Punjab-Haryana High Court
Major Bikram Jang Thapa vs The Union Of India & Others on 27 January, 2009
Author: Ajai Lamba
Bench: Ajai Lamba
IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
Civil Writ Petition No.18850 of 2006
Date of Decision: January 27, 2009
Major Bikram Jang Thapa
.....PETITIONER(S)
VERSUS
The Union of India & Others
.....RESPONDENT(S)
. . .
CORAM: HON'BLE MR. JUSTICE AJAI LAMBA
PRESENT: - Mr. Chanan Singh, Advocate, for the
petitioner.
Ms. Geeta Singhwal, Advocate, for
the respondents.
. . .
AJAI LAMBA, J (Oral)
This writ petition has been filed under Article 226/227 of the Constitution of India in challenge to Order dated 29.11.2005 (Annexure P-2) directing retirement of Regimental Commission Officers (RCOs) including the petitioner at the age of 52 years.
Learned counsel for the petitioner states that the petition has been rendered infructuous as the petitioner attained the age of 52 years on 31.12.2006.
The petition is disposed of as infructuous.
(AJAI LAMBA)
January 27, 2009 JUDGE
avin