State Of Punjab And Others vs Shakti Parshad And Another
2024 Latest Caselaw 13993 P&H

Punjab-Haryana High Court

State Of Punjab And Others vs Shakti Parshad And Another on 6 August, 2024

                      300 CWP No. 10490 of 2018


                                  IN THE HIGH COURT OF PUNJAB AND HARYANA
                                               AT CHANDIGARH

                                                   CWP No. 10490 of 2018
                                              Judgement Reserved on: 30.05.2024
                                           Judgement Pronounced on: August 6, 2024
                               (arising out of the order dated 18.04.2017, passed by the Industrial Tribunal, Gurdaspur,
                                    in Application No. 22 of 2014, u/s 33-C(2) of the Industrial Disputes Act, 1947)


                      State of Punjab & others
                                                                                                           ...Petitioner(s)
                                                    Versus
                      Shakti Parshad s/o Charanjit Lal & 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. Munish Puri & Mr. Amrit Paul Nahar, Advocates, 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