Kavita Rani vs State Of Haryana And Others
2024 Latest Caselaw 10973 P&H

Punjab-Haryana High Court

Kavita Rani vs State Of Haryana And Others on 5 July, 2024

2004 PHC OSS EES

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

106 CWP-14762 of 2024
Date of Decision:05.07.2024

Kavita Rani
....Petitioner(s)
Versus
State of Haryana and others
sees Respondent(s)
CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY

Present: Mr, Mano} Makkar, Advocate,
for the petitioner.

Mr. Harish Nain, AAG, Haryana.

aie oie aie ae
AMAN CHAUDHARY, J. (Oral)

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

Constitution of India for issuance of a writ in the nature of certiorari for quashing the impugned transfer order dated 19.06.2024, Annexure P-1.

2. Learned State counsel, on instructions from Shri Dinesh Sharma, DDA, Health, submits that the transfer order of the petitioner stands cancelled.

3. In view of the above, learned counsel for the petitioner submits

that the present petition be disposed of as having been rendered infructuous.

4. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE July 05, 2024 dinesh Whether speaking : Yes/No

Whether reportable : Yes/No

MOHIT

2024.07.05 18:54

| attest to the accuracy and authenticity of this order/judgment