Hoshiyar vs Xen, Public Health & Sanitation Dept, ...
2023 Latest Caselaw 21564 P&H

Punjab-Haryana High Court

Hoshiyar vs Xen, Public Health & Sanitation Dept, ... on 11 December, 2023

                                                                                           2023:PHHC:158246

                             CWP-7757-2014                                                      -1-

                             226-3

                                         IN THE HIGH COURT OF PUNJAB & HARYANA
                                                     AT CHANDIGARH
                                                                   ****
                                                                            CWP-7757-2014
                                                                            Date of Decision: 11.12.2023


                             Hoshiyar                                                    ..... Petitioner


                                                                   Versus

                             XEN, Public Health and Sanitation Department, Rewari and another


                                                                                            ..... Respondents


                             CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

                             Present:       Mr. Mukesh Kumar Verma, Advocate
                                            for the petitioner.

                                            Mr. Praveen Chander Goyal, Addl. A.G., Haryana.

                                                        *****

                             HARSH BUNGER J. (ORAL)

1. Prayer in the present petition filed under Articles 226/227 of the

Constitution of India is for issuance of writ in the nature of Certiorari for

quashing the award dated 23.01.2013 (Annexure P-7) passed by learned

Presiding Officer, Labour Court-I, Gurgaon.

2. Learned State counsel has handed over a copy of pay slip of the

petitioner-Hoshiyar for the month of October, 2022 in Court today, which is

taken on record, subject to all just exceptions.

Learned State counsel submits that the petitioner has been

granted the employment as Assistant Pump Operator in the Public Health

Engineering Department by the Haryana Kaushal Rojgar Nigam Limited.

authenticity of this document/judgment

2023:PHHC:158246

3. In view of the aforesaid submission made by learned State

counsel, learned counsel for the petitioner submits that he does not intend to

press the instant Writ Petition any further.

4. Accordingly, the present petition is dismissed as not pressed.

5. All pending application(s), if any, shall stands closed.

                             11.12.2023                                           (HARSH BUNGER)
                             Himani                                                   JUDGE

                                          1. Whether speaking/reasoned :         Yes/No
                                          2. Whether reportable        :         Yes/No







authenticity of this document/judgment