Surender Kumar vs State Of Haryana And Others
2024 Latest Caselaw 1324 P&H

Punjab-Haryana High Court

Surender Kumar vs State Of Haryana And Others on 20 January, 2024

Author: Vikas Bahl

Bench: Vikas Bahl

                                                      Neutral Citation No:=2024:PHHC:007936




CWP-761-2020                         [1]                       2024:PHHC:007936



240
        IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                       CHANDIGARH

                                                  CWP-761-2020
                                                  Date of decision: 20.01.2024

Surender Kumar                                                         ...Petitioner

                                         Versus

State of Haryana and others                                         ...Respondents

CORAM: HON'BLE MR. JUSTICE VIKAS BAHL

Present:     Dr. Suresh Kumar Redhu, Advocate for the petitioner.

             Mr. Amandeep Joshi, DAG, Haryana.

             ****

VIKAS BAHL, J. (ORAL)

1. This is a Civil Writ Petition filed under Article 226 of the

Constitution of India for issuance of a writ in the nature of certiorari for

quashing the order dated 12.12.2012 (Annexure P-6) vide which DCP, Ambala

has wrongly fixed the seniority of the petitioner. Challenge has also been made

to several other orders.

2. On 14.01.2020, a Coordinate Bench of this Court was pleased to

pass the following order:-

"Learned counsel for the petitioner prays that the petitioner had made a detailed representation dated 11.03.2019, copy of which, is appended as Annexure P-12.

The grievance of the petitioner is that the said representation has been summarily rejected.

Learned counsel for the petitioner is directed to place additional facts as mentioned in the LPA judgment by way of an affidavit to the respondents as well as an additional affidavit in the present writ petition. In case, such an affidavit is filed within

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one month before the respondents, the respondents may examine and file a short status report keeping in view the directions of the LPA Bench.

Notice of motion be issued for 17.04.2020.

Sd/-(GIRISH AGNIHOTRI) JUDGE 14.01.2020"

3. On 26.07.2022, time was sought on behalf of the petitioner to

comply with the abovesaid order. Thereafter, on 25.01.2023, a Coordinate

Bench of this Court had passed the following order:-

"Learned counsel for the petitioner submits that he could not contact his client in order to ascertain whether the order dated 14.01.2020 has been complied with or not.

Adjourned to 07.08.2023.

25.01.2023 Sd/- (RAJ MOHAN SINGH) JUDGE"

4. Learned counsel for the petitioner seeks permission of this Court

to withdraw the present writ petition with liberty to the petitioner to file a fresh

petition after complying with the abovesaid order dated 14.01.2020 passed by

the Coordinate Bench of this Court.

5. In view of the above, the present writ petition is dismissed as

withdrawn with liberty aforesaid.

6. All the pending miscellaneous applications, if any, shall stand

disposed of in view of the abovesaid order.

20.01.2024                                             (VIKAS BAHL)
Pawan                                                     JUDGE

Whether speaking/reasoned:- Yes/No

Whether reportable:- Yes/No

Neutral Citation No:=2024:PHHC:007936

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