Jagdeep Singh And Others vs State Of Punjab And Others

Namit Kumar, J

Instant writ petition has been filed under Articles 226/227 of the Constitution of India seeking a writ of certiorari quashing the order dated 16.01.2007 (Annexure P-3), passed by respondent No.4 vide which the Punjab Government conveyed the requisite qualifications of Veterinary Pharmacists and further in continuation of the abovesaid order, whereby respondent No.4 further clarified the qualification of Veterinary Doctors. Further prayer has been made for directing the respondents not to terminate the services of the petitioners as Veterinary Pharmacists with respondents No.9 to 13 without any notice and only on the basis of impugned order dated 16.01.2007 (Annexure P-3) and for staying the operation of the impugned order dated 16.01.2007 (Annexure P-3) during the pendency of the present writ petition.

There was no representation on behalf of the petitioners on the last date of hearing i.e. 15.01.2026 and notice was ordered to be issued to the petitioners for today. As per office report, notice issued to petitioners No.1 and 3 are still awaited; notice issued to respondent No.2 has been received back unserved with the report “not met at the time of service” and notices issued to respondents No.4 and 5 have been served. However, there is no representation on behalf of the petitioners.

In this view of the matter, present petition is dismissed for non-prosecution. However, liberty is granted to the petitioners to get the same revived in case any cause still survives.