Pardeep Kumar And Another vs State Of Punjab And Others
2024 Latest Caselaw 5884 P&H

Punjab-Haryana High Court

Pardeep Kumar And Another vs State Of Punjab And Others on 14 March, 2024

2024: PHHC:036398
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
259
CWP-32668-2019 (O&M)
Date of decision: 14.03.2024

Pardeep Kumar and Another

....Petitioners
Versus

State of Punjab and Others

...Respondents

CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY

KRKEEE Present: | Mr. Veneet Sharma, Advocate for the petitioner Mr. Manipal Singh Atwal, DAG Punjab RRERK

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 directing the respondents to consider the claim of the petitioners in light of the order dated 05.04.2018.

2. Learned counsel for the petitioners submits that the present petition has been rendered infructuous on account of the fact that the appointment orders have been issued in favour of the petitioners as stated and appended with the reply

and may be disposed of as such.

3. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 14.03.2024 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