Punjab-Haryana High Court
Executive Engineer Etc vs Om Parkash Etc on 6 August, 2024
152 CWP No. 14992 of 2015
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 14992 of 2015
Judgement Reserved on: 30.05.2024
Judgement Pronounced on: August 6, 2024
(arising out of the order dated 01.10.2014, passed by the Industrial Tribunal, Patiala,
in Application No. 894 of 2008, u/s 33-C(2) of the Industrial Disputes Act, 1947)
Executive Engineer, Provincial Division No. 1, PWD (B&R), Patiala
& others
...Petitioner(s)
Versus
Om Parkash s/o Nand Lal & 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 15:18 I attest to the accuracy and authenticity of this order/judgement