Lakhan Singh vs State Of Haryana And Others
2023 Latest Caselaw 9495 P&H

                         IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
                       Sr. No.: 114
                                                               Civil Writ Petition No.9585 of 2023
                                                                    Date of Decision: July 06, 2023


                       Lakhan Singh
                                                                               ..... PETITIONER(S)
                                                           VERSUS
                       State of Haryana & others
                                                                             ..... RESPONDENT(S)

                                                             ...

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA

...

PRESENT: - Mr. Ajit Kumar Sharma, Advocate, for Mr. Ram Darshan Yadav, Advocate, for the petitioner.

Mr. Sanjeev Kaushik, Additional Advocate General, Haryana.

. . .

Tribhuvan Dahiya, J (Oral)

This petition has been filed seeking a writ of certiorari for

quashing the order dated 24.08.2022 (Annexure P-3), whereby the petitioner

has been relieved from the post of Driver.

2. Learned counsel for the petitioner, at the outset, submits that

the petitioner would be satisfied in case respondents are directed to decide

his pending representation dated 04.10.2022 (Annexure P-4), at this stage.

3. Notice of motion.

4. Mr. Sanjeev Kaushik, Additional Advocate General,

Haryana, accepts notice and has no objection to the prayer made by learned

counsel for the petitioner, and further submits that the said representation

would be decided by taking appropriate decision, in accordance with law,

within six seeks.

AVIN KUMAR 2023.07.07 16:59 I attest to the accuracy and integrity of this order/judgment 2023:PHHC:084721

CWP No.9585 of 2023 [2]

5. In view of the statement made by learned State counsel, the

petition stands disposed of.

(Tribhuvan Dahiya) Judge July 06, 2023 avin

Whether Speaking/ Reasoned: Yes/ No Whether Reportable: Yes/ No

AVIN KUMAR 2023.07.07 16:59 I attest to the accuracy and integrity of this order/judgment