Manju vs State Of Haryana And Others
2024 Latest Caselaw 5891 P&H

Punjab-Haryana High Court

Manju vs State Of Haryana And Others on 14 March, 2024

2024: PHHC:037337
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH

Sr. No.108 CWP No.4003 of 2024
Date of Decision: 14.03.2024

Manju .... Petitioner
Versus

State of Haryana and others ... Respondents

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA
Present: Mr. Jasbir Mor, Advocate for the petitioner.
Ms. Tanushree Gupta, DAG, Haryana.

Mr. Kanwal Goyal, Advocate and

Mr. Govind Tanwar, Advocate for respondent no.3-HPSC.
2 2 2k

TRIBHUVAN DAHIYA, J. (ORAL)

Learned counsel for the petitioner contends that after filing of the instant petition, the Commission has revised the selection result for Rest of Haryana cadre on 11.03.2024, and the petitioner's name has been placed amongst the selected candidates. Therefore, he may be permitted to withdraw the petition at this stage, with liberty to approach the Court again in case the petitioner is excluded from the select list.

Permitted to do so.

Petition stands dismissed as withdrawn at this stage, with liberty

as prayed for.

(TRIBHUVAN DAHTYA) JUDGE 14.03.2024 Maninder Whether speaking/reasoned__:: Yes/No

MANINDER

2024.03.19 14:14 .

I attest to the accuracy and Whether reportable . Yes/ No authenticity of this

order/judgment.