Municipal Corporation Patiala vs Hardeep Singh & Ors
2024 Latest Caselaw 13999 P&H

Punjab-Haryana High Court

Municipal Corporation Patiala vs Hardeep Singh & Ors on 6 August, 2024

                      379 CWP No. 18298 of 2016


                                IN THE HIGH COURT OF PUNJAB AND HARYANA
                                             AT CHANDIGARH

                                                  CWP No. 18298 of 2016
                                             Judgement Reserved on: 30.05.2024
                                          Judgement Pronounced on: August 6, 2024
                                   (arising out of the order dated 13.05.2015, passed by the Labour Court, Patiala,
                                  in Application No. 469 of 2008, u/s 33-C(2) of the Industrial Disputes Act, 1947)


                      Municipal Corporation, Patiala
                                                                                                         ...Petitioner(s)
                                                    Versus
                      Hardeep Singh s/o Joginder 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 Soni, Ms. Vikramjit Kaur Soni, & Mr. Sarthak
                                        Soni, Advocates, for the petitioner.
                                        None for respondent No. 1.
                                        Mr. Amit Chaudhary, DAG, Punjab, for respondent No. 3.
                                                               -.-
                      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