Punjab-Haryana High Court
Mangat Ram Sub Inspector vs The State Of Haryana Etc on 17 May, 2012
Author: G.S.Sandhawalia
Bench: G.S.Sandhawalia
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
CWP No.6964 of 1994
Date of decision:17.05.2012
Mangat Ram Sub Inspector .....Petitioner
Versus
The State of Haryana etc. .....Respondents
CORAM : HON'BLE MR.JUSTICE G.S.SANDHAWALIA
Present: None for the petitioner,
Ms.Aakanksha Sawhney, DAG, Haryana.
G.S.Sandhawalia J. (Oral)
1. The petitioner is praying for issuance of a direction to promote the petitioner to the post of Inspector with effect from 17.02.1992 as his juniors were promoted.
2. Petition was ordered to be heard along with CWP No.15474 of 1994. The said writ petition has been dismissed as having been rendered infructuous and for want of prosecution. Accordingly, the present writ petition is also dismissed as having been rendered infructuous and for want of prosecution.
17.05.2012 (G.S.Sandhawalia) sailesh JUDGE