Punjab-Haryana High Court
Hukam Chand @ Hukam Singh vs State Of Haryana And Others on 24 August, 2017
Author: G.S.Sandhawalia
Bench: G.S.Sandhawalia
130
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Civil Writ Petition No.19075 of 2017
Date of decision: 24.08.2017
Hukam Chand @ Hukam Singh ...Petitioner
Versus
The State of Haryana and others ...Respondents
CORAM: HON'BLE MR.JUSTICE G.S.SANDHAWALIA
Present: Mr. Pankaj Jain, Advocate for the petitioner.
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G.S.SANDHAWALIA, J. (Oral)
After arguing for some time, counsel for the petitioner submits that he does not wish to press the present writ petition and prays that the same may be dismissed as not pressed with liberty to approach the respondents for the necessary relief since it is his case that his transfer was not on consent basis and therefore denial of TA/DA and joining time is not as per the rules.
Accordingly, the present writ petition is dismissed as not pressed. However, in case the the petitioner submits representation with regard to non payment of TA/DA and joining time within three days from today, this Court expects that the respondents shall decide the same expeditiously preferable within a period of three weeks from the date of receipt of the representation.
August 24, 2017 (G.S.SANDHAWALIA)
Pka Judge
Whether speaking/reasoned Yes/No
Whether reportable: Yes/No
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