Punjab-Haryana High Court
Joginder Singh vs C R Jotriwal Ifs And Ors on 21 July, 2015
Author: Augustine George Masih
Bench: Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
COCP No.253 of 2015
Date of Decision: July 21, 2015
Joginder Singh
...Petitioner
Versus
Shri C.R. Jotriwala, IFS and others
...Respondents
CORAM: HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
Present: Mr. Mahavir Sandhu, Advocate
for the petitioner.
Mr. G.S. Wasu, Addl. A.G., Haryana.
*****
AUGUSTINE GEORGE MASIH, J. (Oral):
Counsel for the respondents, on the basis of the short reply which has been filed in Court, states that the interim dated 14.01.2015 passed in CWP No.545 of 2015, preferred by the petitioner, whereby status quo order regarding posting of the petitioner was ordered to be maintained, stands complied with as the petitioner continues to be posted as Incharge of the Territorial Range, Naraingarh, as is apparent from the order dated 07.07.2015 (Annexure R-1).
In view of the above, the present contempt petition is disposed of with an observation that the arrangement as has been pointed out in the order dated 07.07.2015 be maintained till the order dated 14.01.2015 subsists.
Rule discharged.
( AUGUSTINE GEORGE MASIH )
July 21, 2015 JUDGE
Harish
HARISH KUMAR
2015.07.23 10:14
I attest to the accuracy and
authenticity of this document