Punjab-Haryana High Court
Avtar Singh vs Sgpc on 7 March, 2024
Neutral Citation No:=2024:PHHC:034768
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
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360 CWP-6857-2001
Decided on : March 07, 2024
AVTAR SINGH
...... Petitioner
Versus
THE SHIROMANI GURDWARA PRABANDHAK COMMITTEE,
THROUGH ITS SECRETARY, TEJA SINGH SAMUNDRI HALL,
AMRITSAR
...... Respondent
CORAM : HON'BLE MR. JUSTICE NAMIT KUMAR
Present: Ms. Vanita Sapra Kataria, Advocate for the petitioner.
Mr. Vikas Malik, Advocate for
Mr. P. S. Thiara, Adovocate for the respondent.
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NAMIT KUMAR, J. (Oral)
The present petition has been preferred by the petitioner under Articles 226/227 of the Constitution of India seeking writ in the nature of Certiorari for quashing the order dated 26.10.1999 (Annexure P-3), vide which the petitioner was dismissed from service.
At the outset, learned counsel for the petitioner submits that she has no instructions from the petitioner.
In view of the above, the instant petition is dismissed for non- prosecution with liberty to the petitioner to seek revival of the present petition, if anything still survives.
March 07, 2024 (NAMIT KUMAR)
mkkoundal JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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