Pardeep Singh vs State Of Haryana And Others
2023 Latest Caselaw 9609 P&H

2023.07.12 18:16

2023:PHHC:085874

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
Sr. No.222 CWP-13095-2023
Date of Decision: 07.07.2023
Pardeep Singh .... Petitioner
Versus
State of Haryana and others ... Respondents

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHTYA
Present: Mr. Abhimanyu Singh, Advocate for the petitioner.

Mr. Rohit Arya, DAG, Haryana.

3K 2 3k

TRIBHUVAN DAHIYA, J. (ORAL)

This petition has been filed seeking a direction to respondent No.2 not to transfer the petitioner from the present place of posting on the basis of parity with other similarly situated employees.

2. Learned State counsel, on the basis of written instructions received vide communication dated 06.07.2023, submits that the petitioner's claim has been accepted and it has been decided that he shall remain posted at the present place of posting, i.e., Charkhi Dadri, till the next transfer drive.

3. Since the petitioner's grievance has been addressed, learned

counsel for the petitioner contends that the petition has been rendered

infructuous.

4. Disposed of as such.

(TRIBHUVAN DAHTYA) JUDGE 07.07.2023 Maninder Whether speaking/reasoned --: Yes/No

I attest to the accuracy and Whether reportable : Yes/ No

authenticity of this order/judgment.