Hargovind Dangi vs Union Of India And Another
2024 Latest Caselaw 19233 P&H

Punjab-Haryana High Court

Hargovind Dangi vs Union Of India And Another on 23 October, 2024

                                   Neutral Citation No:=2024:PHHC:139080




           IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                          CHANDIGARH
(115)
                                                             CWP-1700-20242024
                                                 Date of Decision:- 23.10.2024
                                                                          2024

Hargovind Dangi
                                                                 ......Petitioner

                                     Versus

Union of India and another
                                                               ......Respondentss

CORAM: HON'BLE MR. JUSTICE ALOK JAIN
                   ****
Present:      Mr. Vineet Kumar, Advocate for the petitioner.

              Mr. Indresh Goel, Senior Panel Counsel
              for the respondent-UOI.

              ****
ALOK JAIN,
     JAIN J. (Oral)

The present petition has been filed inter alia praying for issuance of a writ in the nature of mandamus directing the respondents to initiate and complete the selection process for the post of Sub Sub-Inspectors Inspectors in CPOs and Intelligence in view of the honorable acquittal of petitioner vide judgment dated 03.03.2021 (Annexure P-1)..

2. Learned counsel for the petitioner as well as the counsel for the respondent are ad idem that the application of the petitioner is under active consideration by the Authorities and the decision on the same shall be taken soon, soo therefore, learned counsel for the petitioner prays for disposal of the present petition with liberty to approach approach, in case, any adverse order is passed against him.

3. In light of the above, the present petition stands disposed of and the respondents are directed to decide the representation of the petitioner within three months from today.

(ALOK JAIN) JUDGE 23.10.2024 Parul

Whether speaking/reasoned:

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

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