EX CONSTABLE CHAMAN SINGH v. UNION OF INDIA AND OTHERS

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

(119)

EX CONSTABLE CHAMAN SINGH

UNION OF INDIA AND OTHERS

CORAM:

Present:

ALOK JAIN

issuance of a writ in the nature of mandamus seeking grant of pensionary

benefits w.e.f. 20.03.2008 after setting aside the order of the Summary

Security Force Court (SSFC) dated 19.03.2008 (Annexu

2.

counsel for the petitioner prays for withdrawal of the present petition at this

stage.

3.

withdrawn at this stage

case.

16.09.2024 Parul

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH

EX CONSTABLE CHAMAN SINGH

Versus

UNION OF INDIA AND OTHERS

HON’BLE MR. JUSTICE ALOK JAIN

****

Mr. Deepak Bhatt, Advocate for the petitioner

Mr. Amit Sharma, Senior Panel Counsel

for the respondents.

****

ALOK JAIN, J. (Oral)

The present petition has been filed

issuance of a writ in the nature of mandamus seeking grant of pensionary

benefits w.e.f. 20.03.2008 after setting aside the order of the Summary

Security Force Court (SSFC) dated 19.03.2008 (Annexu

After arguing vehemently on the merits of the case, learned

counsel for the petitioner prays for withdrawal of the present petition at this

In light of the above, the present petition stands dismissed as

withdrawn at this stage without expressing anything on the merits of the

Whether speaking/reasoned:

Whether Reportable:-

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH

CWP-23454-2024

Date of Decision:- 16.09.2024

……Petitioner

……Respondent

ALOK JAIN

Mr. Deepak Bhatt, Advocate for the petitioner.

Mr. Amit Sharma, Senior Panel Counsel

The present petition has been filed inter alia praying for

issuance of a writ in the nature of mandamus seeking grant of pensionary

benefits w.e.f. 20.03.2008 after setting aside the order of the Summary

Security Force Court (SSFC) dated 19.03.2008 (Annexure P-12).

After arguing vehemently on the merits of the case, learned

counsel for the petitioner prays for withdrawal of the present petition at this

n light of the above, the present petition stands dismissed as

without expressing anything on the merits of the

(ALOK JAIN)

JUDGE

Whether speaking/reasoned:- Yes/No

Yes/No

2024

2024

……Petitioner

……Respondent

praying for

issuance of a writ in the nature of mandamus seeking grant of pensionary

benefits w.e.f. 20.03.2008 after setting aside the order of the Summary

After arguing vehemently on the merits of the case, learned

counsel for the petitioner prays for withdrawal of the present petition at this

n light of the above, the present petition stands dismissed as

without expressing anything on the merits of the

Neutral Citation No:=2024:PHHC:121366

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