Punjab-Haryana High Court
Gulam Mohd vs Chandigarh Administration And Others on 30 July, 2012
Bench: Hemant Gupta, Rajiv Narain Raina
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CWP No. 12698 of 2012
Date of Decision: 30.07.2012
Gulam Mohd.
.... Petitioner
Vs.
Chandigarh Administration and others
.... Respondents
CORAM: HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE RAJIV NARAIN RAINA
Present: - Mr. Vikas Bahl, Advocate
for the petitioner
HEMANT GUPTA, J. (Oral)
This order shall dispose of the twenty nine writ petitions bearing Nos. 12698, 12699, 12700, 12701, 12703, 12705, 12707, 12708, 12711, 12712, 12714, 12716, 12718, 12721, 12730, 12733, 12734, 12735, 12737, 12738, 12740, 12742, 12745, 12746, 12749, 12751, 12753, 12755, 12757 of 2012 as the common questions of law and facts are involved in all these cases. For brevity, the facts are being taken from CWP No. 12698 of 2012.
Learned counsel for the petitioner points out that the respondent authority has since passed an order on 28.07.2012 and petitioner intends to challenge the said order in an appropriate forum.
In view of the said fact, learned counsel for the petitioner wishes to withdraw the present writ petitions with liberty to avail alternative remedy as is available to the petitioner.
Dismissed as withdrawn with liberty aforesaid.
(HEMANT GUPTA) JUDGE (RAJIV NARAIN RAINA) 30.07.2012 JUDGE reena