Hardeep Singh vs State Of Punjab And Others
2024 Latest Caselaw 7332 P&H

Punjab-Haryana High Court

Hardeep Singh vs State Of Punjab And Others on 5 April, 2024

                                                             2024:PHHC:046691
                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                             AT CHANDIGARH
                  118
                                                                     CWP-7651-2024
                                                                     Date of decision: 05.04.2024

                  Hardeep Singh                                                  ...Petitioner
                                                     Versus

                  State of Punjab and others                                    ...Respondents

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

Present : Mr. Deepak Nayar, Advocate for the petitioner.

Mr. Amarpreet Singh Bains, AAG, Punjab. ***** AMAN CHAUDHARY. J (Oral)

1. The petitioner has preferred the present Civil Writ Petition

under Articles 226/227 of the Constitution of India, for the issuance of a writ

in the nature of certiorari, for setting aside the impugned order dated

09.02.2024 and to place the petitioner to the post of Panchayat Officer as per

seniority list.

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

instant petition with liberty to file the representation before the department,

which may be directed to be decided by the respondents in a time bound

manner.

3. Dismissed as withdrawn. However, in case any representation is

by the petitioner filed within a period of 4 weeks, the same shall be decided

within 3 months.

(AMAN CHAUDHARY) JUDGE 05.04.2024 Hemant Whether speaking/reasoned : Yes / No Whether reportable : Yes / No

integrity of this order/judgment