Punjab-Haryana High Court
Gurpal Singh Rampura vs State Of Punjab And Ors on 8 October, 2021
Author: Mahabir Singh Sindhu
Bench: Mahabir Singh Sindhu
110
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.9110 of 2008 (O&M)
Date of Decision: 08.10.2021
Gurpal Singh Rampura
......... Applicant/Petitioner
Versus
State of Punjab and others
......... Respondents
CORAM: HON'BLE MR. JUSTICE MAHABIR SINGH SINDHU
Present:- Mr. Anupam Singla, Advocate for the applicant/petitioner.
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MAHABIR SINGH SINDHU, J.
CM-14843-CWP-2021 Application for withdrawal of the main writ petition, which stands admitted.
For the reasons mentioned in the application, supported by way of an affidavit of the applicant/petitioner, the same is allowed subject to all just exceptions.
Main petition is taken on board today itself. MAIN CASE Present writ petition has been filed under Article 226 of the Constitution of India for quashing the impugned order dated 10.04.2008 (P-7) vide which claim of the petitioner seeking consideration for appointment to the post of President, District Consumer Forum in the State of Punjab has been rejected.
In view of the order, passed in CM-14843-CWP-2021, present petition is dismissed as withdrawn.
October 8th, 2021 ( MAHABIR SINGH SINDHU )
Gagan JUDGE
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
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