Navpreet Dhillon vs State Of Punjab
2024 Latest Caselaw 7355 P&H

Punjab-Haryana High Court

Navpreet Dhillon vs State Of Punjab on 5 April, 2024

                                                             2024:PHHC:046363
                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                              AT CHANDIGARH
               120
                                                                       CWP-7691-2024
                                                                        Date of decision: 05.04.2024

               Navpreet Dhillon                                                   ....Petitioner
                                                      Versus

               State of Punjab                                                    ...Respondent

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

Present: Mr. K.P.S. Sandhu, Advocate for the petitioner.

Mr. Amarpreet Singh Bains, AAG, 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 consider the case of the petitioner

for regularizing the services.

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

prays for withdrawal of the present petition with liberty to file representation

before the department.

3. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 05.04.2024 Hemant

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

integrity of this order/judgment