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Jagrup Singh vs State of Punjab and Others

Punjab And Haryana At Chandigarh · Decided on 2 August 2010 · Citation: (2010) 08 P&H CK 0332

HON’BLE JUDGES
Ajai Lamba, J
ACTS & SECTIONS REFERRED
Constitution of India, 1950 — Article 226, 227
RESULT
Dismissed
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Judgment

6 paragraphs · 155 words

Ajai Lamba, J.—This civil writ petition has been filed under Article 226/227 of the Constitution of India, praying for issuance of a writ in the nature of certiorari, quashing Order dated 19.7.2010 (Annexure P-3).

2.

Vide Annexure P-3, the petitioner who is serving as Deputy Ranger, Forest Department, Lehragaga Range (Sangrur Division) has been transferred to Budhlada Range (Mansa Division).

3.

On a query of the Court, it has been informed that the petitioner has been posted in Lehragaga Range for three years.

4.

Learned Counsel contends that because the petitioner is scheduled to retire in August 2011, in terms of policy of the respondent-State, the petitioner should be allowed to stay in Lehragaga Range (Sangrur Division).

5.

Learned Counsel contends that a representation has already been made and therefore, the petition be dismissed as withdrawn so as to enable the petitioner to pursue his representation.

6.

Dismissed as withdrawn with liberty as prayed for.