Punjab-Haryana High Court
Jot Naranjan Singh Gill vs State Of Punjab And Anr on 7 April, 2022
Author: Mahabir Singh Sindhu
Bench: Mahabir Singh Sindhu
CWP-30239-2018 -1-
224 (1st case)
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-30239-2018 (O&M)
Date of decision : 07.04.2022
Jot Naranjan Singh Gill
...Petitioner(s)
Versus
State of Punjab and another
...Respondent(s)
CORAM: HON'BLE MR. JUSTICE MAHABIR SINGH SINDHU
Present: Mr. R.D. Bawa, Advocate,
Mr. Samuel Gill, Advocate,
& Mr. B.S. Mittal, Advocate,
for the petitioner.
Ms. Anu Chatrath, Addl.A.G., Punjab.
MAHABIR SINGH SINDHU, J.
Prayer in the instant petition filed under Article 226 of the Constitution of India, inter alia, is for quashing the impugned order dated 11.09.2017 (P-7), passed by respondent No.1, vide which recommendations made by the Selection Committee for appointment of the petitioner to the post of President, District Consumer Disputes Redressal Forum has been rejected.
Learned State counsel, on instructions from the concerned quarter, has apprised the Court that after consideration of the matter, necessary approval in favour of the petitioner has already been accorded by the competent authority and matter is pending with the concerned quarter 1 of 2 ::: Downloaded on - 08-04-2022 23:42:57 ::: CWP-30239-2018 -2- for remaining formalities.
In view of the above development, learned counsel for the petitioner, on instructions, submits that since his grievance is redressed by the respondents at their own level, therefore, he does not wish to press the petition any further.
As a result thereof, the writ petition is disposed off accordingly. Needless to say that in case, the issue is not materialized, the petitioner would be at liberty to move an appropriate application for revival of the writ petition and the same shall be considered in accordance with law.
07.04.2022 (MAHABIR SINGH SINDHU)
atulsethi JUDGE
Whether speaking / reasoned : Yes No
Whether Reportable : Yes No
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