GURMEET SINGH Vs. CHANDIGARH ADMINISTRATION AND ANOTHER

JUDGEMENT

(1.) FEELING aggrieved against the impugned communication dated 10.9.2012 (Annexure P -9), the petitioner has approached this Court, by way of instant writ petition under Article 226/ 227 of the Constitution of India, seeking a writ in the nature of Certiorari, for quashing the impugned communication. Notice of motion was issued and pursuant thereto, reply on behalf of respondents was filed. Petitioner also filed his replication.

(2.) THE only issue raised by the learned counsel for the petitioner was that character certificate should have been issued in the format appended at Annexure P -11, which was issued to the petitioner earlier.

(3.) HAVING heard the learned counsel for the parties, after careful perusal of the record of the case and giving thoughtful consideration to the contentions raised, this Court is of the considered opinion that no interference is called for in the present case at the hands of this Court.