Hardial Singh vs State Of Punjab And Another
2024 Latest Caselaw 5266 P&H

Punjab-Haryana High Court

Hardial Singh vs State Of Punjab And Another on 7 March, 2024

                                                             2024:PHHC:033338
                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                             AT CHANDIGARH
                  251
                                                                      CWP-771-2021
                                                                      Date of decision: 07.03.2024

                  Hardial Singh                                                   ...Petitioner
                                                     Versus
                  State of Punjab and another                                    ...Respondents


                  CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
                                                   *****

Present : Mr. R.S. Cheema, Advocate for the petitioner.

Mr. Charanpreet Singh, AAG, Punjab.

***** AMAN CHAUDHARY. J.

1. The prayer in the present Civil Writ Petition under Articles

226/227 of the Constitution of India, is to issue a writ in the nature of

certiorari, for quashing of the order dated 29.04.2019 vide which the case for

promotion of the petitioner has not been considered.

2. Learned counsel submits that the respondents have passed a

speaking order dated 13.01.2020, appended with the written statement as

Annexure R-1, rejecting the claim of the petitioner, in wake of which, prays

for withdrawal of the petition with a liberty to challenge the same.

3. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 07.03.2024 Hemant

Whether speaking/reasoned : Yes / No Whether reportable : Yes / No

integrity of this order/judgment