M/S Shri Guru Ram Dass Charitable ... vs Presiding Officer, Industrial ...
2023 Latest Caselaw 19181 P&H

                                                                                        2023:PHHC:141111

               CWP-11830-2016                                                                      -1-

               227-2


                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH


                                                                           CWP-11830-2016
                                                                           Date of Decision: 06.11.2023


               M/s Sri Guru Ram Dass Charitable Hospital Trust, Vallah , Amritsar

                                                                                            ....Petitioner




                                                                Versus




               Presiding Officer, Industrial Tribunal, Amritsar and another

                                                                                         ....Respondents




               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 None.


               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 seeking

quashing of order dated 02.05.2016 (Annexure P-5) passed by learned

Industrial Tribunal, Amritsar vide which the petitioner-Management is

directed to reinstate the workman with continuity of service as Lab

Technician from the day he was terminated from service along with 50%

back wages.

HIMANI GUPTA 2023.11.07 16:56 I attest to the accuracy and authenticity of this document/judgment High Court, Chandigarh 2023:PHHC:141111

2. Despite second call, there is no representation on behalf of the

parties in Court today.

3. It appears that the parties are no more interested in pursuing the

present petition.

4. Dismissed for non-prosecution.

               06.11.2023                                                      (HARSH BUNGER)
               Himani                                                              JUDGE

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




HIMANI GUPTA
2023.11.07 16:56
I attest to the accuracy and

authenticity of this document/judgment High Court, Chandigarh