Punjab-Haryana High Court
Vyom Yadav vs Union Of India And Ors on 4 July, 2023
Bench: Ravi Shanker Jha, Arun Palli
Neutral Citation No:=2023:PHHC:083547-DB
2023:PHHC:083547-DB
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-13751-2023(O&M)
Date of decision: 04.07.2023
Vyom Yadav through his natural guardian/father
... Petitioner
Versus
Union of India and others
... Respondents
CORAM: HON'BLE MR. JUSTICE RAVI SHANKER JHA,
CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN PALLI
Present: Petitioner through his natural guardian/father Viney Yadav.
Mr. Arun Gosain, Sr. Govt. Counsel, and
Ms. Swati Arora, Advocate, for respondent No.1-UOI.
Mr. Ashwani Talwar, Advocate, for respondent No.2.
Dr. Neha Awasthi, Advocate, and
Ms. Sukhmani Patwalia, Advocate, for respondent No.3.
***
RAVI SHANKER JHA, C.J. (Oral)
The parties are ad idem on the issue that applicability of the Central Educational Institutions (Reservation in Admission) Act, 2006 has been held to be inapplicable to the Punjab Engineering College by a Division Bench of this Court in CWP No.15738 of 2018 [Aditya Singh Barget (minor) through his father-Vikram Singh v. Union of India and others], decided on 13.08.2018, against which Special Leave to Appeal(C) No.1765 of 2019 is pending before the Supreme Court.
The petitioner appearing through his natural guardian prays for withdrawal of the petition as he wishes to join issues in pending Special Leave to Appeal before the Supreme Court.
As prayed, the petition is dismissed as withdrawn.
( Ravi Shanker Jha ) Chief Justice ( Arun Palli ) 04.07.2023 Judge Rajan Whether speaking / reasoned: YES/NO Whether Reportable: YES/NO Neutral Citation No:=2023:PHHC:083547-DB 1 of 1 ::: Downloaded on - 05-07-2023 23:39:38 :::