Punjab-Haryana High Court
Kalyan Chand & Anr vs State Of Punjab & Ors on 26 February, 2018
Author: Jaswant Singh
Bench: Jaswant Singh
126
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CWP No. 1365 of 2018 (O&M)
Date of Decision: 26.02.2018
Kalyan Chand and another
.......... Petitioners
Versus
State of Punjab and others
.......... Respondents
CORAM: HON'BLE MR. JUSTICE JASWANT SINGH
Present: Mr. S.K. Choudhary, Advocate
for the petitioners.
****
JASWANT SINGH, J. (ORAL)
Both the petitioners, namely, Kalyan Chand and Kishori Chand, are employed as Waiters by the Irrigation Department, Punjab and posted at Ravi Sadan Rest House at Ranjit Sagar Dam, Shahpur Kandi, Tehsil & Distt. Pathankot.
By filing the present petition, the petitioners have laid challenge to the order dated 28.11.2017 (Annexure P-8), whereby they have been placed under suspension.
After arguing for sometime, learned counsel for the petitioners prays for withdrawal the present petition.
Dismissed as withdrawn.
February 26, 2018 ( JASWANT SINGH )
'dk kamra' JUDGE
Whether Speaking/reasoned Yes/No
Whether Reportable Yes/No
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