Jitender Singh vs State Of Haryana And Others
2024 Latest Caselaw 5411 P&H

Punjab-Haryana High Court

Jitender Singh vs State Of Haryana And Others on 11 March, 2024

                                                     Neutral Citation No:=2024:PHHC:034023




                                                     2024:PHHC:034023

      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH
112
                                             CWP-5169-2024
                                             Date of decision : 11.03.2024

Jitender Singh                                                 ....Petitioner

                                 V/S

State of Haryana and others                                 ....Respondents

CORAM :     HON'BLE MR. JUSTICE NAMIT KUMAR

Present:    Mr. Saurabh Bajaj, Advocate for the petitioner.

            Mr. Saurabh Mohunta, D.A.G., Haryana.

                                 ****

NAMIT KUMAR, J. (ORAL)

1. The petitioner has filed the instant writ petition under

Articles 226/227 of the Constitution of India for restraining the

respondents from withdrawing any benefit from the pay scales of the

petitioner on account of judgment dated 05.01.2021 (Annexure P-6)

passed in CWP No.11686 of 2004, wherein it has been held that the

ACP Scheme would be applicable to the employees of Govt. Schools

only and not to the employees of Govt. Aided Schools, further directing

the respondents for implementing the instructions issued by the

Government vide letters dated 22.10.2023 (Annexure P-1D) and

16.07.2003 (Annexure P-7).

2. The petitioner had earlier filed CWP No.2244 of 2024 with

the same prayer as has been made in the present writ petition and the

same was withdrawn vide order dated 07.02.2024 (Annexure P-14).

Again the present writ petition has been filed without any cause of

action which have accrued to the petitioner to approach this Court.

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Neutral Citation No:=2024:PHHC:034023

2024:PHHC:034023

3. At this stage, learned counsel for the petitioner wishes to

withdraw the instant writ petition.

4. Dismissed as withdrawn.

11.03.2024                                            (NAMIT KUMAR)
kothiyal                                                 JUDGE

             Whether speaking/reasoned:               Yes/No
             Whether Reportable:                      Yes/No

Neutral Citation No:=2024:PHHC:034023

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