Jagdeep Kumar vs State Of Punjab And Others
2023 Latest Caselaw 5473 P&H

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
126 2023:PHHC:059076

CWP-8596-2023
Date of decision: 26.04.2023

JAGDEEP KUMAR ..Petitioner
Versus
STATE OF PUNJAB AND OTHERS ..Respondents

CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL

Present: Mr. Roopak Bansal, Advocate for the petitioner.

Mr. R.S. Pandher, Sr. DAG, Punjab ANIL KSHETARPAL, J(Oral)

The learned counsel representing the petitioner admits that pursuant to order dated 27.03.2023, the petitioner has been permitted to join as a clerk.

The learned counsel representing the State of Punjab submits that a fresh order of reversion of the petitioner from the post of clerk to the post of Mali-cum-Chowkidar, has been passed.

Keeping in view the aforesaid facts, the writ petition is rendered infructuous and is disposed of as such.

All the pending miscellaneous applications, if any, are also

disposed of.

April 26", 2023 (ANIL KSHETARPAL) Ay JUDGE

Whether speaking/reasoned : Yes/No

Whether reportable : Yes/No

MOHD AYUB

2023.04.27 10:40

| attest to the accuracy and authenticity of this order/judgment.