Punjab Mandi Board Bhd vs Narinder Pal Singh & Ors
2024 Latest Caselaw 13969 P&H

Punjab-Haryana High Court

Punjab Mandi Board Bhd vs Narinder Pal Singh & Ors on 6 August, 2024

                      488 CWP No. 08316 of 2014


                                 IN THE HIGH COURT OF PUNJAB AND HARYANA
                                              AT CHANDIGARH

                                                  CWP No. 08316 of 2014
                                             Judgement Reserved on: 30.05.2024
                                          Judgement Pronounced on: August 6, 2024
                               (arising out of the order dated 21.10.2013, passed by the Industrial Tribunal, Bathinda,
                                  in Application No. 160 of 2008, u/s 33-C(2) of the Industrial Disputes Act, 1947)


                      Punjab Mandi Board through its Executive Engineer (Civil),
                      Bathinda
                                                                           ...Petitioner(s)
                                                     Versus
                      Narinder Pal Singh s/o Avtar 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. Sanjeev Sharma, Advocate, for the petitioner
                                        None for respondent Nos. 1 to 6.
                                        Mr. Amit Chaudhary, DAG, Punjab, for respondent No. 8.
                                                               -.-
                      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