Gurcharan Singh vs State Of Punjab And Ors
2024 Latest Caselaw 7850 P&H

Punjab-Haryana High Court

Gurcharan Singh vs State Of Punjab And Ors on 15 April, 2024

                                                                          2024:PHHC:050128
                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                             AT CHANDIGARH
                  292
                                                                      CWP-6224-2021
                                                                      Date of decision: 15.04.2024

                  Gurcharan Singh
                                                                                ...Petitioner
                                                      Versus

                  State of Punjab and others                                     ...Respondents

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

Present : Mr. Narinder Sharma, Advocate alongwith petitioner in person.

Mr. Gagneshwar Walia, Addl. A.G., Punjab.

Mr. V.K. Sandhir, Advocate for respondent No.4.

***** AMAN CHAUDHARY. J (Oral)

1. The prayer in the present petition is for setting aside the

impugned order dated 27.08.2020, Annexure P-5 and directing the

respondents to promote the petitioner to the post of Panchayat Officer from

the date his immediate junior was promoted alongwith all consequential

benefits.

2. Learned counsel submits that the petitioner has been granted the

relief prayed for and has produced a copy of his affidavit in this regard,

which is taken on record. He prays the case be thus disposed of as

infructuous.

3. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 15.04.2024 Hemant

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

integrity of this order/judgment