SURINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By order dtd. 20/4/2017, the matter was adjourned sine die and ordered to be connected with CWP No. 8353 of 2013.

(2.) A Division Bench of this Court vide order dtd. 15/5/2025 has adjudicated a bunch of petitions including CWP No. 8353 of 2013, titled as "Council of Secondary Education vs. Union of India and others", which reads as:-

(3.) In the wake of aforesaid order, the instant petition deserves to be dismissed and accordingly dismissed. Liberty is granted to the petitioner to move an appropriate application within one month from today, if cause survives.