Punjab-Haryana High Court
Zabar Singh vs State Of Haryana And on 24 July, 2013
HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
****
CWP No. 15872 of 1993.
Date of decision: July 24, 2013.
***
Zabar Singh Versus State of Haryana and
others.
***
CORAM: HON'BLE MR. JUSTICE DR. BHARAT BHUSHAN
PARSOON.
PRESENT: Shri R.K.Malik, Sr.Advocate, with
Shri Tej Pal, Advocate, for the petitioner.
Ms. Mamta Singla Talwar, AAG, Haryana.
Shri B.S,.Patwalia, Advocate, for respondent No.3.
***
DR. BHARAT BHUSHAN PARSOON, J (ORAL)
Counsel for the State of Haryana informs this Court that grievance of the petitioner has already been redressed and names of the dependents of Ex.servicemen whose selection had been challenged in this writ petition, have been deleted from the select list and thereafter the selection has been made in terms of the Rules. It is further stated that thereafter, two candidates were selected whereas names of five others were placed in the waiting list. In this regard the communication by the Secretary, Haryana Staff Selection Commission, Panchkula addressed to the Advocate General Haryana, Chandigarh has been placed on record of connected case i.e CWP No.9597 of 1993.
Counsel for the petitioner has gone through the said communication and submits that so far as the grievance of the petitioner in this petition is concerned, the same stands redressed and nothing more remains to be adjudicated and that the writ petition has become infructuous.
In view of the above circumstances the writ petition is -2- dismissed as having become infructuous.
July 24,2013 (Dr.Bharat Bhushan Parsoon) malik Judge