Yadwinder Singh vs State Of Punjab And Others
2024 Latest Caselaw 10004 P&H

Punjab-Haryana High Court

Yadwinder Singh vs State Of Punjab And Others on 8 May, 2024

                                      Neutral Citation No:=2024:PHHC:064463




236        IN THE HIGH COURT OF PUNJAB AND HARYANA
                  AT CHANDIGARH

                                              CWP-25239-2021 (O&M)
                                              Date of decision: 08.05.2024

YADWINDER SINGH                                        ...PETITIONER

                               VERSUS

STATE OF PUNJAB AND ORS.                               ...RESPONDENTS

CORAM: HON'BLE MR. JUSTICE NAMIT KUMAR

Present: Mr. Naveen Sihag, Advocate and
         Mr. R.K.Poonia, Advocate for the petitioner.

           Mr. Teevar Sharma, AAG, Punjab.

      Mr. Sanjeev Soni, Advocate for respondent No.3.
      ****
NAMIT KUMAR ,J. (ORAL)

1. The instant petition has been filed by the petitioner under Articles 226

of the Constitution of India, for issuance of a writ in the nature of mandamus, for

directing respondent Nos.2 to 4 to implement the conditions of appointment

order/letter dated 28.12.2016 (Annexure P-2).

2. Learned counsel for the petitioner submits that the present case is

squarely covered by the judgment passed by a Co-ordiante Bench of this Court in

CWP-11106-2021, titled as Dev Singh and others Versus State of Punjab and

others, decided on 07.09.2021.

3. Learned State counsel, on instructions from Mr. Tarwinder Singh, Sr.

Assistant, Department of Local Govt. Punjab, has not disputed the aforesaid

contention of the learned counsel for the petitioner.

4. Disposed of in the same terms as in CWP-11106-2021.

08.05.2024                                             (NAMIT KUMAR)
renubala                                                 JUDGE
           Whether speaking/reasoned: Yes/No
           Whether reportable:        Yes/No
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