Jaspal Singh vs State Of Punjab And Ors
2024 Latest Caselaw 7882 P&H

Punjab-Haryana High Court

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

                                                                         2024:PHHC:049780
                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                             AT CHANDIGARH
                  223
                                                                     CWP-25659-2016
                                                                     Date of decision: 15.04.2024

                  Jaspal Singh
                                                                                 ...Petitioner
                                                     Versus

                  State of Punjab and others                                     ...Respondents

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

Present : Mr. Umesh Kumar Kanwar, Advocate for the petitioner.

Mr. Swapan Shorey, DAG, Punjab.

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

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

impugned order dated 26.08.2016, Annexure P-7 and chargesheet dated

22.11.2016, Annexure P-8 and further directing the respondents to allow the

petitioner to join his duty with all consequential benefits.

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 15.04.2024 Hemant

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

integrity of this order/judgment