RAVINDER VERMA Vs. STATE OF PUNJAB AND ORS

JUDGEMENT

(1.) 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 of transfer dated 12.7.2006 (Annexure P-6) as also order dated 7.7.2010 (Annexure P-9) vide which payment of house rent allowance of the petitioner has been stopped.

(2.) Learned Counsel, at the outset, contends that petitioner would like to file a separate petition in challenge to Order dated 7.7.2010 (Annexure P-9) and therefore, this petition be treated only in challenge to Order dated 12.7.2010 (Annexure P-6).

(3.) The petition is dismissed as withdrawn in challenge to Order dated 7.7.2010 (Annexure P-9) with liberty to the petitioner to file a separate petition in that regard.