RANJIT SINGH v. STATE OF PUNJAB AND OTHERS

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

271

Ranjit Singh

State of Punjab and others

CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY

Present: None

Mr. Manipal Singh Atwal, DAG, Punjab.

***

AMAN CHAUDHARY, J. (Oral)

1. Since the p

respondents to grant extension in service to the petitioner upto 31.03.2024

which this Court

to perform his duties and would also be entitled to the salary upto the af

date, as such, now

2. Disposed of

05.02.2025

ashok

Whether speaking/reasoned :

Whether reportable :

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH

CWP-1517

Date of decision: 05.02.2025

Versus

State of Punjab and others

HON'BLE MR. JUSTICE AMAN CHAUDHARY

None for the petitioner.

Mr. Manipal Singh Atwal, DAG, Punjab.

***

AMAN CHAUDHARY, J. (Oral)

Since the prayer made in the present petition

respondents to grant extension in service to the petitioner upto 31.03.2024

this Court vide interim order dated 29.01.

perform his duties and would also be entitled to the salary upto the af

now, the present petition has been rendered infructuous

Disposed of accordingly.

( AMAN CHAUDHARY )

Whether speaking/reasoned : Yes/No

Whether reportable : Yes/No

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH

1517-2024 (O&M)

Date of decision: 05.02.2025

..Petitioner

..Respondents

HON'BLE MR. JUSTICE AMAN CHAUDHARY

Mr. Manipal Singh Atwal, DAG, Punjab.

rayer made in the present petition was for directing the

respondents to grant extension in service to the petitioner upto 31.03.2024

01.2024, directed that he be allowed

perform his duties and would also be entitled to the salary upto the aforesaid

the present petition has been rendered infructuous.

( AMAN CHAUDHARY )

JUDGE

Yes/No

Yes/No

for directing the

respondents to grant extension in service to the petitioner upto 31.03.2024,

directed that he be allowed

oresaid

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