Manjeet Kaur vs State Of Punjab Through Its Secy. And Ors
2024 Latest Caselaw 5149 P&H

Punjab-Haryana High Court

Manjeet Kaur vs State Of Punjab Through Its Secy. And Ors on 6 March, 2024

2024: PHHC:031963
IN THE HIGH COURT OF PUNJAB & HARYANA

AT CHANDIGARH
206
CWP-1107-1998 (O&M)
Date of decision: 06.03.2024
Manjeet Kaur
.... Petitioner
Versus
State of Punjab Through its Secy. and Ors.
...Respondents

CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY KEKE Present: | Mr. Gurcharan Dass, Advocate for the petitioner Mr. A.S. Bains, AAG Punjab RR 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 certiorari for quashing the selection and appointment of respondent Nos.4 to 22.

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 06.03.2024 M.Kamra Whether speaking/reasoned : Yes / No

Whether reportable : Yes / No

MOHIT

2024.03.07 16:09

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