Kuldeep Kaur vs State Of Punjab And Others
2024 Latest Caselaw 7473 P&H

Punjab-Haryana High Court

Kuldeep Kaur vs State Of Punjab And Others on 8 April, 2024

                                                             2024:PHHC:046942
                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                             AT CHANDIGARH
                  137
                                                                   CWP-7919-2024
                                                                    Date of decision: 08.04.2024

                  Kuldeep Kaur                                                  ....Petitioner
                                                     Versus

                  State of Punjab and Others                                    ...Respondents

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

Present: Mr. Shubham Mirok, Advocate for Mr. J.S. Thind, Advocate for the petitioner.

Mr. Gagneshwar Walia, Addl. A.G., Punjab. ***** AMAN CHAUDHARY. J (Oral)

1. The prayer in the present Civil Writ Petition under Article 227

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

directing the respondents to consider and appoint the petitioner to the post of

Punjabi Teacher.

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

present petition with liberty to file the same with better particulars.

3. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 08.04.2024 Hemant

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

integrity of this order/judgment