Pankaj Kaundal And Others vs Chandigarh Institute Of Hotel ...
2024 Latest Caselaw 19199 P&H

Punjab-Haryana High Court

Pankaj Kaundal And Others vs Chandigarh Institute Of Hotel ... on 23 October, 2024

                                  Neutral Citation No:=2024:PHHC:138990



CWP-20770-2021                     1




      IN THE HIGH COURT OF PUNJAB & HARYANA
                   AT CHANDIGARH

260                                       CWP-20770-2021
                                          Date of Decision : 23.10.2024


PANKAJ KAUNDAL AND OTHERS                             .... PETITIONERS

                           V/S

CHANDIGARH INSTITUTE OF HOTEL MANAGEMENT AND
CATERING TECHNOLOGY, CHANDIGARH AND ANOTHER

                                                      .... RESPONDENTS

CORAM : HON'BLE MR. JUSTICE JAGMOHAN BANSAL

Present :-   Ms. Asha Singh, Advocate for
             Mr. B.S.Jawal, Advocate
             for the applicants/petitioners.

             Mr. Sumeet Jain, Advocate
             for the respondents-U. T. Chandigarh.

                    ****

JAGMOHAN BANSAL, J. (Oral)

1. The petitioners through instant petition under Articles

226/227 of the Constitution of India are seeking setting aside of

communications dated 26.08.2021 (Annexures P-22 to P-26).

2. Counsel for the petitioners, at the outset, submits that issue

involved herein is no more res-integra and is squarely covered by

Division Bench judgment dated 26.10.2018 of this Court in CWP

No.6391 of 2016 titled as "Dr. Vishavdeep Singh and others vs. State of

Punjab and others" as well as in CWP No.17064 of 2017 titled as "Ajay

Kumar Singla and others vs. State of Punjab and others".

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Neutral Citation No:=2024:PHHC:138990

3. Mr. Jain submits that State of Punjab has filed SLP against

judgments of this Court and Supreme Court has issued notice of motion.

The Court has further stayed contempt proceedings.

4. On being confronted with order dated 16.10.2024 passed by

this Court considering afore-cited judgments as well as interim order

passed by Supreme Court, Mr. Jain expressed his inability to controvert

the applicability of said order to the instant case.

5. The petition deserves to be allowed and accordingly allowed.

The impugned communications dated 26.08.2021 are hereby set aside.

                                            (JAGMOHAN BANSAL)
                                                 JUDGE
23.10.2024
anju


             Whether speaking/reasoned         : Yes/No
             Whether Reportable                : Yes/No




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