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Judgment
9 paragraphs · 179 wordsNamit Kumar, J
CM-509-CWP-2026
This application has been filed by the applicant/petitioner for withdrawal of the present writ petition with liberty to the petitioner to file a fresh one after incorporating a challenge therein to the vires of the notification dated 28.03.2019 issued by the State of Punjab.
Notice of the application.
Learned State counsel accepts notice of the application and has no objection if the application is allowed.
Accordingly, the application is allowed and the main case is taken on board today itself.
CWP-12009-2017
The present petition has been filed by the petitioner under Articles 226/227 of the Constitution of India, seeking a writ of certiorari, for quashing the letter dated 22.11.2005 (Annexure P-5), order dated 10.08.2015 (Annexure P-8) as well as order dated 04.11.2016 (Annexure P-11) passed by respondent No.3, declining the claim of the petitioner for counting of previous service rendered by him in PSPCL for pay protection and towards pensionary benefits and that too without affording any opportunity of hearing to the petitioner.
Dismissed as withdrawn with aforesaid liberty.