Jasvir Singh vs State Of Punjab And Others
2024 Latest Caselaw 7601 P&H

Punjab-Haryana High Court

Jasvir Singh vs State Of Punjab And Others on 9 April, 2024

                                                             2024:PHHC:049164
                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                               AT CHANDIGARH
               255-2 case
                                                                      CWP-3046-2019
                                                                      Date of decision: 09.04.2024

               Jasvir Singh                                                     ...Petitioner
                                                     Versus

               State of Punjab and others                                       ...Respondents

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

Present : Mr. B.S. Bairagi, Advocate for the petitioner.

Mr. Swapan Shorey, DAG, Punjab.

***** 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

mandamus, for directing the respondents to allow the petitioner to continue his

service as Sewadar/Peon/Helper.

2. Learned counsel submits that the petitioner had been relieved, he

prays for withdrawal of the present petition but with liberty to file a

representation before the competent authority, which may be directed to be

decided in a time bound manner.

3. Dismissed as withdrawn. However, in case, any representation is

submitted, the same be decided expeditiously in accordance with law.

(AMAN CHAUDHARY) JUDGE 09.04.2024 Hemant Whether speaking/reasoned : Yes / No Whether reportable : Yes / No

integrity of this order/judgment