Rajive vs State Of Haryana And Others
2024 Latest Caselaw 10659 P&H

Punjab-Haryana High Court

Rajive vs State Of Haryana And Others on 2 July, 2024

Author: Jasgurpreet Singh Puri

Bench: Jasgurpreet Singh Puri

                                        Neutral Citation No:=2024:PHHC:081515




CWP-13280-2024                                                                  -1-


119
           IN THE HIGH COURT OF PUNJAB & HARYANA
                       AT CHANDIGARH
                                    ***
                             CWP-13280-2024
                        Date of Decision: 02.07.2024

Rajive
                                                                   ..... 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.

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

At the outset, Mr. R.S. Dhull, learned counsel for the petitioner

has submitted that the entire selection itself has been set aside and quashed

by a Division Bench of this Court in CWP-1563-2024 and even the SLP

assailing the aforesaid judgment has also been dismissed by Hon'ble

Supreme Court and therefore, nothing survives in the present petition.

In view of the above, the present petition stands dismissed.

02.07.2024                        (JASGURPREET SINGH PURI)
Bhumika                                     JUDGE
             1. Whether speaking/reasoned:      Yes/No
             2. Whether reportable:             Yes/No




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