Punjab-Haryana High Court
Phulla Ram And Ors vs State Of Haryana And Ors on 29 January, 2014
Bench: Jasbir Singh, Harinder Singh Sidhu
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
CWP No.23740 of 2011 (O&M)
Date of decision:January 29,2014
Phulla Ram and ors. ..... Petitioners
Versus
State of Haryana and ors. .... Respondents
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CORAM:HON'BLE MR. JUSTICE JASBIR SINGH
HON'BLE MR.JUSTICE HARINDER SINGH SIDHU
Present: Mr.Jaspal Singh Maanipur, Advocate
for the petitioners.
Mr. H.S. Hooda, Advocate General, Haryana
with Mr. Aman Chaudhary, Addl. AG, Haryana
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JASBIR SINGH, J.(Oral)
Counsel for the petitioners wishes to withdraw this writ petition with liberty to lay challenge to the Ordinance No.6 of 2013 'The Haryana (Abolition of Distinction of Pay Scale between Technical and Non-
Technical Posts) Ordinance, 2013' promulgated on 10.12.2013. To the prayer made, no objection has been made by State counsel.
Ordered accordingly.
(JASBIR SINGH ) JUDGE ( HARINDER SINGH SIDHU ) JUDGE 29.01.2014 dinesh Kumar Dinesh 2014.02.04 17:13 I attest to the accuracy and integrity of this document High Court,Chandigarh