Surinder Singh vs State Of Punjab And Others
2024 Latest Caselaw 6503 P&H

Punjab-Haryana High Court

Surinder Singh vs State Of Punjab And Others on 21 March, 2024

                                                             2024:PHHC:040786
                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                              AT CHANDIGARH
               124
                                                                      CWP-6782-2024
                                                                      Date of decision: 21.03.2024

               Surinder Singh                                                   ....Petitioner
                                                     Versus

               State of Punjab and others                                       ...Respondents

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

Present: Mr. H.S. Sidhu, Advocate for Mr. Kuldip Singh, Advocate for the petitioner.

Mr. Arun Gupta, DAG, Punjab.

***** AMAN CHAUDHARY. J (ORAL).

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

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

mandamus, for directing the official respondents No.2, 6 and 7 to reinstate the

petitioner with immediate effect and also pay the arrears of his salary.

2. Learned counsel for the petitioner prays for withdrawal of the

present petition to avail the appropriate remedy, in accordance with law.

3. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 21.03.2024 Hemant

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

integrity of this order/judgment