Inderjeet Singh vs State Of Punjab And Ors
2023 Latest Caselaw 739 P&H

253          IN THE HIGH COURT OF PUNJAB AND HARYANA
                       AT CHANDIGARH

                                CWP No.36558 of 2019 (O&M)
                                Date of decision : 13.01.2023

Inderjeet Singh                                            ...... Petitioner

                  versus

State of Punjab & ors.                               ...... Respondents

CORAM : HON'BLE MR.JUSTICE PANKAJ JAIN

                  ***

Present :-   Ms. Harpreet Kaur Arora, Advocate
             for Mr. R.V.S.Chugh, Advocate
             for the petitioner.

             Mr. Maninder Singh, DAG, Punjab.

             Mr. Vikas Chatrath, Advocate
             Mr. Abhishek Singla, Advocate
             for respondents No.2 & 3.

             Mr. Mohit Kumar, Advocate for
             Mr. N.P.S.Mann, Advocate
             for respondents No.4 & 5.

                  ***

PANKAJ JAIN, J. (ORAL)

Counsel for respondents No.2 & 3 has relied upon Suresh

Sharma Vs. State of Punjab & ors., (2019) 4 PLR 25 and Division Bench

judgment, which was upheld in LPA titled as Surinder Krishan Sharma

Vs. State of Punjab & ors., (2019) 4 SCT 30 to submit that this petition

would not be maintainable in view of the fact that the petitioner has

alternate remedy to agitate his claim before the Educational Tribunal. He

further relies upon Section 7-A of the Punjab Affiliated Colleges (Security

of Service of Employees) Act, 1974.

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Counsel for the petitioner is not in a position to dispute the

same and prays for withdrawal of the same with liberty to avail appropriate

remedy in accordance with law.

Allowed as prayed for.

Dismissed as withdrawn.

( PANKAJ JAIN ) JUDGE 13.01.2023 Pooja sharma-I

Whether speaking/reasoned Yes Whether Reportable : No

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