Food Corporation Of India Karamchari ... vs Fci And Ors
2024 Latest Caselaw 13391 P&H

Punjab-Haryana High Court

Food Corporation Of India Karamchari ... vs Fci And Ors on 1 August, 2024

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH
                  (114)                         CWP-18067-2024
                                                 Date of Decision:- 01.08.2024
                  FOOD CORPORATION OF INDIA KARAMCHARI SANGATHAN
                  AND ANR
                                                          ......PETITIONERS
                                           V/S
                  FCI AND ORS
                                                        ......RESPONDENTS
                  CORAM: HON'BLE MR. JUSTICE ALOK JAIN
                                 ****
                  Present: Mr. Rishi Pal Chaudhary, Advocate for the petitioners.
                                             ****
                  ALOK JAIN, J. (Oral)

1. The present petition has been filed under Articles 226/227 of

Constitution of India inter alia praying for issuance of writ, order or direction

especially in the nature of mandamus for directing the respondents to

implement the judgment passed by Hon'ble Apex Court in case of Steel

Authority of India Ltd. Vs. National Union Water Front Workers reported as

AIR 2007 SC 3527 and directing the respondents to decide the legal notice

dated 25.05.2024 (Annexure P-16).

P

2. After arguing vehemently on the merits of the case, learned

counsel for or the petitioner prays for withdrawal of the present petition by

keeping all his arguments open to be raised at an appropriate stage and wishes

to pursue the legal notice sent to the authorities on 25.05.2024.

3. In light of the above,, the present petiti petition on is dismissed as

withdrawn,, at this stage, stage without any expression of opinion on the merits of

the case and the liberty is granted only on the request of counsel for the

petitioner.

                                                                                  (ALOK JAIN)
                  August 01, 2024                                                    JUDGE
                  manju

Whether speaking/reasoned:- Yes/No Whether Reportable:- Yes/No