Gurpreet Singh And Others vs State Of Punjab And Others
2024 Latest Caselaw 6921 P&H

Punjab-Haryana High Court

Gurpreet Singh And Others vs State Of Punjab And Others on 2 April, 2024

                                                             2024:PHHC:043611
                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                             AT CHANDIGARH
                  114
                                                                    CWP-4507-2024
                                                                     Date of decision: 02.04.2024

                  Gurpreet Singh and others                                     ....Petitioner
                                                     Versus

                  State of Punjab and others                                    ...Respondents

                  CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
                                                      *****

Present: Mr. Gurmehar Gandhi, Advocate for the petitioners.

Mr. Saurav Verma, Addl. A.G., Punjab.

Mr. Kapil Kakkar, Advocate for respondent Nos.2 and 3. ***** AMAN CHAUDHARY. J (Oral)

1. The prayer in the present Civil Writ Petition under Article 226

of the Constitution of India, is to issue a writ in the nature of certiorari, for

quashing the impugned order dated 02.02.2024 and directing the respondent

Nos.1 and 2 to follow the Final Seniority list.

2. Learned counsel for the petitioners prays for withdrawal of the

present petition.

3. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 02.04.2024 Hemant

Whether speaking/reasoned : Yes / No Whether reportable : Yes / No

integrity of this order/judgment