Ram Kumar And Others vs Hvpnl And Others
2023 Latest Caselaw 22182 P&H

Punjab-Haryana High Court

Ram Kumar And Others vs Hvpnl And Others on 18 December, 2023

Author: Sandeep Moudgil

Bench: Sandeep Moudgil

                                                            Neutral Citation No:=2023:PHHC:162676




106
             IN THE HIGH COURT OF PUNJAB AND HARYANA
                          AT CHANDIGARH

                                                 CWP-28431-2023
                                                 DECIDED ON: 18.12.2023

RAM KUMAR AND OTHERS
                                                            .....PETITIONERS

                                       VERSUS

HVPNL AND OTHERS
                                                            .....RESPONDENTS


CORAM: HON'BLE MR. JUSTICE SANDEEP MOUDGIL

Present:     Mr. R.S. Mamli, Advocate
             for the petitioners.

             *****

SANDEEP MOUDGIL, J (ORAL)

The jurisdiction of this Court has been invoked under Articles 226/227

of the Constitution of India for issuance of a writ in the nature of certiorari seeking

quashing of the impugned order dated 28.03.2023 (Annexure P-8), whereby the

petitioners are being reverted to the post of Junior Engineer-I/Junior Engineer from

the retrospective effect and further not to revert the petitioners and not to make any

recovery from the petitioners and to pay the entire pension of the petitioners of the

post from which the petitioners have retired i.e. Assistant Engineer/Assistant

Executive Engineer.

After arguing for some time, learned counsel for the petitioners prays

for withdrawal of the present petition with liberty to pursue his remedy by way of

representation before the competent authority as per law and the Service Rules

governing his conditions.

Ms. Ruchi Sekhri, Senior Panel Counsel appears on advance notice on

behalf of respondents No.4 to 6-UOI and submits that the impugned order dated

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Neutral Citation No:=2023:PHHC:162676

28.03.2023 (Annexure P-8), has been passed after judgments referred by the Court

vide LPA No.26 of 2018.

In view of the statement made by learned counsel for the petitioners,

the present petition stands dismissed as withdrawn with liberty to approach the

authorities at the first instance.

                                                   (SANDEEP MOUDGIL)
18.12.2023                                               JUDGE
Poonam Negi


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




                                                             Neutral Citation No:=2023:PHHC:162676

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