Prtc vs Presiding Officer, Industrial ...
2024 Latest Caselaw 13925 P&H

Punjab-Haryana High Court

Prtc vs Presiding Officer, Industrial ... on 6 August, 2024

                      321 CWP No. 10617 of 2013


                                IN THE HIGH COURT OF PUNJAB AND HARYANA
                                             AT CHANDIGARH

                                                  CWP No. 10617 of 2013
                                             Judgement Reserved on: 30.05.2024
                                          Judgement Pronounced on: August 6, 2024
                               (arising out of the order dated 23.10.2012, passed by the Industrial Tribuna, Bathinda,
                                   in Application No. 45 of 2006, u/s 33-C(2) of the Industrial Disputes Act, 1947)


                      Pepsu Road Transport Corporation, Patiala
                                                                                                          ...Petitioner(s)
                                                       Versus
                      Presiding Officer, Industrial Tribunal, Bathinda & 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. Anupam Singla, Advocate, for the petitioner
                                       Mr. Vikas Chatrath & Mr. Rajbir Singh, Advocates, for
                                       respondent Nos. 1 & 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