Angrej Singh vs State Of Punjab & Ors
2024 Latest Caselaw 19466 P&H

Punjab-Haryana High Court

Angrej Singh vs State Of Punjab & Ors on 5 November, 2024

                                    Neutral Citation No:=2024:PHHC:143583




      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH

204
                                             CWP-2554-2000 (O&M)
                                             Date of decision : 05.11.2024

Angrej Singh                                                   ....Petitioner

                                   V/S

State of Punjab and another                                  ....Respondents

CORAM : HON'BLE MR. JUSTICE NAMIT KUMAR

Present:     Mr. Rahul Arora, Advocate for the petitioner.

             Mr. Rajesh Sehgal, Addl. A.G., Punjab.

             Mr. Prashant Kapila, Advocate for respondent No.2.

                                   ****

NAMIT KUMAR, J. (ORAL)

1. The petitioner has filed the instant writ petition under

Articles 226/227 of the Constitution of India, seeking a writ of

mandamus, directing the respondents to consider the case of the

petitioner for the post of Peon.

2. On the last date of hearing i.e. 01.10.2024, the following

order was passed :-

"Learned counsel for respondent No.2 submits that the present petition is squarely covered by the judgment of this Court passed in CWP No.1526 of 2000, titled as "Dial Singh and another vs State of Punjab and others" and other connected cases.

An adjournment slip has been circulated on behalf of learned counsel for the petitioner.

Adjourned to 05.11.2024.

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Neutral Citation No:=2024:PHHC:143583

CWP-2554-2000 (O&M) -2-

Since the case relates to the year 2000, it is made clear that no further adjournment shall be granted on the next date of hearing."

3. Learned counsel for the petitioner does not dispute the

abovesaid legal position.

4. Disposed of in the same terms as in CWP No.1526 of 2000.

05.11.2024                                           (NAMIT KUMAR)
kothiyal                                                JUDGE

             Whether speaking/reasoned:              Yes/No
             Whether Reportable:                     Yes/No




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