Punjab-Haryana High Court
Raj Kumar Thapa vs Union Of India And Ors on 22 December, 2014
Author: Rameshwar Singh Malik
Bench: Rameshwar Singh Malik
HIGH COURT FOR THE STATES OF PUNJAB & HARYANA
AT CHANDIGARH
CWP No. 6905 of 2014
Date of decision:22.12.2014
Raj Kumar Thapa
Petitioner.
Vs.
Union of India and others
Respondents.
CORAM: HON'BLE MR. JUSTICE RAMESHWAR SINGH MALIK
1. To be referred to the Reporters or not ?
2. Whether the judgment should be reported in the Digest ?
Present: Mr. Jagjit Gill, Advocate for the petitioner.
Mr. Maharaj Kumar, Advocate for UOI.
RAMESHWAR SINGH MALIK, J. (Oral)
Learned counsel for the respondent, at the outset, fairly states that since the petitioner has been reinstated in service w.e.f 07.02.2014 and he has joined the duties on 05.07.2014, present writ petition has been rendered infructous and may be disposed of as such.
Faced with the aforesaid situation, learned counsel for the petitioner also fairly states that the present writ petition be disposed as infructous in view of the statement made by the learned counsel for the respondent.
Ordered accordingly.
22.12.2014 (RAMESHWAR SINGH MALIK)
amit rana JUDGE
AMIT RANA
2014.12.24 09:46
I attest to the accuracy and
authenticity of this document
Chandigarh