Punjab-Haryana High Court
Cantonment Board Employees Union Regd vs Dheeraj Sojand on 22 December, 2016
Author: Rajan Gupta
Bench: Rajan Gupta
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH.
COCP No.1194 of 2016
Date of decision: December 22, 2016
Cantonment Board Employees Union ...Petitioner
Versus
Dheeraj Sojand ...Respondent
CORAM: HON'BLE MR. JUSTICE RAJAN GUPTA Present: Ms. Kaavya Jariyal, Advocate for Mr. B.S. Jaswal, Advocate for the petitioner. Mr. Ashok Kumar Arora, Advocate for the respondent. Mr. V. Ram Swaroop, Addl. A.G. Punjab. Rajan Gupta, J.(oral) Reply by way of affidavit of Sonaje Dhiraj Rajendra, Chief Executive Officer, Cantonment Board, Amritsar has been filed in court. Same is taken on record. According to learned State counsel, order passed by the writ court has been complied with and a speaking order (Annexure R-1) has been passed.
In view of above, present petition is rendered infructuous and is dismissed as such. Rule is discharged.
(RAJAN GUPTA) JUDGE December 22, 2016 'Rajpal' Whether speaking / reasoned Yes / No Whether Reportable: Yes / No 1 of 1 ::: Downloaded on - 31-12-2016 03:47:07 :::