Nehri Patwar Union Jal Sarot Vibhag ... vs State Of Punjab And Others
2024 Latest Caselaw 10821 P&H

Punjab-Haryana High Court

Nehri Patwar Union Jal Sarot Vibhag ... vs State Of Punjab And Others on 4 July, 2024

Bench: G.S. Sandhawalia, Vikas Bahl

                              Neutral Citation No:=2024:PHHC:082391-DB



        IN THE HIGH COURT OF PUNJAB AND HARYANA
                      AT CHANDIGARH




(104)                                             CWP-PIL-126-2024
                                                  Decided on : 04.07.2024

NehriPatwar Union Jal Sarot Vibhag Punjab and others

                                                                ......Petitioner (s)
                                         Versus

State of Punjab and others

                                                             ......Respondent(s)


CORAM : HON'BLE MR.JUSTICE G.S. SANDHAWALIA,
        ACTING CHIEF JUSTICE
        HON'BLE MR.JUSTICE VIKAS BAHL

Present:     Mr. Swarn Tiwana, Advocate for the petitioners.

                *****

G.S. Sandhawalia, Acting Chief Justice (Oral)

Present Public Interest Litigation has been filed for seeking

directions against the official respondents to conduct judicial inquiry as the

petitioners and other members of the union are stated to be harassed by

respondent Nos.4 to 6. In the petition reference has been made to

departmental proceedings, charge-sheet/suspension orders.

2. It has also come to our notice that petitioner No.2-Jaskaran Singh

has also filed CWP No.12241 of 2024, whereby challenge has been raised to a

suspension order dated 08.05.2024, which has been appended as Annexure P-

16 herein and was also appended as Annexure P-16 in the said petition. It is

the settled principle of law that a public interest litigation is not maintainable

in a service matter. Reference can be made to the judgment of the Apex Court

passed in Hari Bansh Lal Vs. Sahodar Prasad Mahto & others, (2010) 9

SCC 655.

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Neutral Citation No:=2024:PHHC:082391-DB

3. Faced with this situation, Mr. Tiwana submits that he does not

want to press the present petition and prays for withdrawal of the same to seek

redressal in accordance with law.

4. Ordered accordingly.

(G.S. SANDHAWALIA) ACTING CHIEF JUSTICE

(VIKAS BAHL) 04.07.2024 JUDGE Naveen

Whether speaking/reasoned : Yes Whether Reportable : No

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