Punjab-Haryana High Court
Dalveer And Others vs State Of Haryana And Others on 13 October, 2011
Author: Mahesh Grover
Bench: Mahesh Grover
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
C.W.P.No.19168 of 2011
Date of decision : 13.10.2011
Dalveer and others
....Petitioners
Versus
State of Haryana and others
...Respondents
CORAM : HON'BLE MR.JUSTICE MAHESH GROVER
....
Present : Mr.Naveen Kaushik, Advocate
for the petitioners.
.....
MAHESH GROVER, J.
Learned counsel for the petitioners prays for permission to withdraw the instant petition with liberty to approach this Court again in the event of any material being made available to him which would indicate that the services of the petitioners, who were working on contract basis, are being replaced by another set of contractual employees. Permitted to do so.
Dismissed as withdrawn with the liberty aforesaid granted. 13.10.2011 (MAHESH GROVER) JUDGE dss