Gurpal Singh & Ors vs Presiding Officer Industrial Tribunal ...
2024 Latest Caselaw 13973 P&H

Punjab-Haryana High Court

Gurpal Singh & Ors vs Presiding Officer Industrial Tribunal ... on 6 August, 2024

                      317 CWP No. 12561 of 2013


                                 IN THE HIGH COURT OF PUNJAB AND HARYANA
                                              AT CHANDIGARH

                                                  CWP No. 12561 of 2013
                                             Judgement Reserved on: 30.05.2024
                                          Judgement Pronounced on: August 6, 2024
                               (arising out of the order dated 19.10.2011, passed by the Industrial Tribunal, Amritsar,
                                  in Application No. 384 of 2003, u/s 33-C(2) of the Industrial Disputes Act, 1947)


                      Gurpal Singh & others
                                                                                                           ...Petitioner(s)
                                                       Versus
                      Presiding Officer, Industrial Tribunal, & 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. R.K. Arora & Mr. Jugam Arora, Advocates, for the
                                        petitioners.
                                        Mr. Amit Chaudhary, DAG, Punjab, for respondent Nos. 2 to
                                        5.
                                                               -.-
                      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