Sanjay Kumar vs State Of Haryana And Anr
2024 Latest Caselaw 8109 P&H

Punjab-Haryana High Court

Sanjay Kumar vs State Of Haryana And Anr on 18 April, 2024

                                     Neutral Citation No:=2024:PHHC:051764
                                                                 2024:PHHC:051764

CWP No.8388 of 2024                                                  1



 IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
Sr. No.:   119
                                                          CWP No.8388 of 2024
                                                      Date of Decision: 18.04.2024


Sanjay Kumar
                                                                ..... PETITIONER(S)
                                             VERSUS
State of Haryana and another
                                                               ..... RESPONDENT(S)
                                               ...


CORAM:               HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA

                                               ...

PRESENT: - Mr. Vikas Malik, Advocate, with Ms. Komal Balain,
           Advocate for the petitioner.

                     Mr. Amit Rao, Advocate, for respondent No.2.

                                              . . .

Tribhuvan Dahiya, J (Oral)

The petition has been filed, inter alia, seeking a writ in the

nature of certiorari quashing the order dated 06.06.2023, Annexure P-3,

whereby the petitioner has been ordered to vacate the accommodation

allotted to him.

2. Learned counsel for the petitioner has relied upon order

23.07.2015, Annexure P-4, passed by this Court in CWP No.3511 of 2013

Kamlesh Kumari Vs. State of Haryana and another, to contend that the

impugned order is illegal and needs to be set aside.

3. A perusal of the judgment, dated 23.07.2015, shows that it

has no relevance to the issue at hand. The petition was filed seeking a writ of

mandamus directing the respondents to consider the petitioner for

regularization. Whereas, the petitioner herein is seeking quashing of order

directing him to vacate the accommodation. Besides, learned counsel

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Neutral Citation No:=2024:PHHC:051764 2024:PHHC:051764

appearing for the University has brought to the Court's notice that the

petitioner has already given an affidavit, dated 27.02.2024, to vacate the

official accommodation/quarter by 25.04.2024. It was only on this

undertaking that he was allowed to stay there.

4. Accordingly, when the petitioner has himself given an

undertaking to vacate the premises/quarter by 25.04.2024, he cannot be

permitted to file the instant petition for setting aside the vacation order dated

06.06.2023 and/or seeking extension of stay.

5. Dismissed.

                                                   (Tribhuvan Dahiya)
                                                         Judge
April 18, 2024
Meenu

                 Whether Speaking/ Reasoned:           Yes/ No
                 Whether Reportable:                   Yes/ No




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