Mohinder Singh vs State Of Pb. & Anr
2024 Latest Caselaw 6006 P&H

Punjab-Haryana High Court

Mohinder Singh vs State Of Pb. & Anr on 15 March, 2024

                                                                        2024:PHHC:037827
                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                             AT CHANDIGARH
                  205
                                                                    CWP-5668-1998
                                                                    Date of decision: 15.03.2024

                  Mohinder Singh
                                                                              ...Petitioner
                                                     Versus

                  State of Punjab and another                                  ...Respondents

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

Present : Mr. Naresh Kumar, Advocate for the petitioner.

Mr. Swapan Shorey, DAG, 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 to release the benefit of annual

increments to the petitioner.

2. Learned counsel for the petitioner submits that the present

petition has been rendered infructuous and may be disposed of as such.

3. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 15.03.2024 Hemant

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

integrity of this order/judgment