Punjab-Haryana High Court
Dharam Vir Singh vs State Of Haryana And Others ... on 8 February, 2010
Author: Permod Kohli
Bench: Permod Kohli
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
CWP. No. 8614 of 1990
Date of Decision: 8.2.2010.
Dharam Vir Singh --Petitioner
Versus
State of Haryana and others --Respondents
CORAM:- HON'BLE MR.JUSTICE PERMOD KOHLI.
Present:- Mr. Pritam Saini, Advocate for the petitioner.
Mr. R.S. Kundu, Addl. A.G., Haryana.
***
PERMOD KOHLI.J (ORAL) Mr. Kundu has placed on record copy of an order dated 31.8.1992, whereby the offer of appointment was given to the petitioner. It is stated that the petitioner stands appointed.
In this view of the matter, nothing survives in this petition, which is accordingly dismissed as having become infructuous.
(PERMOD KOHLI) JUDGE 8.2.2010.
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