Rohtash Sankhla vs State Of Haryana And Another
2023 Latest Caselaw 16732 P&H

MANINDER
2023.09.26 14:17

authenticity of this

2023:PHHC:125864

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
Sr. No.232 CWP-5346-2019 (O&M)
Date of Decision: 25.09.2023
Rohtash Sankhla .... Petitioner
Versus
State of Haryana and another ... Respondents

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

Mr. Harish Nain, AAG, Haryana.

3k 2k 3k

TRIBHUVAN DAHIYA, J. (ORAL)

This petition has been filed seeking a writ of certiorari quashing the order dated 14.02.2019, Annexure P-2, whereby the petitioner has been placed under suspension.

2. Learned State counsel, upon instructions from Mr. Sukhdev Singh, Superintendent (Administration), submits that the petition has been rendered infructuous, as the petitioner was reinstated in service on 11.03.2019. Pursuant thereto, he was issued a chargesheet on 09.10.2019; on charges having been proved in regular disciplinary enquiry, a final show cause notice has been issued to him before imposing the proposed punishment. Only on account of pendency of the petition, the respondents are not in a position to take final decision in the matter. On the petitioner's filing reply to the show-cause notice, final decision thereupon will be taken within four weeks.

3. In view of the statement made by learned State counsel, nothing

survives in the petition, and is, accordingly, disposed of as having been rendered

infructuous.

(TRIBHUVAN DAHTYA) JUDGE 25.09.2023 Maninder Whether speaking/reasoned : Yes/No

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

order/judgment.