Punjab-Haryana High Court

Somoti Alias Somwati vs Union Of India And Others on 2 May, 2024

                                  Neutral Citation No:=2024:PHHC:060940




         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                        CHANDIGARH.

                                  2024:PHHC:060940
239                               CWP-29074-2022 (O&M).
                                  Date of Decision: 02.05.2024.

SOMOTI @ SOMWATI
                                                                      ..Petitioner
                              VERSUS

UNION OF INDIA AND OTHERS
                                                                   .. Respondents

CORAM : HON'BLE MR. JUSTICE VINOD S. BHARDWAJ

PRESENT None for the petitioner.

              Respondent No.1 deleted from the array of respondents
              vide order dated 11.01.2024.

              Mr. Pankaj Mulwani, DAG, Haryana,
              for respondents No.2 to 4.

VINOD S. BHARDWAJ, J. (ORAL)

Challenge in the present writ petition is to the orders dated 28.01.2021 and 18.10.2021, Annexures P-4 and P-5 respectively, whereby respondent No.4 has discontinued the old age pension granted to petitioner.

It has been seen from the perusal of the order sheets that there has been no appearance on behalf of the petitioner on the last three dates of hearing. The position remains the same today as well.

It has been informed by the learned State counsel that the issue involved in the present writ petition has been already held against the petitioner in view of the judgment passed by this Court in CWP-3198-2021 titled as 'Raksha Kaushik and Others Vs Union of India and Others, decided on 19.09.2023.

It seems that the petitioner is no more interested to pursue the present writ petition.

Dismissed for non-prosecution.



May 02, 2024.                      (VINOD S. BHARDWAJ)
raj arora                                  JUDGE
           Whether speaking / reasoned :    Yes / No
           Whether reportable          :    Yes / No




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