Sukhkanwarpal Singh vs State Of Punjab And Others
2024 Latest Caselaw 6136 P&H

Punjab-Haryana High Court

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

                                                             2024:PHHC:038691
                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                              AT CHANDIGARH
               297
                                                                      CWP-18124-2023
                                                                      Date of decision: 18.03.2024

               Sukhkanwarpal Singh
                                                                                ...Petitioner
                                                      Versus

               State of Punjab and others                                       ...Respondents

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

Present : Dr. Anmol Rattan Sidhu, Senior Advocate with Mr.Mandeep Singla, Advocate for the petitioner.

Mr. Swapan Shorey, DAG, Punjab.

***** AMAN CHAUDHARY. J.

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

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

for directing respondents No.1 to 3 to reserve one vacancy for the petitioner

against the post issued by respondent No1.

2. Learned Senior Counsel submits that in wake of the petitioner

having been appointed, the present petition has been rendered infructuous and

may be disposed of as such.

3. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 18.03.2024 Hemant

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

integrity of this order/judgment