Municipal Corporation, Moga vs Industrial Tribunal And Anr
2024 Latest Caselaw 13758 P&H

Punjab-Haryana High Court

Municipal Corporation, Moga vs Industrial Tribunal And Anr on 6 August, 2024

                      112 CWP No. 05376 of 2023


                                 IN THE HIGH COURT OF PUNJAB AND HARYANA
                                              AT CHANDIGARH

                                                  CWP No. 05376 of 2023
                                             Judgement Reserved on: 15.05.2024
                                          Judgement Pronounced on: August 6, 2024
                               (arising out of the order dated 26.08.2022, passed by the Industrial Tribunal, Bathinda,
                                  in Application No. 147 of 2014, u/s 33-C(2) of the Industrial Disputes Act, 1947)


                      Municipal Corporation, Moga
                                                                                                           ...Petitioner(s)
                                                     Versus
                      Industrial Tribunal, Bathinda & another
                                                                                                        ...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. Baltej Singh Sidhu, Senior Advocate, with Mr. Divij
                                        Datt, Advocate, and Mr. Chandan Singh, Advocate, for the
                                        petitioner.
                                        None for respondent No. 2.
                                        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