Kamal Kishore & Ors vs State Of Punjab And Ors
2024 Latest Caselaw 7594 P&H

Punjab-Haryana High Court

Kamal Kishore & Ors vs State Of Punjab And Ors on 9 April, 2024

                                                                           2024:PHHC:047770
                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                              AT CHANDIGARH
               257
                                                                       CWP-20104-2018
                                                                       Date of decision: 09.04.2024

               Kamal Kishore and others
                                                                                 ...Petitioners
                                                      Versus

               State of Punjab and others                                         ...Respondents

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

Present : Mr. Sunny Singla, Advocate for the petitioners.

Mr. Swapan Shorey, 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

mandamus, for directing the respondents to step up the pay of the petitioners.

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.

(AMAN CHAUDHARY) JUDGE 09.04.2024 Hemant

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

integrity of this order/judgment