Renu Gupta vs State Of Punjab And Others
2024 Latest Caselaw 5002 P&H

Punjab-Haryana High Court

Renu Gupta vs State Of Punjab And Others on 5 March, 2024

2024: PHHC:030989
IN THE HIGH COURT OF PUNJAB & HARYANA

AT CHANDIGARH
222
CWP-8738-2019 (O&M)
Date of decision: 05.03.2024
Renu Gupta
....Petitioner
Versus
State of Punjab and Others
...Respondents

CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY KKEKRE Present: Mr. R.V.S. Chugh, Advocate for the petitioner Mr. A.S. Bains, AAG Punjab KReRREK 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 allow the petitioner to fill up the application form for the post of principal in the Department of Education.

2. Learned counsel for the petitioner submits that the present petition

has been rendered infructuous and may be disposed of as such

3. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 05.03.2024 M.Kamra Whether speaking/reasoned : Yes / No

Whether reportable : Yes / No

MOHIT

2024.03.06 10:17

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