Translate
Text Highlighter

Bookmark

PDF

Share

Report a problem
AMICUS AI
Citation Codes
Equivalent Citations
citation codes
Case Number
Attorney(S)
Judges
Are you a practicing lawyer?
Enhance your digital presence and reach by creating a Casemine profile.
Upload pleading to use the new AI search
Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Attorney(S)
Judges
To access the original judgment, please Sign In or Subscribe.

    TARA SINGH v. STATE OF PUNJAB AND OTHERS

    IN THE HIGH COURT OF PUNJAB AND HARYANA

    AT CHANDIGARH

    105 CWP-31016-2025 (O&M) Date of decision : 29.10.2025

    TARA SINGH

    ...... Petitioner

    VERSUS

    STATE OF PUNJAB AND OTHERS

    ...... Respondents

    CORAM : HON'BLE MR. JUSTICE DEEPINDER SINGH NALWA ***

    Present :- Mr. H. C. Arora, Advocate for the petitioner.

    Mr. Satnam Preet Singh, DAG, Punjab.

    ***

    Deepinder Singh Nalwa, J. (Oral)

    1. In the present petition, the petitioner has challenged the order dated 21.08.2025 passed by the Educational Tribunal, Punjab, SAS Nagar, Mohali, whereby the petition filed by the petitioner was rendered infructuous.

    2. A perusal of the order dated 21.08.2025 passed by the Educational Tribunal, Punjab, would show that in view of the order dated 04.04.2025 (Annexure R-4) passed by the Director, Higher Education, Punjab, in pursuance to the order dated 04.10.2024 passed by this Court, the petition filed by the petitioner was disposed of having been rendered infructuous.

    3. Learned counsel appearing on behalf of the petitioner submits that in fact, in light of the order dated 04.04.2025 passed by the Director,

    1 of 2

    CWP-31016-2025 :2:

    Higher Education, Punjab, the petition filed by the petitioner could not have been rendered infructuous.

    4. After arguing at some length, learned counsel for the petitioner wants to withdraw the present writ petition with a liberty to file a review before the Educational Tribunal, Punjab.

    5. In view of the above, the present writ petition is dismissed as withdrawn with liberty as prayed for.

    6. Pending application(s), if any, shall also stand(s) disposed of accordingly.

    (DEEPINDER SINGH NALWA)

    JUDGE

    29.10.2025

    Rimpal Whether speaking/reasoned Yes/No Whether Reportable : Yes/No

    2 of 2

    Use AI to get other relevant cases.

    Comments

    TARA SINGH v. STATE OF PUNJAB AND OTHERS
    (Oct 29, 2025)