Pankaj Rani vs State Of Punjab And Others
2024 Latest Caselaw 6251 P&H

Punjab-Haryana High Court

Pankaj Rani vs State Of Punjab And Others on 19 March, 2024

2024: PHHC:038838
IN THE HIGH COURT OF PUNJAB & HARYANA

AT CHANDIGARH
126
CWP-65 12-2024 (O&M)
Date of decision: 19.03.2024
Pankaj Rani
....Petitioner
Versus
State of Punjab and Others
...Respondents

CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY KKEKRE Present: | Mr. B.D. Sharma, Advocate for the petitioner RRERK AMAN CHAUDHARY. J.

1. The present civil writ petition has been filed under Articles 226/227

of the Constitution of India for issuance of a writ in the nature of mandamus for issuing appropriate directions to respondent Nos.1 to 5 to consider and take appropriate legal action on the representations, Annexure P-7, P-8, P-10, P-12, P- 13 and P-15 submitted by the petitioner.

2. After arguing for some time, learned counsel for the petitioner prays

for withdrawal of the instant petition to pursue the remedy before the Department.

3. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 19.03.2024 M.Kamra Whether speaking/reasoned : Yes / No

Whether reportable : Yes / No

MOHIT

2024.03.19 16:59

| attest to the accuracy and authenticity of this order/judgment