Prem Sagar And Others vs State Of Punjab And Others
2024 Latest Caselaw 20197 P&H

Punjab-Haryana High Court

Prem Sagar And Others vs State Of Punjab And Others on 13 November, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                      Neutral Citation No:=2024:PHHC:147995




           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


(123)                           CWP-30539-2024
                                Date of Decision : November 13, 2024


Prem Sagar and others                                       .. Petitioners



                                Versus

The State of Punjab and others                              .. Respondents



CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:     Mr. Pawan Kumar Goklaney, Advocate and
             Mr. Ashish Goklaney, Advocate, for the petitioners.

HARSIMRAN SINGH SETHI J. (ORAL)

1. After arguing for some time, learned counsel for the petitioners

submits that the present writ petition may kindly be disposed of having been

not pressed any further with liberty to the petitioner to avail appropriate

remedy before the Tribunal keeping in view the judgment of the Division

Bench of this Court in CR No.4315 of 2012 titled as Management of S.D.

Model Senior Secondary School and another Vs. District Judge-cum-

Service Tribunal and another, decided on 27.11.2013.

2. Ordered accordingly.

November 13, 2024                       (HARSIMRAN SINGH SETHI)
harsha                                         JUDGE


             Whether speaking/reasoned : Yes/No
             Whether reportable        : Yes/No




                                     1 of 1