Punjab-Haryana High Court
Pankaj Arora vs Union Of India And Others on 30 April, 2013
Bench: Jasbir Singh, Rakesh Kumar Jain
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
*****
CWP No.2093 of 2005 Date of Decision: 30.04.2013 ***** Pankaj Arora . . . .Petitioner Versus Union of India and others . . . . Respondents ***** CORAM: HON'BLE MR.JUSTICE JASBIR SINGH, ACTING CHIEF JUSTICE HON'BLE MR.JUSTICE RAKESH KUMAR JAIN ***** Present: None for the petitioner.
Mr.H.S. Sidhu, Addl. A.G. Punjab.
***** JASBIR SINGH, ACJ (ORAL) By filing this writ petition, challenge is made to the appointment of respondent Nos.4 to 15 as Chief Parliamentary Secretaries/Parliamentary Secretaries in the year 2004. Since, their term is over, the present writ petition has become infructuous.
Dismissed as infructuous.
(JASBIR SINGH)
ACTING CHIEF JUSTICE
(RAKESH KUMAR JAIN)
APRIL 30, 2013 JUDGE
Vivek