&H

                                                      Neutral Citation No:=2023:PHHC:050183




                                                    2023:PHHC:050183

212-1 IN THE HIGH COURT OF PUNJAB AND HARYANA
                   AT CHANDIGARH

                                              CWP-22049-2015 (O&M)
                                              Date of decision: 12.04.2023
Dr. Pardeep Kumar
                                              ....Petitioner

            Versus


State of Punjab and others
                                              ..Respondents

CORAM: HON'BLE MR JUSTICE ANIL KSHETARPAL

Present:- Mr. Veneet Sharma, Advocate for the petitioner

Mr. R.K. Kapoor, Addl. AG, Punjab

Mr. Amit Mehta, Advocate for respondent no.5

ANIL KSHETARPAL, J (Oral)

Learned counsel representing the State submits that in view

of the judgment rendered in CWP-8833-2013 titled as 'Agyapal and

another vs. State of Punjab and others' decided on 23.03.2023, the

competent authority is prepared to re-examine the matter.

Learned counsel representing the petitioner apprehends that

the Government may decide against the petitioner and immediately throw

him out of the service.

Keeping in view the aforesaid facts, the learned State counsel

submits that if the Government decides against the petitioner, the order

will not be given effect to for a period of 15 days to enable the petitioner

to come to the Court.

Disposed of in the aforesaid terms.

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Neutral Citation No:=2023:PHHC:050183

CWP-22049-2015 (O&M) 2 2023:PHHC:050183

All the pending miscellaneous applications, if any, are also

disposed of.

12.04.2023                                      (ANIL KSHETARPAL)
rekha                                                JUDGE
Whether speaking/reasoned :      Yes/No
Whether reportable :             Yes/No

Neutral Citation No:=2023:PHHC:050183

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