Chief Medical Officer, Amritsar And ... vs Gopal Aingh Hans And Others
2024 Latest Caselaw 13957 P&H

Punjab-Haryana High Court

Chief Medical Officer, Amritsar And ... vs Gopal Aingh Hans And Others on 6 August, 2024

                      480 CWP No. 27408 of 2016


                                 IN THE HIGH COURT OF PUNJAB AND HARYANA
                                              AT CHANDIGARH

                                                  CWP No. 27408 of 2016
                                             Judgement Reserved on: 30.05.2024
                                          Judgement Pronounced on: August 6, 2024
                               (arising out of the order dated 05.01.2015, passed by the Industrial Tribunal, Amritsar,
                                  in Application No. 201 of 2007, u/s 33-C(2) of the Industrial Disputes Act, 1947)


                      Chief Medical Officer, Amritsar & others
                                                                                                           ...Petitioner(s)
                                                     Versus
                      Gopal Singh Hans s/o Jarnail Singh & 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. Amit Chaudhary, DAG, Punjab, for the petitioners
                                        Mr. K.P. Singh & Ms. Amandeep Kaur, Advocates, for
                                        respondent Nos. 1 to 5, 7 to 12, 14, 17, 22 & 26 to 28
                                                               -.-
                      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