NACHHATTAR SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) THE petitioner is a retired Senior Assistant (Accounts) from the Department of Rural Development & Panchayats, State of Punjab. The present writ petition has been filed impugning the orders dated 28.06.2001 (Annexure P -48), 28.12.2001 (Annexure P -49) and 04.07.2005 (Annexure P -55) passed by the Appellate Authority. It would be apposite to refer to the decision taken by the Financial Commissioner and Secretary to Government of Punjab, Department of Rural Development & Panchayats in the impugned order dated 04.07.2005, which reads in the following terms:

(2.) IT is not a matter of dispute that after filing of the instant writ petition and during the pendency of the same, a fresh order dated 12.11.2010 has been passed by the Secretary to Government of Punjab, Rural Development & Panchayats and the same stands appended as Annexure R -9 along with the written statement filed on behalf of respondents No. 1 & 2. The operative part of this order is contained in para 24 and reads in the following terms:

(3.) AT this stage, learned counsel for the petitioner has prayed for withdrawal of the petition to raise a challenge to the order dated 12.11.2010.