Punjab-Haryana High Court
H.C. Sukhwinder Singh @ Sukhwinderjeet ... vs State Of Haryana And Ors on 29 January, 2014
Bench: Jasbir Singh, Harinder Singh Sidhu
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
CWP No.15352 of 2013 (O&M)
Date of decision:January 29,2014
H.C. Sukhwinder Singh @ Sukhwinderjeet Singh
..... Petitioner
Versus
State of Haryana and ors. .... Respondents
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CORAM:HON'BLE MR. JUSTICE JASBIR SINGH
HON'BLE MR.JUSTICE HARINDER SINGH SIDHU
Present: Mr. Ravi Partap Singh, Advocate
for the petitioner.
Mr. H.S. Hooda, Advocate General, Haryana
with Mr. Aman Chaudhary, Addl. AG, Haryana
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JASBIR SINGH, J.(Oral)
Counsel for the petitioner wishes to withdraw this writ petition with liberty to lay challenge to the Ordinance No.6 of 2013 'The Haryana (Abolition of Distinction of Pay Scale between Technical and Non-
Technical Posts) Ordinance, 2013' promulgated on 10.12.2013. To the prayer made, no objection has been made by State counsel.
Ordered accordingly.
(JASBIR SINGH ) JUDGE ( HARINDER SINGH SIDHU ) JUDGE 29.01.2014 Kumar Dinesh 2014.02.04 17:09 I attest to the accuracy and integrity of this document High Court,Chandigarh dinesh Kumar Dinesh 2014.02.04 17:09 I attest to the accuracy and integrity of this document High Court,Chandigarh