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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