Punjab-Haryana High Court
Ex. Lady Constable Meenakshi vs State Of Haryana And Others on 20 December, 2011
Author: Mahesh Grover
Bench: Mahesh Grover
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
C.W.P.No.10024 of 2011(O&M)
Date of decision : 20.12.2011
Ex. Lady Constable Meenakshi
....Petitioner
Versus
State of Haryana and others
...Respondents
CORAM : HON'BLE MR.JUSTICE MAHESH GROVER Present : Mr. Amit Kaith, Advocate for Mr. Pritam Saini, Advocate for the petitioner Mr. Sunil Nehra, Sr. DAG, Haryana MAHESH GROVER, J The solitary prayer made in the instant petition is to quash orders dated 30.7.2009 and all consequent orders vide which the petitioner has been ordered to be discharged from service.
In the short reply submitted by the respondents, it has been stated that the aforesaid orders have been set aside by the competent authority with liberty to proceed afresh in accordance with law. The petitioner has since reported for duty on 21.8.2011 and has been allotted constabulary No. 3170/GGN.
In view of the aforesaid reply, I am of the considered opinion that the instant petition has been rendered infructuous and the same is disposed of as such.
In the eventuality of any fresh order being passed which is adverse to the petitioner, needless to say that she is at liberty to challenge the same.
December 20, 2011 (Mahesh Grover) rekha Judge