Sandeep Kumar vs State Of Haryana And Others
2024 Latest Caselaw 10529 P&H

Punjab-Haryana High Court

Sandeep Kumar vs State Of Haryana And Others on 1 July, 2024

Author: Jasgurpreet Singh Puri

Bench: Jasgurpreet Singh Puri

                                        Neutral Citation No:=2024:PHHC:080818




CWP-8719-2024                                                            -1-


105
           IN THE HIGH COURT OF PUNJAB & HARYANA
                       AT CHANDIGARH

                                       ****
                                                 CWP-8719-2024
                                                 Date of Decision: 01.07.2024
                                       ****
Sandeep Kumar
                                                                     ..... Petitioner
                                      Versus

State of Haryana and others
                                                                  ..... Respondents

CORAM: HON'BLE MR. JUSTICE JASGURPREET SINGH PURI

Present:     Mr. R.S. Dhull, Advocate,
             for the petitioner.

             Ms. Nikita Goel, Advocate,
             for the respondents-Nigam.

                   ****
JASGURPREET SINGH PURI, J. (ORAL)

1. The present petition has been filed under Articles 226/227 of the

Constitution of India seeking issuance of an appropriate writ, order or direction

especially in the nature of mandamus directing the respondent No.2 to allow

the petitioner to join the duties as Shift Attendant in view of his

recommendation made by respondent No.3 with a further prayer to direct the

respondent No.2 to give all consequential benefits including arrears, seniority

and other notional benefits to the petitioner.

2. Both the learned counsels for the parties have stated that the entire

selection has already been set aside by the Division Bench of this Court in

CWP-1563-2024 & CWP-25781-2023 and even the SLP filed by assailing the

aforesaid judgment has also been dismissed by Hon'ble Supreme Court and

therefore, the present petition has become redundant.

1 of 2

Neutral Citation No:=2024:PHHC:080818

3. Dismissed as having become redundant.

01.07.2024                            (JASGURPREET SINGH PURI)
Bhumika                                      JUDGE

          1. Whether speaking/reasoned:       Yes/No
          2. Whether reportable:              Yes/No




                                     2 of 2