Punjab-Haryana High Court
Jaswinder Singh, S.D.E. vs . State Of Punjab And Others. on 2 August, 2013
HIGH COURT OF PUNJAB AND HARYANA
CHANDIGARH.
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CWP No. 7315 of 1993.
Date of decision: August 02, 2013.
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Jaswinder Singh, S.D.E. Vs. State of Punjab and others.
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CORAM: HON'BLE MR. JUSTICE DR. BHARAT BHUSHAN
PARSOON
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Present: Shri Mukesh Kumar Bhatnagar, Advocate,
for the petitioner.
Shri Yatinder Sharma, Addl: A.G.Punjab,
for the respondents.
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DR. BHARAT BHUSHAN PARSOON, J (ORAL)
Learned counsel for the petitioner states that the petitioner has since retired and before his superannuation he had got the deemed promotion from the date his juniors were promoted and as such this petition may be dismissed as having become infructuous.
Counsel for the respondents also states that the writ petition has become infructuous.
Dismissed as infructuous.
August 02, 2013 (Dr. Bharat Bhushan Parsoon) malik Judge