Punjab-Haryana High Court
Ct Sanjay Singh vs Union Of India And Others on 17 May, 2010
Author: Augustine George Masih
Bench: Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
C.W.P. No. 8998 of 2010
Date of Decision : May 17, 2010.
CT Sanjay Singh
...... Petitioner.
Versus.
Union of India and others
..... Respondents.
CORAM: HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH.
Present:- Mr. D.S. Patwalia, Advocate,
for the petitioner.
AUGUSTINE GEORGE MASIH, J. (ORAL).
Counsel for the petitioner prays for withdrawal of the present writ petition at this stage with liberty to file a representation to respondents for supply of Order of termination/dismissal, which respondents have stated, has been passed in the case of petitioner. He refers to the communication dated 15.02.2010 (Annexure-P-10) as also communication dated 22.03.2010 (Annexure-P-10-A) attached with the writ petition. He further states that a direction be issued to respondents to supply the same, if any, within some specified time.
The present writ petition is dismissed as withdrawn with liberty to the petitioner to file a representation to respondents for supply of Order of termination/dismissal within a period of 15 days from today, which shall be considered and decided by respondents within a period 30 days thereafter.
(AUGUSTINE GEORGE MASIH) JUDGE May 17, 2010.
sjks.