JOGINER LAL v. STATE OF PUNJAB AND OTHERS

Present:- Mr. H.S. Saini, Advocate for the Petitioner. Ms. Monica Chibber Sharma, Senior Deputy Advocate General, Punjab. JASWANT SINGH, J.(ORAL) Petitioner is working as an Executive Engineer with the Department of Water Resources and is due to reach the age of superannuation of 58 years on 30.11.2018. The Petitioner foregoes his right to seek extension in service under the optional extension Policy. The prayer is directed against the transfer order from Hoshiarpur to Ropar on the ground that he has 05 months to retire. This Court while issuing notice of motion on 24.07.2018 had stayed the transfer order as also directed that the petitioner shall be bound by his stand with regard to not seeking extension in service. At the time of resumed hearing, Counsel for the parties states that the present writ petition has become infructuous as the transfer order of

1 of 2 CWP No.18070 of 2018 #2# the petitioner from Hoshiarpur to Ropar has since been cancelled. In view of the above, present writ petition is hereby dismissed as infructuous. However, petitioner shall be bound by his statement with regard to not seek extension in service. ( JASWANT SINGH ) JUDGE August 16, 2018 Vinay Whether speaking/reasoned Yes/No Whether Reportable Yes/No

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