Punjab-Haryana High Court
Kamaljit vs State Of Punjab & Others on 17 September, 2013
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CWP No. 17262 of 2013
Date of decision: 17.09.2013
Kamaljit .... Petitioner
Vs.
State of Punjab & others .... Respondents
CORAM: HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA.
Present: Mr. R.S. Manhas, Advocate for the petitioner.
....
TEJINDER SINGH DHINDSA, J. (ORAL).
The instant writ petition has been filed praying for the issuance of a writ of mandamus for directing the respondents to issue to the petitioner the appointment letter for the post of Computer Faculty in the light of his merit position.
Counsel for the petitioner would submit that towards such claim even a legal notice had been served upon the respondent-authorities and which during the pendency of the present writ petition has been responded to and an order has been passed.
Counsel prays for withdrawal of the writ petition so as to raise a challenge to the order that has since been passed.
Prayer is allowed. The civil writ petition is dismissed as withdrawn with liberty as prayed for.
September 17, 2013 (TEJINDER SINGH DHINDSA)
harjeet JUDGE
Kaur Harjeet
2013.09.18 10:47
I attest to the accuracy and
integrity of this document