Government Press Technical Workers ... vs Printing And Stationery Department And ...
2023 Latest Caselaw 21466 P&H

Punjab-Haryana High Court

Government Press Technical Workers ... vs Printing And Stationery Department And ... on 8 December, 2023

                                                                                        2023:PHHC:157425

               CWP-22175-2019                                                               -1-

               254

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH


                                                                           CWP-22175-2019
                                                                           Date of Decision: 08.12.2023

               Government Press Technical Workers Union, Patiala                            ....Petitioner



                                                                Versus



               Printing and Stationery Department, Chandigarh and others

                                                                                         ....Respondents



               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 None for the petitioner.

                                         Mr. Vipin Pal Yadav, Addl. A.G., Punjab.


               HARSH BUNGER, J. (Oral)

1. Prayer in the present petition filed under Articles 226/227 of the

Constitution of India is for issuance of writ in the nature of Certiorari for

quashing of award dated 20.03.2019 (Annexure P-10), passed by respondent

No.3, whereby the reference of the petitioner-Union claiming pay

parity/equation as fixed by the Ist Punjab Pay Commission and at par with

the employees working in Punjab Vidhan Sabha w.e.f. 01.01.1996 and of the

copyholder from 01.12.2011 at par with clerk along with consequential

benefits has been answered against the petitioner-Union.

2. On 07.10.2023, the following order was passed:

"On request of learned counsel for the petitioner,

authenticity of this document/judgment

2023:PHHC:157425

adjourned to 08.12.2023.

It is made clear that no further adjournment shall be granted."

3. Today, there is no representation on behalf of the petitioner.

4. It appears that the petitioner is no more interested in pursuing

the present petition.

5. Dismissed for non-prosecution.

6. All pending application(s), if any, shall stand closed.

               08.12.2023                                                       (HARSH BUNGER)
               Himani                                                               JUDGE

               Whether speaking/reasoned:                          Yes/No
               Whether reportable:                                 Yes/No

authenticity of this document/judgment