Shimla Dhankar vs State Of Haryana And Another
2024 Latest Caselaw 5573 P&H

Citation : 2024 Latest Caselaw 5573 P&H
Judgement Date : 12 March, 2024

Punjab-Haryana High Court

Shimla Dhankar vs State Of Haryana And Another on 12 March, 2024

                        2024:PHHC:034702



                         IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
                       Sr. No.:   102
                                                     Civil Writ Petition No.32129 of 2018 (O & M)
                                                                 Date of Decision: March 12, 2024

                       Shimla Dhankar
                                                                                ..... PETITIONER(S)
                                                          VERSUS
                       State of Haryana & others
                                                                              ..... RESPONDENT(S)
                                                             ...

                       CORAM:           HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA
                                                      ...

                       PRESENT: - Mr. Ashok Kaushik, Advocate, for the petitioner.

                                        Mr. Sanjeev Kaushik, Additional Advocate General,
                                        Haryana.


                        Tribhuvan Dahiya, J (Oral)

CM No.4106-CWP of 2024

The application has been filed seeking permission to

withdraw the writ petition with liberty to the petitioner to pursue her case for

notional pay fixation with the Department as per judgment dated 07.12.2021

rendered by this Court in LPA No.972 of 2016.

Permission is granted.

Main Case

Dismissed as withdrawn with liberty prayed for.

(Tribhuvan Dahiya) Judge March 12, 2024 avin

Whether Speaking/ Reasoned: Yes/ No

Whether Reportable: Yes/ No