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Judgment
8 paragraphs · 250 wordsHarpreet Singh Brar, J
CM-1211 & 1212-CWP-2026
Both these applications have been filed under Section 151 of the Code of Civil Procedure, 1908 seeking preponement of date of hearing from 08.04.2026 to any shorter date as well as seeking withdrawal of the main petition with liberty to approach the competent authority.
In view of the averments made in the application, same is allowed and date of hearing is preponed from 08.04.2026 to today and the main petition is taken on board for final disposal today itself.
CWP-1872-2023
Present civil writ petition has been filed under Articles 226/227 of the Constitution of India for issuance of a writ in the nature of CERTIORARI seeking quashing of the order dated 28.11.2022 (Annexure P-3) passed by respondent No.2 and further to issue a writ in the nature of MANDAMUS directing the respondents to promote the petitioner as Senior Manager being eligible. It is further prayed that promotion date of the petitioner be preponed from 01.04.2016 to 20.06.2014 and to restore his seniority as recommended by HSSC.
Learned counsel for the applicant-petitioner submits that some of the grievance(s) raised by the petitioner in the present petition have been redressed, as Managing Director has passed an order dated 03.02.2025 (Annexure A-1) promoting him to the post of Senior Manager (Engg.). As such, he wishes to withdraw the present petition with liberty to raise the surviving grievance(s) before the competent authority, in accordance with law.
Dismissed as withdrawn with liberty aforesaid.