Chaman Lal Premy vs State Of Punjab And Anr
2024 Latest Caselaw 6002 P&H

Punjab-Haryana High Court

Chaman Lal Premy vs State Of Punjab And Anr on 15 March, 2024

                                                                  2024:PHHC:037975
                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                              AT CHANDIGARH
             245
                                                                      CWP-31048-2018
                                                                       Date of decision: 15.03.2024

             Chaman Lal Premy                                                   ....Petitioner
                                                      Versus

             State of Punjab and another                                        ...Respondents

             CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
                                                       *****

Present: Petitioner in person.

Mr. A.S. Bains, AAG, Punjab. ***** AMAN CHAUDHARY. J.

1. The prayer in the present Civil Writ Petition filed under Articles

226/227 of the Constitution of India, is to issue a writ in the nature of

mandamus, for directing the respondents for granting equal pay for equal work

to the petitioner.

2. Petitioner-Chaman Lal Premy prays for withdrawal of the present

petition to enable him to challenge the speaking order dated 14.11.2023, passed

during the pendency of this case.

3. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 15.03.2024 Hemant

Whether speaking/reasoned : Yes / No Whether reportable : Yes / No

integrity of this order/judgment