Punjab-Haryana High Court
Har Krishan Singh & Others vs State Of Punjab & Another on 10 December, 2009
Author: Ajai Lamba
Bench: Ajai Lamba
IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
Civil Writ Petition No.595 of 2009
Date of Decision: December 10, 2009
Har Krishan Singh & Others
.....PETITIONER(S)
VERSUS
State of Punjab & Another
.....RESPONDENT(S)
. . .
CORAM: HON'BLE MR. JUSTICE AJAI LAMBA
PRESENT: - Mr. H.S. Sethi, Advocate, for the
petitioners.
Mr. B.S. Chahal, Deputy Advocate
General, Punjab, for the
respondents.
. . .
AJAI LAMBA, J (Oral)
This petition has been filed under Article 226/227 of the Constitution of India praying for issuance of a writ in the nature of mandamus, directing the respondents not to proceed further with the chargesheets issued to the petitioner, placed on record as Annexure P-2 to P-5, all dated 30.10.2008.
Learned counsel for the respondents, on instructions from Rajinder Pal, Head Constable, Office of Senior Superintendent CWP No.595 of 2009 [2] of Police, Amritsar, states that the matter has been rendered infructuous in so much as, departmental proceedings/ chargesheets have been filed.
Disposed of as infructuous on the statement of learned counsel for the respondents.
(AJAI LAMBA)
December 10, 2009 JUDGE
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