Sarika vs State Of Haryana And Others
2024 Latest Caselaw 18860 P&H

Punjab-Haryana High Court

Sarika vs State Of Haryana And Others on 24 October, 2024

                                      IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                   AT CHANDIGARH

                 117                                                    CWP-24081-2024
                                                                        Date of Decision: 24.10.2024
                 Sarika                                                                ...Petitioner(s)

                                                               Versus

                 State of Haryana and others                                            ...Respondent(s)

                 CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA

                 Present:-              Mr. Sajjan Singh, Advocate for the petitioner

                                        Ms. Tanushree Gupta, DAG, Haryana

                 TRIBHUVAN DAHIYA, J. (Oral)

During pendency of the petition, the petitioner has been granted

selection grade vide order dated 25.09.2024, subject to integrity for the years

2012 to 2015.

2. Learned counsel for the petitioner contends that the pre-condition

of good integrity for the mentioned years has been wrongly incorporated

therein, and seeks permission to withdraw the petition to file a fresh one to

challenge the order.

3. Permitted to do so.

4. Petition stands dismissed as withdrawn with liberty prayed for.

(TRIBHUVAN DAHIYA) JUDGE 24.10.2024 Payal Whether speaking/reasoned Yes/No Whether reportable Yes/No

authenticity of this order/judgment