Kulwant Singh And Others vs State Of Punjab And Others
2024 Latest Caselaw 10419 P&H

Punjab-Haryana High Court

Kulwant Singh And Others vs State Of Punjab And Others on 15 May, 2024

                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                              AT CHANDIGARH
               123
                                                                      CWP-11311-2024
                                                                      Date of decision: 15.05.2024

               Kulwant Singh and others                                         ....Petitioners
                                                     Versus

               State of Punjab and others                                       ...Respondents

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

Present: Ms. Amandeep Kaur, Advocate for the petitioners.

Mr. Charanpreet Singh, AAG, Punjab. *****

AMAN CHAUDHARY. J (Oral)

1. The prayer made in the present petition is for directing the

respondents to not dispense with the services of the petitioners till the

appointment of regular employees in consonance with the judgment of

Hargurpartap Singh vs. State of Punjab.

2. After arguing for some time, learned counsel for the petitioners

prays for withdrawal of the present petition to pursue the department.

3. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 15.05.2024 Hemant

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

integrity of this order/judgment