Punjab-Haryana High Court

Amrik Singh vs State Of Punjab And Ors on 6 May, 2024

                                                                           2024:PHHC: 061953
                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                             AT CHANDIGARH
                  217
                                                                       CWP-26998-2018
                                                                       Date of decision: 06.05.2024

                  Amrik Singh
                                                                                 ...Petitioner
                                                      Versus

                  State of Punjab and others                                      ...Respondents

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

Present : Mr. Vinod Kumar, Advocate for the petitioner.

Mr. Manipal Singh Atwal, DAG, Punjab.

***** AMAN CHAUDHARY. J (Oral)

1. The prayer in the present petition is for setting aside the order

dated 14.03.2018, Annexure P-2 vide which the services of the petitioner has

been regularized w.e.f. 15.01.2018, whereas the similarly situated persons

have been regularized w.e.f. 15.01.2016.

2. Learned State counsel submits that during the pendency of the

present petition, the services of the petitioner have now been decided to be

regularized w.e.f. 15.11.2017, Annexure R-3, the date on which the

judgment of acquittal was passed in his favour, upon which learned counsel

for the petitioner prays for withdrawal of the present petition to take further