Sumit Goyal vs Vaish Educational Society And Ors
2024 Latest Caselaw 5753 P&H

Punjab-Haryana High Court

Sumit Goyal vs Vaish Educational Society And Ors on 13 March, 2024

                                                           Neutral Citation No:=2024:PHHC:036032




                                                                  2024:PHHC:036032

            IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH
227                                               CWP-7204-2018
                                                  Date of Decision: 13.03.2024

Sumit Goyal                                                          ...Petitioner(s)

                                        Versus

Vaish Education Society, Rohtak and others                          ...Respondent(s)

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA

Present:-     None for the petitioner

              Mr. Amit Rao, Advocate for respondents no.1 and 2

              None for respondent no.3
              ***
TRIBHUVAN DAHIYA, J. (Oral)

The petition has been filed, inter alia, seeking a writ of

mandamus directing the respondents to comply with the judgment dated

04.12.2017, Annexure P-2, passed by the Educational Tribunal, and allow the

petitioner to join the college.

2. Learned counsel for respondents no.1 and 2/Society contends that

in compliance of directions in the judgment the petitioner has been allowed to

join the service.

3. In view of the statement made, it is apparent that the Tribunal's

direction has been complied with, and nothing survives for adjudication.

4. Disposed of.

(TRIBHUVAN DAHIYA) JUDGE 13.03.2024 Payal Whether speaking/reasoned Yes/No Whether reportable Yes/No

Neutral Citation No:=2024:PHHC:036032

1 of 1