Pallavi vs State Of Haryana Commissioner And ...
2023 Latest Caselaw 16499 P&H

2023:PHHC: 125286

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
Sr. No.236 CWP-29834-2022 (O&M)
Date of Decision: 21.09.2023
Pallavi .... Petitioner
Versus
State of Haryana and others ... Respondents

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA
Present: Mr. S.K.Malik, Advocate for the petitioner.
Mr. Ravi Pratap Singh, DAG, Haryana.

Mr. Raman B.Garg, Advocate for respondent No.3.
oh ae oe

TRIBHUVAN DAHIYA, J. (ORAL)

This petition has been filed seeking a writ of certiorari quashing the order dated 15.12.2022, Annexure P-6, vide which the petitioner's services were sought to be terminated with effect from 31.12.2022.

2. Learned counsel for respondent no.3, where the petitioner was working, submits that pursuant to an option exercised by the petitioner that she would like to continue under policy part-2, she has been given extension in service for one year up to 31.12.2023, vide letter dated 24.02.2023. Accordingly, she is continuing in service.

3. In view of the statement made by learned counsel for respondent no.3, learned counsel for the petitioner has no objection to the petition being

disposed of as having been rendered infructuous.

4. Ordered accordingly.

(TRIBHUVAN DAHTYA) JUDGE 21.09.2023 Maninder MANINDER Whether speaking/reasoned : Yes/No

2023.09.22 19:06

I attest to the accuracy and Whether reportable : Yes/N oO authenticity of this

order/judgment.