Shamaun Gill vs Municipal Corporation Amritsar And Ors
2024 Latest Caselaw 13797 P&H

Punjab-Haryana High Court

Shamaun Gill vs Municipal Corporation Amritsar And Ors on 6 August, 2024

                      023 CWP No. 06557 of 2017


                                 IN THE HIGH COURT OF PUNJAB AND HARYANA
                                              AT CHANDIGARH

                                                  CWP No. 06557 of 2017
                                             Judgement Reserved on: 15.05.2024
                                          Judgement Pronounced on: August 6, 2024
                               (arising out of the order dated 06.09.2016, passed by the Industrial Tribunal, Amritsar,
                                   in Application No. 51 of 2014, u/s 33-C(2) of the Industrial Disputes Act, 1947)


                      Shamaun Gill s/o Guranditta Mal
                                                                                                           ...Petitioner(s)
                                                   Versus
                      Municipal Corporation, Amritsar & 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. R.K. Arora & Mr. Jugam Arora, Advocates, for the
                                        petitioner.
                                        Mr. Sanjeev Soni, Ms. Vikramjit Kaur Soni, & Mr. Sarthak
                                        Soni, Advocates, for respondent Nos. 1 and 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