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Randeep vs Chandigarh Housing Board, Chd
2024 Latest Caselaw 1306 P&H

Citation : 2024 Latest Caselaw 1306 P&H
Judgement Date : 20 January, 2024

Punjab-Haryana High Court

Randeep vs Chandigarh Housing Board, Chd on 20 January, 2024

                                                                                      2024:PHHC:007958
                           111

                                        IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                     AT CHANDIGARH

                                                                     CWP-25207-2023
                                                                     DECIDED ON: 20.01.2024

                           RANDEEP                                              .....PETITIONER
                                                            VERSUS

                           CHANDIGARH HOUSING BOARD, CHD. AND OTHERS
                                                            .....RESPONDENTS

                           CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH.

                           Present:     Mr. Sandeep Thakan, Advocate
                                        for the petitioner.

                                        Mr. Indresh Goel, Advocate
                                        for respondent Nos.1 and 2.

                           SANJAY VASHISTH, J (ORAL)

1. Present writ petition has been filed seeking direction to consider the select list of the candidates for making appointment for the post of JE (Building) by Chandigarh Housing Board.

2. Counsel appearing on behalf of respondent Nos.1 and 2 (Chandigarh Housing Board) produces a copy of the appointment letter and joining letter of the petitioner and submits that in the selection list, petitioner stood at serial No.1 in the waiting list. Registry is directed to make the said appointment letter dated 03.01.2024 and joining letter dated 08.01.2024, as part of the present writ petition.

3. Thereupon, counsel for the petitioner seeks withdrawal of the present writ petition.

4. Dismissed as withdrawn.



                                                                         (SANJAY VASHISTH)
                           20.01.2024                                          JUDGE
                           Lavisha

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



authenticity of this order/judgment Punjab & Haryana High Court, CHD

 
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