Baldev Singh And Ors vs State Of Punjab And Ors
2024 Latest Caselaw 10414 P&H

Punjab-Haryana High Court

Baldev Singh And Ors vs State Of Punjab And Ors on 15 May, 2024

                                       Neutral Citation No:=2024:PHHC:068386




CWP-1557-20
         2003 (O&M)                                                            -1--


            IN THE HIGH COURT OF PUNJAB AND HARYANA
                           AT CHANDIGARH


422                                             CWP
                                                CWP-1557-2003 (O&M)
                                                Date of Decision: 15.05.2024

Baldev Singh and others                                            ...Petitioners


                                      Versus


State of Punjab and others                                        ...Respondents


CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL

Present:-     None for the petitioners
              Mr. Pawan Kumar, Deputy Advocate General, Punjab
                    ***

JAGMOHAN BANSAL, J. (Oral)

1. The petitioners petitioner through instant petition under Articles 226/227 of

the Constitution of India are seeking direction to respondents to call for the

record of respondents concerning the detailing of Head Constables for

Intermediate School Course which continued from October' 2001 to April''

2002. They y are further seeking setting aside of appointment of private

respondents and direction to respondents to prepare seniority list from the date

of passing the lower school course.

2. Durin the pendency of the present petition, the petitioner filed During

CM No.9685 9685 of 2005 200 seeking disposal of main petition in the light of

judgment passed by this t Court in HC Tara Singh and others v. State of

Punjab and others, others CWP No.16997 of 2001.

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Neutral Citation No:=2024:PHHC:068386

CWP-1557-20 2003 (O&M) -2--

3. Respondent Respondent-State in its reply dated 27.07.2006 has conceded that

State has implemented judgment of this Court in HC Tara Singh (supra).

4. In view of stand of respondent respondent-State, nothing survives and

accordingly the present petition is hereby disposed of.

5. Pending application(s), application(s), if any, shall also stand disposed of.

6. The petitioner is at liberty to move an appropriate application, if

cause survives.

(JAGMOHAN BANSAL) JUDGE 15.05.2024 Mohit Kumar Whether speaking/reasoned Yes/No Whether reportable Yes/No

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