Vaish Education Society (Regd) And Anr vs State Of Haryana And Ors
2024 Latest Caselaw 9609 P&H

Punjab-Haryana High Court

Vaish Education Society (Regd) And Anr vs State Of Haryana And Ors on 3 May, 2024

                                                                                   2024:PHHC:061138




                         IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
                       Sr. No.: 109
                                                             Civil Writ Petition No.9931 of 2024
                                                                  Date of Decision: May 03, 2024


                       Vaish Education Society (Regd.) & another
                                                                             ..... PETITIONER(S)
                                                        VERSUS
                       State of Haryana & others
                                                                            ..... RESPONDENT(S)

                                                           ...

                       CORAM:          HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA

                                                           ...

                       PRESENT: - Mr. Lokesh Sharma, Advocate, for the petitioners.

                                       Mr. Sanjeev Kaushik, Additional Advocate General,
                                       Haryana.

                                                          . . .


                        Tribhuvan Dahiya, J (Oral)

The petition has been filed, inter alia, seeking a writ of

certiorari setting aside the order dated 12.01.2024, Annexure P-9, passed by

the Educational Tribunal on a review application, as well as judgment dated

06.04.2019, Annexure P-3, wherein the appeal filed by the fourth respondent

directing the petitioner-society to make payment of leave encashment has

been allowed.

2. The petitioner had earlier approached this Court challenging

the judgment dated 06.04.2019, which was dismissed as withdrawn granting

liberty to avail other remedies with respect to the impugned judgment, vide

order dated 06.11.2019, Annexure P-4. Instead of availing other remedies,

the petitioner filed a review application before the Educational Tribunal,

which was dismissed vide impugned order dated 12.01.2024. After

2024:PHHC:061138

withdrawing the challenge to the impugned judgment, the petitioner is not

entitled to file the instant petition on the plea that review application has

been subsequently dismissed by the Tribunal. Besides, it is also apparent on

record that the due amount of leave encashment has already been released to

the fourth respondent pursuant to an execution application filed by her.

3. In view thereof, there is no ground to entertain the petition.

4. Dismissed.

                                                                       (Tribhuvan Dahiya)
                                                                             Judge
                       May 03, 2024
                       avin




                       Whether Speaking/ Reasoned:                          Yes/ No
                       Whether Reportable:                                  Yes/ No