Swaran Singh vs State Of Punjab And Others
2024 Latest Caselaw 6103 P&H

Punjab-Haryana High Court

Swaran Singh vs State Of Punjab And Others on 18 March, 2024

                                                                           2024:PHHC:038172
                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                              AT CHANDIGARH
               141
                                                                       CWP-6375-2024
                                                                       Date of decision: 18.03.2024

               Swaran Singh                                                      ...Petitioner
                                                      Versus

               State of Punjab and others                                        ...Respondents

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

Present : Mr. Chahat Goyal, Advocate for the petitioner.

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

certiorari, for quashing of speaking order dated 14.12.2018 whereby the claim

of the petitioner has been rejected by respondent No.3 and directing the

respondents to revise the retiral benefits by granting him due promotion to the

post of Junior Assistant.

2. As is evident from perusal of order dated 31.05.2016, passed in

CWP-15819-2019, Annexure P-8, filed by the petitioner, challenging the

same order dated 14.12.2018, it was withdrawn after arguing for some time to

approach the Government. Confronted with the above, learned counsel for the

petitioner prays for withdrawal of the present petition, being not

maintainable.

3. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 18.03.2024 Hemant Whether speaking/reasoned : Yes / No Whether reportable : Yes / No

integrity of this order/judgment