Neha And Others vs State Of U.T. Chandigarh And Anr
2023 Latest Caselaw 12712 P&H

                                                                                     2023:PHHC:104073

               CWP-17413-2023                                                                      -1-

               120

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                                                                           CWP-17413-2023
                                                                           Date of Decision: 10.08.2023

               Neha and others                                                              ....Petitioners

                                                                Versus

               U.T. Chandigarh and another                                                ....Respondents


               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 Mr. Naresh Kaushik, Advocate
                                         for the petitioners.

                                         Mr. Anil Mehta, Sr. Standing Counsel, U.T. Chandigarh with
                                         Mr. Sumeet Jain, Addl. Standing counsel, U.T. Chandigarh
                                         for the respondents.


               HARSH BUNGER, J. (Oral)

Prayer in the present Writ Petition filed under Articles 226/227 of the Constitution of India for issuance of writ in the nature of certiorari for setting aside the Written Examination dated 23.07.2023 conducted vide Recruitment Notice for the post of Constables dated 20.05.2023, U.T. Chandigarh (Annexure P-1).

2. At the very outset, learned counsel for the petitioners prays that he may be permitted to withdraw the present petition with liberty to file a fresh one with better particulars.

3. In view of the above submission made by learned counsel for the petitioners, the present petition is dismissed as withdrawn with the liberty aforesaid.

               10.08.2023                                                      (HARSH BUNGER)
               Himani                                                              JUDGE

               Whether speaking/reasoned:                         Yes/No
               Whether reportable:                                Yes/No
HIMANI GUPTA
2023.08.18 12:48
I attest to the accuracy and

authenticity of this document/judgment High Court, Chandigarh