Municipal Corporation Patiala vs Faqir Chand Sharma And Ors
2024 Latest Caselaw 13863 P&H

Punjab-Haryana High Court

Municipal Corporation Patiala vs Faqir Chand Sharma And Ors on 6 August, 2024

                      066 CWP No. 16611 of 2016


                                IN THE HIGH COURT OF PUNJAB AND HARYANA
                                             AT CHANDIGARH

                                                 CWP No. 16611 of 2016
                                            Judgement Reserved on: 15.05.2024
                                         Judgement Pronounced on: August 6, 2024
                               (arising out of the order dated 28.10.2015, passed by the Industrial Tribunal, Patiala,
                                 in Application No. 729 of 2013, u/s 33-C(2) of the Industrial Disputes Act, 1947)


                      Municipal Corporation, Patiala
                                                                                                          ...Petitioner(s)
                                                                     Versus
                      Faqir Chand Sharma & 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 No. 1
                                       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