Babica Mohindru vs State Of Punjab And Others
2024 Latest Caselaw 5885 P&H

Punjab-Haryana High Court

Babica Mohindru vs State Of Punjab And Others on 14 March, 2024

2024: PHHC:036396
IN THE HIGH COURT OF PUNJAB & HARYANA

AT CHANDIGARH
266
CWP-15985-2020 (O&M)
Date of decision: 14.03.2024
Babica Mohindru
....Petitioner
Versus
State of Punjab and Others
...Respondents

CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY KRKEEE Present: | Mr. Anupam Bhardwaj, Advocate for the petitioner Mr. Swapan Shorey, 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 certiorari for quashing of the impugned promotion order dated 31.07.2020, whereby respondent No.5, who is much junior to the petitioner has been promoted as Assistant Professor in the Department of Microbiology.

2. Learned counsel on instructions from the petitioner prays for

withdrawal of the instant petition.

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