Sarbjit Kaur vs State Of Punjab And Others
2024 Latest Caselaw 7591 P&H

Punjab-Haryana High Court

Sarbjit Kaur vs State Of Punjab And Others on 9 April, 2024

                                                             2024:PHHC:047896
                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                              AT CHANDIGARH
               118
                                                                       CWP-7013-2024
                                                                        Date of decision: 09.04.2024

               Sarbjit Kaur                                                       ....Petitioner
                                                      Versus

               State of Punjab and others                                         ...Respondents

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

Present: Mr. S.K. Sandhir, Advocate for the petitioner.

Mr. Arun Gupta, 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

certiorari, for quashing the impugned transfer passed by respondent No.4 qua

the petitioner.

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

prays for withdrawal of the present petition to pursue the remedy before the

department.

3. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 09.04.2024 Hemant

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

integrity of this order/judgment