Hardeep Kaur vs Punjabi University, Patiala Etc
2024 Latest Caselaw 5743 P&H

Punjab-Haryana High Court

Hardeep Kaur vs Punjabi University, Patiala Etc on 13 March, 2024

2024:PHHC:035913
IN THE HIGH COURT OF PUNJAB & HARYANA

AT CHANDIGARH
218
CWP-11625-2012 (O&M)
Date of decision: 13.03.2024
Hardeep Kaur
....Petitioner
Versus
Punjabi University, Patiala and Others
...Respondents

CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY

KEKE

Present: | Mr. Gaurav Chopra, Sr. Advocate with Ms. Sanjana, Advocate for the petitioner

Ms. Shazia K. Singh, Advocate for respondent Nos.1 and 2

Mr. Ashish Verma, Advocate for respondent No.3

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 mandamus for declaring the advertisement dated 30.09.2011 issued by respondent No.1.

2. Learned Senior counsel for the petitioner submits that the present petition has been rendered infructuous on account of the fact that the petitioner stands retired on attaining the age of superannuation on 31.01.2024 and may be

disposed of as such.

3. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 13.03.2024 M.Kamra Whether speaking/reasoned : Yes / No

Whether reportable : Yes / No

MOHIT

2024.03.14 13:02

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