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The Executive Engineer And Others vs Pal Singh And Another
2024 Latest Caselaw 13972 P&H

Citation : 2024 Latest Caselaw 13972 P&H
Judgement Date : 6 August, 2024

Punjab-Haryana High Court

The Executive Engineer And Others vs Pal Singh And Another on 6 August, 2024

                      433 CWP No. 08721 of 2019


                                 IN THE HIGH COURT OF PUNJAB AND HARYANA
                                              AT CHANDIGARH

                                                  CWP No. 08721 of 2019
                                             Judgement Reserved on: 30.05.2024
                                          Judgement Pronounced on: August 6, 2024
                               (arising out of the order dated 07.12.2016, passed by the Industrial Tribunal, Ludhiana,
                                   in Application No. 111 of 2006, u/s 33-C(2) of the Industrial Disputes Act, 1947)


                      Executive Engineer, Water Supply and Sanitation Division, GW (now
                      Division No.-3), Ludhiana & others
                                                                             ...Petitioner(s)
                                                    Versus
                      Pal Singh s/o Chint Singh & 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.
                                        Mr. Neeraj Sharma, Advocate, 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

 
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