Punjab-Haryana High Court
Asi Balbir Singh vs . State Of Punjab And Ors. on 8 July, 2010
CWP No.14414 of 2000
ASI Balbir Singh Vs. State of Punjab and ors.
Present : None for the petitioner.
Mr. Satish Bhanot, Addl. A.G., Punjab.
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Learned Addl. Advocate General, Punjab states that this petition has rendered infructuous in view of the fact that petitioner stood retired in the year 2000 and he has not challenged the order of premature retirement and he is challenging only show cause notice.
Dismissed as infructuous.
( ALOK SINGH ) 08 July, 2010 th JUDGE ashish