Citation : 2024 Latest Caselaw 18923 P&H
Judgement Date : 25 October, 2024
Neutral Citation No:=2024:PHHC:140621
112
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-29098-2024(O&M)
Date of decision: 25.10.2024
Shiv Kumar and others ...Petitioners
Versus
State of Haryana and another .....Respondents
CORAM: HON'BLE MR. JUSTICE MAHABIR SINGH SINDHU
Present: Mr. Rajat Mor, Advocate for the petitioners.
******
MAHABIR SINGH SINDHU, J.
Present petition has been filed under Article 226 of the
Constitution for issuance of writ in the nature of mandamus for directing the
respondents to offer appointment to petitioners on the post of Male Constable
(GD) (Advt. No. 04/2020 Cat. No.1) alongwith all consequential benefits and
further for directing the respondents to fill up the posts which remained vacant
after operating the merit list in view of the judgments passed by this Court.
(2) After arguing for some time, when this Court was not inclined to
accept prayer, learned counsel for the petitioners, on instructions, wishes to
withdraw the present petition at this stage with liberty to file fresh one, if an
occasion so arises.
(3) Ordered accordingly. (4) It is clarified that above observations be not construed as an
expression of opinion on the merits of the case in any manner.
Pending application(s), if any, shall also stand disposed off.
25.10.2024 ( MAHABIR SINGH SINDHU )
Harish Kumar JUDGE
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
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