Punjab-Haryana High Court
Basant Singh vs State Of Punjab And Ors on 27 April, 2015
Author: Deepak Sibal
Bench: Deepak Sibal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.4074 of 2015
Date of decision:- 27.04.2015.
Basant Singh ......Petitioner
Versus
State of Punjab and others .......Respondents
CORAM: HON'BLE MR. JUSTICE DEEPAK SIBAL
1. To be referred to the Reporters or not?
2. Whether the judgment should be reported in the Digest?
Present: Mr. R.K Arora, Advocate
for the petitioner.
Mr. Suresh Singla, Addl. A.G, Punjab.
****
DEEPAK SIBAL, J. (ORAL)
Through the present petition, the petitioner seeks extension in his service beyond the age of superannuation.
The issue raised by the petitioner is squarely covered against him in a recent judgment rendered by me in CWP No. 3847 of 2015; Iqbal Mohammad Vs. State of Punjab and others; decided on 24.4.2015, involving similar questions of fact and law.
Accordingly, the present petition is also ordered to be dismissed in terms of the judgment rendered by me in CWP No. 3847 of 2015; Iqbal Mohammad Vs. State of Punjab and others; decided on 24.4.2015.
(DEEPAK SIBAL) JUDGE 27.04.2015.
PA PUSHPA ADHIKARI 2015.05.04 10:46 I attest to the accuracy and integrity of this document