AI Structured Summary
Not yet generated for this judgment
Judgment
Deepinder Singh Nalwa, J
In the present writ petition, the petitioner is praying for issuance of a writ in the nature of certiorari for quashing the advertisement dated 26.04.2021 (Annexure P-16) to the extent whereby both the posts (2) of Principal in the Sports Persons category have been reserved for women which amounts to 100% reservation for women against 33 % reservation as provided under the Punjab Civil Services (Reservation of Posts for Women), Rules, 2020 notified vide notification dated 21.10.2020 (Annexure P-10).
Learned State counsel, on instructions from Mr. Harish Kumar, Superintendent, DPI (Schools), submits that during the pendency of the instant petition, the abovesaid advertisement dated 26.04.2021 (Annexure P-16) has been withdrawn on 04.09.2025.
In the light of the fact that the impugned advertisement dated 26.04.2021 (Annexure P-16) has been withdrawn on 04.09.2025, learned counsel for the petitioner submits that he does not want to press the present petition, at this stage, however, liberty may be granted to the petitioner to file an application for revival of the petition, if any cause still survives.
In view of above, the present petition is dismissed as not pressed with the aforesaid liberty.