Municipal Council, Sangrur vs Joti Ram And Ors
2024 Latest Caselaw 14025 P&H

Punjab-Haryana High Court

Municipal Council, Sangrur vs Joti Ram And Ors on 6 August, 2024

                      410 CWP No. 05666 of 2017


                                IN THE HIGH COURT OF PUNJAB AND HARYANA
                                             AT CHANDIGARH

                                                 CWP No. 05666 of 2017
                                            Judgement Reserved on: 30.05.2024
                                         Judgement Pronounced on: August 6, 2024
                               (arising out of the order dated 24.11.2015, passed by the Industrial Tribunal, Patiala,
                                 in Application No. 709 of 2014, u/s 33-C(2) of the Industrial Disputes Act, 1947)


                      Municipal Council, Sangrur
                                                                                                           ...Petitioner(s)
                                                                     Versus
                      Joti Ram & 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