Punjab-Haryana High Court
Daya Singh vs State Of Haryana And Others on 27 November, 2024
Neutral Citation No:=2024:PHHC:156694
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
110
CWP-31880-2024
Date of decision : 27.11.2024
Daya Singh ....Petitioner
V/S
State of Haryana and others ....Respondents
CORAM : HON'BLE MR. JUSTICE NAMIT KUMAR
Present: Mr. Sunil Goswami, Advocate for the petitioner.
Mr. Saurabh Mohunta, D.A.G., Haryana.
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NAMIT KUMAR, J. (ORAL)
1. The petitioner has filed the instant writ petition under Articles 226/227 of the Constitution of India, seeking a writ of certiorari, quashing the order dated 09.07.2024 (Annexure P-2), whereby the petitioner has been retired from service w.e.f. 31.05.2024 from the post of Mali-cum-Chowkidar/Water Service, on the basis of wrong entry of date of birth in the Parivar Pehchan Patra portal, ignoring the correct and genuine date of birth of the petitioner i.e. 02.04.1969 as per the School Admission Register and School Leaving Certificate. Further, seeking a writ of mandamus, directing the respondents to allow the petitioner to continue in service till he attains the age of 58 years (which would fall in April, 2027 as per his correct date of birth).
2. After arguing the case for sometime, learned counsel for the petitioner wishes to withdraw the present petition with liberty to 1 of 2 ::: Downloaded on - 28-11-2024 07:03:08 ::: Neutral Citation No:=2024:PHHC:156694 CWP-31880-2024 -2- make a detailed representation to respondent No.2 for redressal of his grievances, as have been raised in the present petition, which may be directed to disposed of in the time bound manner.
3. Dismissed as withdraw with liberty as aforesaid.
4. However, if any such representation is submitted by the petitioner within a period of 01week from today, the same shall be considered and disposed of by respondent No.2 within a period of 06 weeks thereafter.
27.11.2024 (NAMIT KUMAR)
kothiyal JUDGE
Whether speaking/reasoned: Yes/No
Whether Reportable: Yes/No
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