Punjab-Haryana High Court
State Of Punjab And Others vs Joginder Singh And Another on 6 August, 2024
192 CWP No. 07382 of 2017
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 07382 of 2017
Judgement Reserved on: 30.05.2024
Judgement Pronounced on: August 6, 2024
(arising out of the order dated 07.01.2016, passed by the Industrial Tribunal, Bathinda,
in Application No. 22 of 2014, u/s 33-C(2) of the Industrial Disputes Act, 1947)
State of Punjab & others
...Petitioner(s)
Versus
Joginder Singh s/o Ujjaggar Singh & another
...Respondent(s)
CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH
Present: Mr. Anurag Goyal, Advocate, Amicus Curiae.
Mr. D.S. Patwalia, Senior Advocate, Amicus Curiae, with
Ms. Alisha Sharda, Advocate.
Mr. Amit Chaudhary, DAG, Punjab, for the petitioners.
None 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 judgment of even date, passed separately in CWP No. 06535 of 2017, titled as "Kasturi Lal s/o Kundan Lal v. Municipal Corporation, Amritsar and others", and 510 connected cases, including present petition.
(SANJAY VASHISTH) JUDGE August 6, 2024 Pkapoor Whether speaking/reasoned? Yes/No Whether reportable? Yes/No PRASHANT KAPOOR 2024.08.06 15:19 I attest to the accuracy and authenticity of this order/judgement