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IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CM-19420-CWP-2024 IN/AND CWP-31275-2024(O&M) Date of decision: 02.12.2024
Babulal ...Petitioner Versus
State of Haryana and others .....Respondents
CORAM: HON'BLE MR. JUSTICE MAHABIR SINGH SINDHU
Present: Mr. Aditya Yadav, Advocate for the petitioner. ******
MAHABIR SINGH SINDHU, J.
CM-19420-CWP-2024 Application under Order 1 Rule 10 read with Section 151 of the Code of the Civil Procedure, 1908 for amending the memo of parties to the extent of adding the designation of the petitioner i.e. Inspector. For the reasons mentioned in the application, same is allowed as prayed for subject to all just exceptions. Amended memo of parties is taken on record. Registry to tag the same at appropriate place. Main case
Present petition has been filed under Article 226 of the Constitution for issuance of writ in the nature of certiorari for quashing the departmental enquiry dated 06.08.2024 (P-8) as well as chargesheet dated 12.09.2024 (P-9) and further to transfer the departmental enquiry (P-8) and chargesheet (P-9) to any independent agency.
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CM-19420-CWP-2024 IN/AND -2- CWP-31275-2024(O&M)
(2) When this Court was not inclined to accept the prayer, learned counsel, on instructions, wishes to withdraw the present petition with liberty to take legal recourse before the Authority concerned.
(3) Disposed off with aforesaid liberty.
(4) It is clarified that above observations be not construed as an expression of opinion on the merits of the case in any manner. Pending application(s), if any, shall also stand disposed off.
02.12.2024 ( MAHABIR SINGH SINDHU )
Harish Kumar JUDGE
| Whether speaking/reasoned |
Yes/No |
| Whether Reportable |
Yes/No |
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