Punjab-Haryana High Court
Mohd Akram Khan vs Union Of India And Ors on 12 March, 2026
Author: Sandeep Moudgil
Bench: Sandeep Moudgil
214-40
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-23008-2025 (O&M)
DECIDED ON: 12.03.2026
MOHD AKRAM KHAN
.....PETITIONER(S)
VERSUS
UNION OF INDIA AND ORS
.....RESPONDENT(S)
CORAM: HON'BLE MR. JUSTICE SANDEEP MOUDGIL
Present: Mr. Sandeep Chopra, Advocate for the petitioner(s)
Mr. Karan Kumar Jund, Sr. Panel counsel
for respondents/UOI
SANDEEP MOUDGIL, J (ORAL)
The jurisdiction of this Court has been invoked under Article 226 of the Constitution of India with the prayer that this Hon'ble Court may kindly issue a writ or in the nature of Certiorari and may kindly quash advertisement (Annexure P-1) dated 26.06.2025/ 27.06.2025, vide which some favoured candidate is likely to be adjusted/replaced as Medical Officer at ECHS Polyclinic Sangrur at the post on which the petitioner has been working since 2016, being illegal, arbitrary, malafide, unjust, to defeat rights of petitioner, in the interest of justice.and also quash/ set aside all acts and omissions of respondents being arbitrary, illegal, malafide and contemptuous in the interest of justice.
Learned counsel for the petitioner prays for withdrawal of the present petition.
Prayer is accepted.
Dismissed as withdrawn.
Pending application(s), if any shall be disposed off.
(SANDEEP MOUDGIL)
12.03.2026 JUDGE
Meenu
Whether speaking/reasoned :Yes/No
Whether reportable :Yes/No
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