Balbir Singh & Ors vs State Of Punjab & Anr
2024 Latest Caselaw 7351 P&H

Punjab-Haryana High Court

Balbir Singh & Ors vs State Of Punjab & Anr on 5 April, 2024

                                                                           2024:PHHC:046109
                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                             AT CHANDIGARH
                  206
                                                                       CWP-17358-1998 (O&M)
                                                                       Date of decision: 05.04.2024

                  Balbir Singh and others
                                                                                  ...Petitioners
                                                      Versus

                  State of Punjab and another                                     ...Respondents

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

Present : Mr. Joy Preet Meelu, Advocate for Mr. J.S. Maanipur, Advocate for the petitioners.

Mr. Satnam Preet Singh, DAG, Punjab.

***** AMAN CHAUDHARY. J (Oral)

1. The prayer in the present Civil Writ Petition filed under Articles

226/227 of the Constitution of India, is to issue a writ in the nature of

mandamus, for directing the respondents to provide two promotional

opportunities to the petitioners for generating efficiency in service and

fosters the appropriate attitude to grow for achieving excellence in service.

2. Learned counsel for the petitioners submits that the present

petition has been rendered infructuous and may be disposed of as such.

3. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 05.04.2024 Hemant

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

integrity of this order/judgment