Arpitpal Singh vs State Of Punjab And Ors
2024 Latest Caselaw 8886 P&H

Punjab-Haryana High Court

Arpitpal Singh vs State Of Punjab And Ors on 25 April, 2024

                                                             2024:PHHC:056294
                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                              AT CHANDIGARH
               215
                                                                      CWP-25955-2017 (O&M)
                                                                      Date of decision: 25.04.2024

               Arpitpal Singh                                                     ...Petitioner
                                                     Versus

               State of Punjab and others                                       ...Respondents

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

Present : None for the petitioner.

Mr. Manipal Singh Atwal, DAG, Punjab.

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

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

respondent police department to appoint the petitioner as constable on priority

basis to which he is entitled in place of his deceased father and to take action

upon the legal notice dated 08.08.2017.

2. None had appeared on behalf of the petitioner on the last

occasion. The position remains the same even today, despite the case having

been called out twice.

3. It appears that the petitioner has lost interest in pursuing the

present case.

4. Dismissed for non-prosecution, reserving the liberty to the

petitioner to get it revived, in case need arises.

(AMAN CHAUDHARY) JUDGE 25.04.2024 Hemant

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

integrity of this order/judgment