Punjab-Haryana High Court
Shakuntla Devi vs Uoi Etc on 29 March, 2017
Author: Rajiv Narain Raina
Bench: Rajiv Narain Raina
CM No.175 of 2017 in/and
CWP No.354 of 2006
-1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CM No.175 of 2017 in/and
CWP No.354 of 2006
Date of Decision: 29.03.2017
Shakuntla Devi ... Petitioner
Versus
Union of India and others ... Respondents
CORAM:- HON'BLE MR. JUSTICE RAJIV NARAIN RAINA
Present: Mr. Harsh Kinra, Advocate,
for the applicant-petitioner.
Mr. Namit Kumar, Advocate,
for Union of India.
RAJIV NARAIN RAINA, J.(Oral)
CM No.175 of 2017 Mr. Namit Kumar, learned counsel has produced a communication dated March 27, 2017 addressed to him which is self- speaking and taken on record as Mark 'A'. Appointment has been offered and the process preceding appointment is in progress including Police verification etc. and as soon as clearances are given by the respective authorities appointment will be offered. However, in case, any grievance arises which is not foreseen today then the petitioner may apply to this Court for revival of this petition.
The application stands disposed of.
1 of 2 ::: Downloaded on - 08-04-2017 13:11:13 ::: CM No.175 of 2017 in/and CWP No.354 of 2006 -2- Main Case Accordingly, the petition also stands disposed of in the above terms.
(RAJIV NARAIN RAINA) JUDGE 29.03.2017 manju Whether speaking/reasoned Yes/No Whether reportable Yes/No 2 of 2 ::: Downloaded on - 08-04-2017 13:11:14 :::