Punjab-Haryana High Court
Kanwaljit Kaur vs State Of Punjab And Others on 14 July, 2008
Author: Sabina
Bench: Sabina
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
C.W.P. No. 11853 of 2008
Date of Decision: July 14, 2008
Kanwaljit Kaur
...Petitioner
Versus
State of Punjab and others
...Respondents
CORAM: HON'BLE MR. JUSTICE M.M. KUMAR
HON'BLE MRS. JUSTICE SABINA
Present: Dr. M.L. Sachdeva, Advocate,
for the petitioner.
M.M. KUMAR, J.
There is no prayer made in the petition seeking a declaration that the petitioner belongs to the category of Dependent of Ex-serviceman. It is for the aforementioned reason that the name of the petitioner does not figure in the select list of Ex-servicemen (General) [Annexure P-10]. In order to succeed, the petitioner is required to seek a declaration of her status as a person belonging to the category of Dependent of Ex-serviceman. There is no such prayer made in the petition. Learned counsel requests for withdrawal of the petition with liberty to file a fresh one on the same cause of action by incorporating the prayer.
Ordered accordingly.
(M.M. KUMAR)
JUDGE
(SABINA)
July 14, 2008 JUDGE
Pkapoor