SUKHPAL SINGH Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) The petitioner through the instant petition under Article 226 of the Constitution of India is seeking direction to respondents to grant compassionate appointment.

(2.) The petitioner on the earlier occasion, preferred CWP-16704-2023 which was withdrawn vide order dtd. 22/9/2023. The order dtd. 22/9/2023 is reproduced as below:-

(3.) In the wake of aforesaid order, this Court is of the considered opinion that present petition is not maintainable.