DEEPINDER SINGH NALWA, J. (Oral)
In the present writ petition, the petitioner is praying for issuance of a writ in the nature of certiorari for quashing the order dated 30.08.2018 (Annexure P-18) passed by the Education Tribunal, S.A.S. Nagar (Mohali) (for short 'the Tribunal'), vide which the Tribunal had referred the case of respondent No.5 to the DPI (SE), Punjab.
2. Learned counsel for respondent No.5 submits that in pursuance of the order 30.08.2018 (Annexure P-18) passed by the Tribunal, the DPI has already passed a speaking order dated 02.05.2025, as such, the present writ petition has rendered infructuous. Photocopy of order dated 02.05.2025 is taken on record and marked as 'X'.
3. Learned counsel for the petitioner submits that in light of the order dated 02.05.2025, the present writ petition may be disposed of
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with liberty to the petitioner to challenge the abovesaid order in accordance with law.
4. In view of the above, the present writ petition is disposed of with liberty as prayed for.
5. Pending application(s), if any, shall also stand(s) disposed of.
27.01.2026 (DEEPINDER SINGH NALWA)
d.gulati JUDGE
Whether speaking / reasoned : Yes No Whether Reportable : Yes No
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