Bhagat Singh Azad vs State Of Hy And Another
2024 Latest Caselaw 16248 P&H

Punjab-Haryana High Court

Bhagat Singh Azad vs State Of Hy And Another on 4 September, 2024

                                         Neutral Citation No:=2024:PHHC:115606




                IN THE HIGH COURT OF PUNJAB & HARYANA
                             AT CHANDIGARH
509
                                                         CWP-1826-2004 (O&M)
                                                         Date of decision: 04.09.2024

Bhagat Singh Azad
                                                                          ....Petitioner
                                   Versus

State of Haryana and Another
                                                                        ...Respondents

                                                           COCP-1178-2004 (O&M)

Bhagat Singh Azad
                                                                          ....Petitioner
                                   Versus

B.D. Dhalia and Another
                                                                        ...Respondents

CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
                                  *****
Present : None for the petitioner

       Mr. Tapan Kumar, DAG Haryana
                            *****
AMAN CHAUDHARY, J. (ORAL)

1. These cases involve similar issues and therefore, are being disposed

of together by this common judgment.

2. The prayer made in the present petitions is for quashing the impugned

order dated 29.01.2004, whereby the petitioner was repatriated to his parent

Department.

3. The Division Bench of this Court vide order dated 05.02.2004, had

ordered the status quo to be maintained, which was made absolute vide order

dated 16.07.2004, after hearing the learned counsel for the parties and perusing the

record, when the present petition was admitted, Now, the petitioner is stated to

have retired.

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Neutral Citation No:=2024:PHHC:115606

CWP-1826-2004 (O&M) COCP-1178-2004 (O&M) -2-

4. Keeping in view the above, the cause of action might not even be

surviving, as such the present case is disposed of, however still reserving the

petitioner with a liberty to get it revived, in case any need arises.

6. A photocopy of this order be placed on the file of connected case.

(AMAN CHAUDHARY) JUDGE 04.09.2024 M.Kamra

Whether speaking/reasoned : Yes / No Whether reportable : Yes / No

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