Municipal Corporation Sas Nagar Mohali vs Presiding Officer Labour Court & Ors
2024 Latest Caselaw 13756 P&H

Punjab-Haryana High Court

Municipal Corporation Sas Nagar Mohali vs Presiding Officer Labour Court & Ors on 6 August, 2024

                      122 CWP No. 23935 of 2014


                                IN THE HIGH COURT OF PUNJAB AND HARYANA
                                             AT CHANDIGARH

                                                 CWP No. 23935 of 2014
                                            Judgement Reserved on: 15.05.2024
                                         Judgement Pronounced on: August 6, 2024
                               (arising out of the order dated 21.07.2014, passed by the Industrial Tribunal, Patiala,
                                in Application No. 1000 of 2008, u/s 33-C(2) of the Industrial Disputes Act, 1947)


                      Municipal Corporation, SAS Nagar
                                                                                                          ...Petitioner(s)
                                                    Versus
                      Presiding Officer, Labour Court, Patiala & 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. Sanjeev Soni, Ms. Vikramjit Kaur Soni, & Mr. Sarthak
                                       Soni, Advocates, for the petitioner.
                                       None for respondent Nos. 2 & 3.
                                       Mr. Amit Chaudhary, DAG, Punjab.
                                                              -.-
                      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