Jatinder Singh vs State Of Punjab And Others
2024 Latest Caselaw 7885 P&H

Punjab-Haryana High Court

Jatinder Singh vs State Of Punjab And Others on 15 April, 2024

                                                             2024:PHHC:049802
                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                             AT CHANDIGARH
                  225
                                                                  CWP-26341-2016
                                                                   Date of decision: 15.04.2024

                  Jatinder Singh                                               ....Petitioner
                                                     Versus

                  State of Punjab and others                                   ...Respondents

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

Present: Mr. Inayat Khullar, Advocate for the petitioner.

Mr. Swapan Shorey, DAG, Punjab. *****

AMAN CHAUDHARY. J (Oral)

1. The prayer in the present petition is for directing the

respondents to appoint the petitioner as ETT Teacher on compassionate

grounds.

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. Dismissed as withdrawn.

(AMAN CHAUDHARY) JUDGE 15.04.2024 Hemant

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

integrity of this order/judgment