Surjeet Singh vs State Of Punjab And Others
2024 Latest Caselaw 7498 P&H

Punjab-Haryana High Court

Surjeet Singh vs State Of Punjab And Others on 8 April, 2024

2024: PHHC:046898
IN THE HIGH COURT OF PUNJAB & HARYANA

AT CHANDIGARH
353
CWP-1778-2024 (O&M)
Date of decision: 08.04.2024
Surjeet Singh
.... Petitioner
Versus
State of Punjab and Others
...Respondents
CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
KRKEEE
Present: Mr. R.S. Dhull, Advocate for the petitioner
Mr. Satnam Preet Singh, DAG Punjab
KReRREK
AMAN CHAUDHARY. J. (ORAL)

1. The present civil writ petition has been filed under Articles 226/227

of the Constitution of India for issuance of a writ in the nature of certiorari for quashing the impugned letter dated 19.09.2023 and dated 26.10.2023 vide which respondent No.5 has declared the petitioner medically unfit for job.

2. Short affidavit has been filed by learned State counsel. The same is taken on record.

3. Learned counsel for the petitioner submits that the present petition has been rendered infructuous and may be disposed of as such. However, with

regard to the grant of notional benefits, he shall submit a representation.

4. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 08.04.2024 M.Kamra Whether speaking/reasoned : Yes / No

Whether reportable : Yes / No

MOHIT

2024.04.10 10:55

| attest to the accuracy and authenticity of this order/judgment