Kamla Singh vs State Of Hy
2024 Latest Caselaw 13405 P&H

Punjab-Haryana High Court

Kamla Singh vs State Of Hy on 1 August, 2024

2024: PHHC 008385
Es

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH

Sr. No.204 CWP-13464-1999 (O&M)
Date of Decision: 01.08.2024
Smt. Kamla Singh .... Petitioner

Versus

The State of Haryana and others ... Respondents

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA

Present: Mr. Kuldeep Sheoran, Advocate for
Mr. Ashish Pannu, Advocate for the petitioner.

Ms. Tanushree Gupta, DAG, Haryana.

Mr. Amit Kumar, Advocate for
Dr. Neha Awasthi, Advocate for respondent no.3-HPSC.

3K 2 3k

TRIBHUVAN DAHIYA, J. (ORAL)

The petition has been filed inter alia seeking a writ of certiorari quashing the appointment of fourth respondent to the post of Principal (School Inspection Cadre) HES-II, Group-B, vide letter dated 24.03.1999, Annexure P-3.

2. Learned State counsel contends that the petition is infructuous since the fourth respondent has already superannuated from service. Besides, it is also not disputed at the Bar that the petitioner is no more.

3. In view thereof, the petition stands disposed of as having been

rendered infructuous.

(TRIBHUVAN DAHTYA) JUDGE 01.08.2024 MANINDER Maninder Whether speaking/reasoned Yes/No

2024.08.01 19:15

I attest to the accuracy and Whether reportable : Yes/ No

authenticity of this order/judgment.