Jaswant Singh Etc vs Punjab University Etc
2024 Latest Caselaw 7448 P&H

Citation : 2024 Latest Caselaw 7448 P&H
Judgement Date : 8 April, 2024

Punjab-Haryana High Court

Jaswant Singh Etc vs Punjab University Etc on 8 April, 2024

                                                                           2024:PHHC:047496
                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                              AT CHANDIGARH
             746-2 cases
                                                                        CWP-698-2003
                                                                        Date of decision: 08.04.2024

             Jaswant Singh and others                                            ...Petitioners
                                                      Versus

             Punjab University and another                                        ...Respondents


                                                                       CWP-13404-2003

             Piara Singh                                                         ...Petitioner
                                                      Versus

             Punjab University and others                                         ...Respondents


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

Present : Mr. Rohit Kataria, Advocate for Mr. Manu K. Bhandari, Advocate for the petitioners.

Mr. S.S. Brar, Advocate for the respondents.

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

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

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

for quashing the order, Annexure P-17.

2. Learned counsel for the petitioner submits that the present petition

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

3. Ordered accordingly.

4. A photocopy of this order be placed on the file of connected case.

(AMAN CHAUDHARY) JUDGE 08.04.2024 Hemant Whether speaking/reasoned : Yes / No Whether reportable : Yes / No

integrity of this order/judgment