Jaspinder Singh And Others vs Haryana School Shiksha Priyojna ...
2024 Latest Caselaw 9542 P&H

Citation : 2024 Latest Caselaw 9542 P&H
Judgement Date : 2 May, 2024

Punjab-Haryana High Court

Jaspinder Singh And Others vs Haryana School Shiksha Priyojna ... on 2 May, 2024

2024: PHHC:060998
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH

Sr. No.1237-3 CWP No.17367 of 2018
Date of Decision: 02.05.2024
Jaspinder Singh and others .... Petitioners

Versus

Haryana School Shiksha Priyojna Parishad, Panchkula ... Respondent

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA

Present: Mr. R.K. Malik, Senior Advocate with
Mr. Samrat Malik, Advocate for the petitioners.

Mr. D.S. Nalwa, Addl. A.G. Haryana.

3K 2 3k

TRIBHUVAN DAHIYA, J. (ORAL)

Learned counsel for the parties are ad idem that the instant petition has been rendered infructuous since the claimed relief has already been granted to the petitioners in terms of the judgment, dated 12.12.2023, passed in CWP No.15878 of 2014 titled Reena Rani and others v. State of Haryana and another.

Disposed of as such.

(TRIBHUVAN DAHTYA) JUDGE 02.05.2024 Maninder Whether speaking/reasoned --_: Yes/No

Whether reportable : Yes/No

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Jaspinder Singh And Others vs Haryana School Shiksha Priyojna ...
2024 Latest Caselaw 9542 P&H

Punjab-Haryana High Court

Jaspinder Singh And Others vs Haryana School Shiksha Priyojna ... on 2 May, 2024

LatestLaws Partner Event : MAIMS

Jaspinder Singh And Others vs Haryana School Shiksha Priyojna ...2024 Latest Caselaw 9542 P&H

Punjab-Haryana High Court

Jaspinder Singh And Others vs Haryana School Shiksha Priyojna ... on 2 May, 2024

LatestLaws Partner Event : MAIMS

Jaspinder Singh And Others vs Haryana School Shiksha Priyojna ...
2024 Latest Caselaw 9542 P&H