Punjab-Haryana High Court
Harinder Singh vs District & Sessions Judge on 13 August, 2013
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CWP No. 17466 of 2013
Date of decision: 13.08.2013
Harinder Singh .... Petitioner
Vs.
District & Sessions Judge, Hoshiarpur .... Respondent
CORAM: HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA.
Present: Mr. Ranjodh Singh Sidhu, Advocate for the petitioner.
....
TEJINDER SINGH DHINDSA, J. (ORAL).
The instant writ petition has been filed praying for the issuance of a writ of mandamus for directing the respondents to consider the name of the petitioner for the post of Process Server to which he had applied in pursuance to an advertisement dated 08.12.2011 (Annexure P-1).
Counsel for the petitioner at the very outset contends that to substantiate the claim as raised in the instant writ petition, information had been sought under the provisions of the Right to Information Act, 2005 and such information has not been supplied to him till date. Counsel further submits that the petitioner had already availed of the remedies of his first and second appeal before the State Information Commission, State of Punjab, whereby a final order has been passed on 16.04.2013 (Annexure P-15). Counsel submits that he may be permitted to withdraw the instant writ petition so as to raise a challenge to the order dated 16.04.2013 (Annexure P-15) passed by the State Information Commissioner, Punjab.
Prayer is allowed. The writ petition is dismissed as withdrawn with liberty as prayed for.
August 13, 2013 (TEJINDER SINGH DHINDSA)
harjeet JUDGE
Kaur Harjeet
2013.08.16 10:58
I attest to the accuracy and
integrity of this document