Amar Iqbal Singh vs State Of Punjab And Others
2023 Latest Caselaw 22611 P&H

Punjab-Haryana High Court

Amar Iqbal Singh vs State Of Punjab And Others on 22 December, 2023

Author: Sanjeev Prakash Sharma

Bench: Sanjeev Prakash Sharma

                                                         Neutral Citation No:=2023:PHHC:165173




127           IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

                                                 2023:PHHC:165173
                                                 CWP-29195-2023
                                                 Date of Decision: 22.12.2023

Amar Iqbal Singh                                                ...Petitioner

                                         Vs.

State of Punjab and others                                      ...Respondents



CORAM: HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA


Present        Ms. Maloo Chahal, Advocate for the petitioner.
                    ***

SANJEEV PRAKASH SHARMA, J.(Oral)

1. The petitioner who is an employee of the Primo Chemical Ltd. has preferred this writ petition.

2. Admittedly, the State Government has no share with the Primo Chemicals Limited nor has it any control over the same.

3. In view of the judgment passed by the Hon'ble Supreme Court in Pradeep Kumar Biswas vs. Indian Institute of Chemical Biology and others (2002) 5 SCC 111, the present writ petition is not maintainable.

4. In view of the above, the writ petition is dismissed as not maintainable. However, the petitioner would be free to take remedy as available under the law for claiming dues as against the concerned company.

5. All pending misc. application(s) also stand disposed of.

(SANJEEV PRAKASH SHARMA) JUDGE

23.12.2023 rajesh

1. Whether speaking/reasoned? : Yes/No

2. Whether reportable? : Yes/No

Neutral Citation No:=2023:PHHC:165173

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