Punjab-Haryana High Court
Sweety Devi vs Pt. B.D. Sharma University Of Health ... on 31 August, 2017
Author: Mahesh Grover
Bench: Mahesh Grover
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
L.P.A. No.819 of 2017 (O&M)
Decided on : 31.08.2017
Sweety Devi ... Appellant
Versus
PT. B.D.Sharma ... Respondent
CORAM : HON'BLE MR.JUSTICE MAHESH GROVER
HON'BLE MR.JUSTICE RAJ SHEKHAR ATTRI
Present :
Mr. H.N.Sahu, Advocate,
for the appellant.
Mr. Sumer Singh Brar, Advocate,
for the respondent.
***
MAHESH GROVER, J. (Oral)
Learned counsel for the appellant states that inadvertently old rules were cited before the learned Single Judge whereas the rules applicable to the case of the appellant would be Haryana Civil Services (Leave) Rules, 2016 which came into existence with effect from 19.7.2016. If that be so, then we are of the opinion that the learned Single Judge was deprived of the correct legal position and in Letters Patent Appeal, we would not interfere unless the matter is viewed by learned Single Judge in terms of the new rules.
At this, learned counsel for the appellant prays for permission to withdraw the instant appeal with liberty to approach the learned Single Judge.
Dismissed as withdraw with liberty aforesaid.
(MAHESH GROVER) JUDGE (RAJ SHEKHAR ATTRI) JUDGE August 31, 2017 Paritosh Kumar Whether speaking/reasoned: Yes/No Whether Reportable: Yes/No 1 of 1 ::: Downloaded on - 03-09-2017 16:27:33 :::