Punjab-Haryana High Court
Pankaj Bhalla vs Central Board Of Secondary Education ... on 27 September, 2017
Bench: Ajay Kumar Mittal, Amit Rawal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 17002 of 2017
Decided on : 27.09.2017
Pankaj Bhalla
. . . Petitioner
Versus
Central Board of Secondary Education and others
. . . Respondents
CORAM: HON'BLE MR. JUSTICE AJAY KUMAR MITTAL
HON'BLE MR. JUSTICE AMIT RAWAL
PRESENT: Mr. Harish Bhardwaj, Advocate for
Mr. Namit Khurana, Advocate
for the petitioner.
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AJAY KUMAR MITTAL, J. (Oral)
The prayer in this writ petition filed under Articles 226/227 of the Constitution of India, is for direction direction to respondents No.1 & 2 to carry out regular inquiries in discharge of their statutory duties in time framed manner on the complaint made by the petitioner and if, respondent No.3 is found to be acted in gross violation of the Affiliation Examination Bye Laws of CBSE, provisions of Haryana School Education Rules, 2003, then direction to initiate appropriate action against respondent No.3 be issued.
2. It was not disputed that vide Annexure P-7 (letter dated 26.04.2017), the petitioner had been intimated that an Inspection Committee had been constituted to look into grievance of the petitioner and allegations made against respondent No.3.
3. Learned counsel for the petitioner has produced a copy of the communication dated 12.09.2017, received by the petitioner, in Court today, wherein, it has been intimated that the Board shall take strict action after receipt of inspection report from the Committee. The said communication is 1 of 2 ::: Downloaded on - 30-09-2017 02:24:34 ::: CWP No. 17002 of 2017 -2- taken on record, subject to all just exceptions.
4. In view of the above, learned counsel for the petitioner states that he may be allowed to withdraw the present writ petition.
5. Dismissed as withdrawn.
(AJAY KUMAR MITTAL)
JUDGE
(AMIT RAWAL)
September 27, 2017 JUDGE
J.Ram
Whether speaking/reasoned: Yes/No
Whether Reportable: Yes/No
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