Punjab-Haryana High Court
Dr Col Ss Minhas Retd vs Union Of Undia And Others on 23 January, 2026
Author: Sandeep Moudgil
Bench: Sandeep Moudgil
236 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CWP-74-2026 (O&M) DECIDED ON: 23.01.2026 DR COL SS MINHAS RETD sean PETITIONER(S) VERSUS UNION OF UNDIA AND OTHERS sesee RESPONDENT(S) CORAM: HON'BLE MR. JUSTICE SANDEEP MOUDGIL Present: Mr. Abhishek Sethi, Advocate and Mr. Ramneek Vasudeva, Advocate for the petitioner(s) 36 2 2 SANDEEP MOUDGIL, J (ORAL)
This writ petition has been filed under Articles 226/227 of the Constitution of India for issuance of a writ, order or direction in the nature of mandamus may kindly be issued in favour of the petitioner directing the respondents to re-engage the spotless and uninterrupted services of the petitioner to his post of Medical Officer at ECHS Polyclinic, Mohali, District SAS Nagar keeping into account his Good work and conduct (from 18-10-2016 till 02-01- 2026) particularly when there is existence of work, in view of the Orders dated 15.12.2016 and 31.07.2017 (P-16) passed by the Hon'ble Supreme Court in the cases of similarly situated ECHS employees, wherein vide Order dated 28.04.2022 (P-17) leave has been granted by the Hon'ble Supreme Court and not to replace the ANURADHA 2026.01.23 07:29 I agree to specified portions of this document CWP-74-2026 (O&M) 2 petitioner with another contractual employee and Order dated 24-04-2024 passed in LPA-906-2024 (Iqbal Singh Vs Union of India & Ors). Learned counsel for the petitioner submits that the instant petition has become infructuous as the petitioner has been granted appointment. In view of the above submission, the petition stands disposed of as having been rendered infrcutuous.
(SANDEEP MOUDGIL) 23.01.2026 JUDGE anuradha Whether speaking/reasoned _ : Yes/No Whether reportable : Yes/No ANURADHA 2026.01.23 07:29 I agree to specified portions of this document