AJAY AGGARWAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this writ petition filed under Articles 226/227 of the Constitution of India, is for restraining respondent No.2 to make appointment in pursuance of advertisement dtd. 7/7/2022 (Annexure P-1). Further a writ of certiorari has been sought, for quashing the advertisement dtd. 7/7/2022 (Annexure P-1).

(2.) Learned counsel for respondent No.2, at the outset, submits that the present petition has been rendered infructuous as the petitioner has challenged the advertisement dtd. 7/7/2022 (Annexure P-1) and in terms of the said advertisement, respondent No.3 was appointed and he has completed his tenure of three years and now, a fresh advertisement has been issued, which has already been challenged by the petitioner in CWP-23547-2025.

(3.) In view of the above, the present petition is disposed of having been rendered infructuous.