Bilal Ahmed vs State Of Haryana And Others
2023 Latest Caselaw 16848 P&H

                         IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
                       Sr. No.: 112
                                                          Civil Writ Petition No.21864 of 2023
                                                          Date of Decision: September 29, 2023


                       Bilal Ahmed
                                                                           ..... PETITIONER(S)
                                                       VERSUS
                       State of Haryana & others
                                                                         ..... RESPONDENT(S)

                                                          ...

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA

...

PRESENT: - Mr. Deepak Grover, Advocate, for the petitioner.

Mr. Sanjeev Kaushik, Additional Advocate General, Haryana.

. . .

Tribhuvan Dahiya, J (Oral)

The petition has been filed seeking a writ of certiorari

quashing the order dated 18.09.2023, Annexure P-8, whereby recovery of

excess payment due to reversion of the petitioner from the post of

Plumber to that of Canal Guard has been ordered to be effected.

2. After arguing for some time, learned counsel for the

petitioner seeks permission to withdraw the petition with liberty to move

an appropriate application in the pending writ petition, CWP No.3196 of

2023, filed by the petitioner impugning the order of reversion, dated

20.01.2023, based upon which the order, dated 18.09.2023, for effecting

recovery has been passed.

AVIN KUMAR 2023.10.03 18:29 I attest to the accuracy and integrity of this order/judgment.t 2023:PHHC:126968

CWP No.21864 of 2023 [2]

3. Dismissed as withdrawn with liberty aforesaid.

(Tribhuvan Dahiya) Judge September 29, 2023 avin

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

AVIN KUMAR 2023.10.03 18:29 I attest to the accuracy and integrity of this order/judgment.t