Punjab-Haryana High Court
Harjinder Pal Singh -Ii vs State Of Punjab And Anr on 23 May, 2018
Author: Rajesh Bindal
Bench: Rajesh Bindal, Deepak Sibal
238
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.9806 of 2018 (O&M)
Date of Decision: 23.05.2018
Harjinder Pal Singh-II
...... Petitioner
Versus
State of Punjab and another
....... Respondents
CORAM: HON'BLE MR. JUSTICE RAJESH BINDAL HON'BLE MR. JUSTICE DEEPAK SIBAL Present: Mr. Saurabh Arora, Advocate for the petitioner.
Mr. Rajesh Bhardwaj, Sr. DAG, Punjab. Mr. Rajeev Kawatra, Advocate for respondent No.2.
RAJESH BINDAL J.
In the present petition, the petitioner has challenged the orders vide which his work was withdrawn. Subsequent thereto, the petitioner was prematurely retired from service vide notification dated 10.04.2018. The notification was issued prior to the filing of the present petition.
The orders impugned in the present petition only pertain to the withdrawal of the work of the petitioner. Subsequently, he has been prematurely retired.
1 of 2 ::: Downloaded on - 09-07-2018 02:47:54 ::: CWP No.9806 of 2018 (O&M) -2- Keeping in view the above facts, the prayer made in the present petition has been rendered infructuous and the same is disposed of as such. However, the petitioner can avail of his appropriate remedy against the order of the premature retirement or any other order, if so aggrieved.
(RAJESH BINDAL) JUDGE (DEEPAK SIBAL) JUDGE 23.05.2018 rittu Whether speaking/reasoned: Yes/No Whether reportable: Yes/No 2 of 2 ::: Downloaded on - 09-07-2018 02:47:54 :::