Manpreet Kaur And Others vs State Of Punjab And Others
2024 Latest Caselaw 4999 P&H

Punjab-Haryana High Court

Manpreet Kaur And Others vs State Of Punjab And Others on 5 March, 2024

                                                          Neutral Citation No:=2024:PHHC:031003




                               2024:PHHC:031003
           IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                          CHANDIGARH

116                                       CWP-5076-2024 (O&M)
                                          Date of decision: 05.03.2024

Manpreet Kaur and others                                        ..Petitioners

                                        Versus

State of Punjab and others                                      ..Respondents

CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY

Present:      Mr. Simranjeet Singh, Advocate for the petitioners.

       ***

AMAN CHAUDHARY, J

1. This petition has been filed for issuance of a writ in the nature of mandamus directing the respondent authorities to provide the petitioners the report of the inquiry conducted by State Cyber Crime Cell, Punjab and to quash the entire selecton process.

2. On being confronted with the judgment wherein the same prayer had been made as in the present case, it being CWP-22330-2023 which was dismissed on 05.10.2023, learned counsel for the petitioners, accepts that he was aware of the said decision and has gone through the same as well, but is unable to explain the reason of not mentioning the said fact in his petition, even though it was filed by a separate set of petitioners. He, thus prays for withdrawal of the present petition with liberty to pursue the remedies available, before the department.

4. Ordered accordingly.

                                                 ( AMAN CHAUDHARY )
05.03.2024                                            JUDGE
ashok
              Whether speaking/reasoned :        Yes/No
              Whether reportable :               Yes/No

Neutral Citation No:=2024:PHHC:031003

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