Suraj Singh vs State Of Punjab And Others
2024 Latest Caselaw 4862 P&H

Punjab-Haryana High Court

Suraj Singh vs State Of Punjab And Others on 4 March, 2024

2024: PHHC:030009
IN THE HIGH COURT OF PUNJAB & HARYANA

AT CHANDIGARH
276
CWP-552-2019 (O&M)
Date of decision: 04.03.2024
Suraj Singh
....Petitioner
Versus
State of Punjab and Others
...Respondents

CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY KKEKRE Present: | Mr. Shashi Kumar Ratta, Advocate for the petitioner Mr. Charanpreet Singh, AAG Punjab RRERK AMAN CHAUDHARY. J.

1. The present civil writ petition has been filed under Articles 226/227

of the Constitution of India for issuance of a writ in the nature of mandamus directing the respondents to promote the petitioner as Head Teacher being left out

case from the date, when the juniors to the petitioner has been promoted.

2. Learned counsel for the petitioner prays for withdrawal of the instant petition.

3. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 04.03.2024 M.Kamra Whether speaking/reasoned : Yes / No

Whether reportable : Yes / No

MOHIT

2024.03.04 19:11

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