Balvir Singh vs State Of Punjab And Others
2024 Latest Caselaw 5269 P&H

Punjab-Haryana High Court

Balvir Singh vs State Of Punjab And Others on 7 March, 2024

                                                             2024:PHHC:032954
                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                             AT CHANDIGARH
                  299
                                                                      CWP-20687-2023
                                                                      Date of decision: 07.03.2024

                  Balvir Singh                                                    ...Petitioner
                                                     Versus
                  State of Punjab and others                                     ...Respondents


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

Present : Mr. Kapil Kakkar, Advocate for the petitioner.

Mr. Swapan Shorey, DAG, 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

mandamus, for directing the respondents to reconstruct the service book of

the petitioner forthwith, which has been misplaced by respondent No.4.

2. Learned counsel submits that in view of the fact that the

duplicate service book of the petitioner has been prepared, the present

petition has been rendered infructuous and may be disposed of as such.

3. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 07.03.2024 Hemant

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

integrity of this order/judgment