Harikesh And Ors vs Food Corporation Of India And Ors
2024 Latest Caselaw 17363 P&H

Punjab-Haryana High Court

Harikesh And Ors vs Food Corporation Of India And Ors on 18 September, 2024

SANDEEP SETHI
2024.09.18 21:40

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
(213)
CWP-27218-2015
Date of Decision:-18.09.2024
Harikesh and others
beens Petitioners
Versus
Food Corporation of India and others
beeen Respondents
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
2 2K 2 2
Present: None for the petitioners.
Mr. K.K. Gupta, Advocate for the respondents.
oh 2 2h 3
ALOK JAIN, J. (Oral)

1. The present petition is for issuance of a writ in the nature of

certiorari for quashing the list of labourers dated 30.05.2012 under "No Work No Pay System".

2. The present petition was filed in the year 2015, whereby, notice of motion was issued on 24.12.2015 and, thereafter, there is no representation on behalf of the petitioners.

3. In light of the above, the present petition is dismissed for non- prosecution, at this stage.

(ALOK JAIN)

JUDGE September 18, 2024.

S. Sethi

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

| attest to the accuracy and integrity of this Order/Judgment