Punjab-Haryana High Court
Deputy Commissioner (Collector), ... vs Naresh Kumari And Anothers on 30 April, 2024
Neutral Citation No:=2024:PHHC:058443
Neutral Citation No.: 2024:PHHC:058443
CWP-23540 of 2017(O&M) -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-23540 of 2017
Decided on: April 30, 2024
(arising out of the award passed by the Labour Court, Ambala, in Reference No. 220 of 2009)
Deputy Commissioner(Collector), Ropar (Punjab) and others
...Petitioner(s)
Versus
Naresh Kumari and another
...Respondent(s)
CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH
Presence: Mr. Brijesh, Asst. A.G., Punjab.
Mr. G.S. Saini, Advocate,
for respondent No. 1.
-.-
SANJAY VASHISTH, J.
This petition and pending miscellaneous application(s), if any, stands disposed of, in terms of detailed observations made in the common judgment of even date, passed separately in CWP-23524-2017 (O&M), titled as "Deputy Commissioner(Collector), Ropar (Punjab) and others v. Labh Singh and another", and 13 connected cases, including present petition.
(SANJAY VASHISTH) JUDGE April 30, 2024 Rashmi Whether speaking/reasoned? Yes/No Whether reportable? Yes/No 1 of 1 ::: Downloaded on - 02-05-2024 04:03:02 :::