Citation : 2024 Latest Caselaw 13829 P&H
Judgement Date : 6 August, 2024
188 CWP No. 19284 of 2014
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 19284 of 2014
Judgement Reserved on: 30.05.2024
Judgement Pronounced on: August 6, 2024
(arising out of the order dated 04.09.2013, passed by the Industrial Tribunal, Bathinda,
in Application No. 310 of 2009, u/s 33-C(2) of the Industrial Disputes Act, 1947)
Executive Engineer, Construction Division No. 3, PWD (B&R),
Ferozepur & others
...Petitioner(s)
Versus
Amarjit Sharma s/o Lakh Ran & 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. Amit Chaudhary, DAG, Punjab, for the petitioners.
None for respondent No. 1
-.-
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
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!