KULDIP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In the present writ petition, the petitioner is praying for issuance of a writ in the nature of certiorari for quashing the advertisement dtd. 26/4/2021 (Annexure P-16) to the extent whereby both the posts (2) of Principal in the Sports Persons category have been reserved for women which amounts to 100% reservation for women against 33 % reservation as provided under the Punjab Civil Services (Reservation of Posts for Women), Rules, 2020 notified vide notification dtd. 21/10/2020 (Annexure P-10).

(2.) Learned State counsel, on instructions from Mr. Harish Kumar, Superintendent, DPI (Schools), submits that during the pendency of the instant petition, the abovesaid advertisement dtd. 26/4/2021 (Annexure P-16) has been withdrawn on 4/9/2025.

(3.) In the light of the fact that the impugned advertisement dtd. 26/4/2021 (Annexure P-16) has been withdrawn on 4/9/2025, learned counsel for the petitioner submits that he does not want to press the present petition, at this stage, however, liberty may be granted to the petitioner to file an application for revival of the petition, if any cause still survives.