Municipal Corporation Ludhiana vs Jit Singh S/O Raunak Singh & Ors
2024 Latest Caselaw 13733 P&H

Punjab-Haryana High Court

Municipal Corporation Ludhiana vs Jit Singh S/O Raunak Singh & Ors on 6 August, 2024

                      104 CWP No. 16319 of 2018


                                 IN THE HIGH COURT OF PUNJAB AND HARYANA
                                              AT CHANDIGARH

                                                  CWP No. 16319 of 2018
                                             Judgement Reserved on: 15.05.2024
                                          Judgement Pronounced on: August 6, 2024
                               (arising out of the order dated 14.12.2017, passed by the Industrial Tribunal, Ludhiana,
                                   in Application No. 195 of 2012, u/s 33-C(2) of the Industrial Disputes Act, 1947)


                      Municipal Corporation, Ludhiana
                                                                                                          ...Petitioner(s)
                                                                      Versus
                      Jit Singh & others
                                                                                                       ...Respondent(s)

                      CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH
                      Present:          Mr. Anurag Goyal, Advocate, Amicus Curiae.
                                        Mr. D.S. Patwalia, Senior Advocate, Amicus Curiae, with
                                        Ms. Alisha Sharda, Advocate.
                                        Mr. Ashok Kumar Bazaz, Advocate, for the petitioner.
                                        Mr. Chandan Deep Singh, Advocate, for respondent No. 1.
                                        Mr. Amit Chaudhary, DAG, Punjab, for respondent Nos. 2 &
                                        3.
                                                               -.-
                      SANJAY VASHISTH, J.

This petition and pending miscellaneous application(s), if

any, stands disposed of, in terms of detailed observations made in the

judgment of even date, passed separately in CWP No. 06535 of 2017,

titled as "Kasturi Lal s/o Kundan Lal v. Municipal Corporation,

Amritsar and others", and 510 connected cases, including present

petition.

(SANJAY VASHISTH) JUDGE August 6, 2024 Pkapoor Whether speaking/reasoned? Yes/No Whether reportable? Yes/No