Punjab-Haryana High Court
Satish Kumar vs State Of Haryana And Others on 12 December, 2023
Author: Vikas Bahl
Bench: Vikas Bahl
Neutral Citation No:=2023:PHHC:158621
CM-20649-CWP-2023 in/and
CWP-236-2020 (O&M) [1] 2023:PHHC:158621
108
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CM-20649-CWP-2023 in/and
CWP-236-2020 (O&M)
Date of decision: 12.12.2023
Satish Kumar
...Petitioner
Versus
State of Haryana and others
...Respondents
CORAM: HON'BLE MR. JUSTICE VIKAS BAHL
Present: Mr. Vikas Malik, Advocate for
Mr. Balbir Kumar Saini, Advocate for the applicant-petitioner.
Ms. Rajni Gupta, Addl. A.G., Haryana.
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VIKAS BAHL, J. (ORAL)
CM-20649-CWP-2023 and CWP-236-2020
1. Prayer in the application bearing No.CM-20649-CWP-2023 is for preponement of the date of hearing in the main case from 20.02.2024 to an early date and for grant of permission to withdraw the same.
2. Learned counsel for the applicant-petitioner has submitted that the petitioner had filed the writ petition under Article 226/227 of the Constitution of India for issuance of a writ in the nature of certiorari for quashing the order dated 04.10.2019/07.10.2019 (Annexure P-2), whereby respondent No.4 has ordered regular departmental enquiry against the petitioner and also has refused to stay the regular departmental enquiry 1 of 2 ::: Downloaded on - 13-12-2023 06:34:11 ::: Neutral Citation No:=2023:PHHC:158621 CM-20649-CWP-2023 in/and CWP-236-2020 (O&M) [2] 2023:PHHC:158621 proceedings till the decision of the case in FIR No.708 dated 17.09.2019 registered under Sections 384/34, 120-B of IPC and Sections 7, 13(1)(d) of the Prevention of Corruption Act, 1988. It is further submitted that the criminal proceedings have culminated into the acquittal of the petitioner and thus, he seeks permission of this Court to withdraw the present writ petition with liberty to the petitioner to pursue the departmental proceedings.
3. On the other hand, learned State Counsel has submitted that she has no objection in case the main case is preponed from 20.02.2024 to today.
4. In view of the above, the present application bearing No.CM- 20649-CWP-2023 is allowed and the date of hearing in the main case is preponed from 20.02.2024 to today and the same is taken on Board today itself for final disposal.
5. Accordingly, the main writ petition bearing No.CWP-236-2020 is dismissed as withdrawn with liberty to the petitioner to pursue the departmental proceedings, in accordance with law.
6. All the pending miscellaneous applications, if any, shall stand disposed of in view of the abovesaid order.
12.12.2023 (VIKAS BAHL)
Pawan JUDGE
Whether speaking/reasoned:- Yes/No
Whether reportable:- Yes/No
Neutral Citation No:=2023:PHHC:158621
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